SWAPAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order, dated 28th March 2016, passed by the disciplinary authority imposing punishment of withholding two increments of the petitioner without cumulative effect and a further order, dated 22nd December 2020, passed by the appellate authority dismissing the appeal of the petitioner against the order of the disciplinary authority.

(2.) Brief facts are as under :

(3.) On 7th September 2010 i.e. a few days after the petitioner withdrew his request for LTC advance, the department issued a memorandum to him stating that upon further queries in relation to his LTC advance request the petitioner had clarified that Pranati Das was not his sister but unmarried sister-in-law who was fully dependent on him. It was, therefore, alleged that prima facie the petitioner had furnished false information about his relation with Pranati Das. He was given 7 days to explain his conduct. In response to this memorandum, the petitioner replied on 20th September 2010 and pointed out that he had already withdrawn his request for LTC advance, that Pranati Das is an unmarried sister of his wife, that she is fully dependent on her sister and the petitioner and is residing with them; having no other independent source of income. He pointed out that he had no ill intention in making the claim and the show cause notice may be dropped.