RAJKUMAR TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 16th July 2019, passed by the disciplinary authority and further order dated 13th March 2020, passed by the appellate authority by which the said authority granted partial relief to the petitioner against the order of disciplinary authority.

(2.) Brief facts are as under :

(3.) A detailed inquiry was conducted upon completion of which the inquiry officer submitted his report dated 15th May, 2018. He held that the charge was proved. Copy of the inquiry officer's report was supplied to the petitioner and allowed to make representation which he did. The disciplinary authority after considering the report of the inquiry officer, other materials on record and the representation of the petitioner, passed an order on 17th July, 2019 in which he ordered recovery of sum of Rs.2,55,508/- and further imposed the punishment of withholding of the increment for a period of two years without cumulative effect. The petitioner challenged the order of disciplinary authority before the appellate authority. The appellate authority by the order dated 13th March 2020 modified the punishment by reducing the recovery amount up to Rs.38,250/- and the period for withholding of the increment to one year without future effect. These orders, the petitioner has challenged in the present petition.