LIPIKA PUAL Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) Petitioner has challenged the action of the respondents in placing her under suspension at the fag end of her service career and initiating departmental proceedings after the date of her superannuation. According to the petitioner, the actions are taken without any basis and only by way of victimization.

(3.) This petition arises in the following backgrounds: