NATARAJ DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has made several prayers. However, by an order dated 05.02.2020 as clarified under order dated 25.03.2021 passed in I.A. 01 of 2021, this petition is confined to the challenge to the charge sheet (Annexure-12).

(2.) This challenge arises in following background:

(3.) This charge sheet the petitioner has challenged in the present petition. Learned counsel for the petitioner vehemently contended that the petitioner is being victimized by the department. After more than 30 years of blemish less service, at the fag end of the retirement, the charge sheet was issued on the basis of unsustainable allegations. Learned counsel for the petitioner submitted that the averments made in paragraph-8 of the affidavit-in-reply were based entirely on the office note prepared by the Joint Member Secretary of Tripura State Council for Science and Technology. It was on the basis of this note that the petitioner had drafted the para-wise comments. The petitioner, therefore, cannot be held responsible for any of these statements or deliberate attempt to cause wrongful gain to the petitioners in the said petition.