TITO CHAKMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner is a Government servant. He has challenged an order dated 19.07.2019 passed by the Chief Engineer, PWD (R&B), Tripura, Agartala, the disciplinary authority imposing punishment of withholding of two increments with cumulative effect.

(2.) Brief facts are as under:

(3.) He denied having committed any misconduct. With respect to Charge No-I, he pointed out that a Scorpio car was purchased by his father during his lifetime and was transferred to him only after the death of the father. He agreed that he had sold the vehicle for a sum of Rs.1,80,000/- but for which prior permission of the Government was not obtained. He pleaded ignorance and pardon. With respect to charge article-II he stated that the vehicle was used by the Election Commission for conduct of the election in exercise of requisition powers.