SUDHANGHU SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 17.03.2017 passed by the disciplinary authority, Secretary, Govt. of Tripura as well as the appellate order dated 09.10.2018 passed by the Governor by which the petitioner's appeal against the order of disciplinary authority came to be dismissed.

(2.) Brief facts are as under:

(3.) Ms. R. Purkayastha, learned counsel has appeared for the petitioner. She took me extensively through the documents on record and raised following contentions in support of the challenge: