ARUN CHANDRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for quashing and setting aside the departmental charge-sheet dated 16.01.2020, copy of which is produced at Annexure-5 to the petition. By way of a consequential prayer, the petitioner has prayed that his pay and allowances be regularized for the past period.

(2.) These prayers arise in following background:

(3.) The said criminal case remained pending for a substantial period of time before the magisterial Court. In the meantime, the petitioner was placed under suspension and thereafter the order of suspension was revoked. The department did not issue a departmental charge-sheet, presumably not to precipitate simultaneous departmental and criminal proceedings. Eventually, the learned Magistrate rendered his judgment dated 07.09.2018 in which he held that the charge against the petitioner was not proved. The petitioner was accordingly acquitted.