KUSHAL KUMAR DEVANGAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for a direction for re-instatement in service w.e.f 29th March, 2012 the date on which he was dismissed from service. He has also prayed for all consequential benefits.

(2.) This litigation has a chequered history. It is not necessary to detail all facts. Suffice it say that on the ground of his prolonged unauthorise absence the petitioner who was serving in the Tripura State Rifles(TSR), was dismissed from service by order dated 7th March, 2011. The appellate authority set aside the order and subject to treating the period of absence as 'Dies-non' asked him to rejoin the duty despite which the petitioner did not join. An order dated 29th March 2012, therefore, came to be passed not to reinstate him in service. On 15th May, 2017 the petitioner made a representation with the authorities to allow him to join the duties on which after taking legal opinion following order dated 14th February, 2019 came to be passed :

(3.) This petition was filed in which the said order dated 14th February, 2019 was not annexed by the petitioner. His ground is that such order was never served on him. This order has been produced by the respondents along with the reply.