BIMAL ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S Lodh, learned counsel appearing for the petitioner as well as Mr. D Sharma, learned Addl. GA appearing for the respondents.

(2.) By means of this writ petition, the petitioner has asked this court for directing the respondents, particularly the respondent No.2, the Labour Commissioner, Government of Tripura to revoke/rescind the order No.F.2(233)- LAB/ESTT/2005/8699-701 dated 02.12.2009 (Annexure-1 to the writ petition) and to grant regular scale of pay to the petitioner w.e.f. 09.11.2020 and also to pay full salary from 02.12.2009 till the date, when the petitioner will be allowed to join in his place of posting, along with all consequential benefits.

(3.) By the order dated 02.12.2009, the petitioner was placed under suspension by the order issued under sub-rule (1) of Rule 10 of CCS (CCA) Rules, 1965 with immediate effect as a criminal prosecution was pending against him.