BIDHU DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 12th June, 2012 by which by way of punishment he was removed from service with a further direction to treat the entire period of his unauthorised absence as dies-non. The petitioner has also challenged an order dated 18th April, 2019 by which his appeal by the appellate authority came to be dismissed.

(2.) Brief facts are as under :

(3.) On 28th September 2011, the Commandant issued a departmental charge sheet alleging that despite several notices the petitioner has not reported for duty after a long period of unauthorised absence. The petitioner did not participate in the departmental inquiry which, therefore, proceeded ex parte. The Inquiry Officer submitted his report on 28th March, 2012 and held that the charge of unauthorised absence was proved against the petitioner. The disciplinary authority passed a provisional order of punishment on 20th May, 2012 of removal from duty. Since the petitioner did not respond to the said order also, the disciplinary authority finally passed the impugned order dated 20th June, 2012 and imposed the punishment of removal from service.