TUTAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner has challenged a portion of an order dated 1st September, 2016 passed by the revisional authority under which while setting aside the order of punishment of dismissal from service, the revisional authority ordered to treat the period of absence of the petitioner as Dies Non

(3.) Brief facts are as under :