UTTAM DAS BAISHNAB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 14.05.2020 by which he was placed under suspension and a further order dated 20th August, 2020 by which the order of suspension was extended for a period of 180 days.

(2.) Brief facts are as under :

(3.) This petition is based on simple facts namely that since the department did not extend the suspension of the petitioner within 90 days of the order, in view of sub-rules (6) and (7) of CCS(CCA) Rules such suspension would become invalid and any subsequent extension of the suspension would not validate such order.