JOYDEEP BHUSAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged a memorandum dated 22.05.2020 passed by the District Disability Rehabilitation Officer, Agartala by which on the ground of misbehaviour and misconduct the petitioner's tenure as a Technician was not extended further.

(2.) Brief facts are as under:

(3.) The petitioner was engaged as a Sales Counter Manager in the District Disability Rehabilitation Centre which is though a society registered under the Societies Act, is controlled by the Social Welfare Department of the Government of Tripura. There is no dispute raised that the said organization is State within the meaning of Article 12 of the Constitution. I therefore proceed on such basis.