DR. NILADRI SENGUPTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 05.01.2019 passed by the disciplinary authority imposing punishment of 5% reduction in pension for a period of 5(five) years.

(2.) Brief facts are as under:

(3.) Eventually a departmental charge-sheet came to be issued against the petitioner on 08.04.2015 alleging that he along with other 7(seven) doctors and para-medical staff had committed misconduct. As per the Articles of Charge and the imputation of misconduct it was alleged that the petitioner who was the Registrar of the Department of Surgery, had attended the patients and not taken proper care to ensure that the error does not occur.