NAYAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 25.09.2017 passed by the disciplinary authority imposing punishment of recovery of a sum of Rs.3,85,494/- in installments and withholding of one increment without future effect which order was upheld by the appellate authority by order dated 04.01.2018.

(2.) Briefly stated, the facts are as under:

(3.) While the inquiry officer did not supply these documents, the petitioner moved WP(C) No.143 of 2013 which was disposed of by an order dated 06.06.2013 with following directions: