MAHENDRA SINGH CHABARWAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner, former employee of the Tripura State Rifles has challenged an order dated 04.03.2017 by which he was removed from service by the disciplinary authority. The petitioner has also challenged an order dated 22.08.2017 passed by the appellate authority dismissing the petitioner's appeal against the order of removal.

(2.) Brief facts are as under:

(3.) For the said act of misconduct that disciplinary authority issued a charge sheet dated 20.10.2016. A departmental inquiry was conducted. The Inquiry Officer gave his report dated 25.02.2017 holding that the charge was proved. A copy of the Inquiry Officer's report was provided to the petitioner enabling him to make his representation in response to the tentative order of punishment. The petitioner made a representation dated 04.03.2017. The disciplinary authority thereupon passed the impugned order of removal from service. The petitioner preferred appeal against the said order. The appeal was dismissed. Hence, this petition.