RUPAK DEBROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Akil Kureshi Petitioner has challenged a Memorandum dated 13.11.2020 under which a charge has been leveled against him of holding the post of Office bearers in six sports associations during different periods from 1993 to 2008 without the permission of the department.

(2.) Facts are as under: The petitioner is holding the post of Junior Physical Instructor. The Director of Youth Affairs Sports, Tripura had issued a Memorandum dated 11.03.2016 which contained only one Article of Charge namely that the delinquent was the Office bearer in several associations which positions he held without permission of the department. In this charge sheet, the petitioner was alleged to have held different positions of Office bearers in different sports associations as under:

(3.) The petitioner had filed W.P. (C) No.84 of 2019 in which he had taken up the question of his voluntary retirement which the department had refused to accept. In such petition, by an order dated 22.02.2019, the learned Single Judge issued followed directions:-