TAMAL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 06.03.2020 passed in WP(C) No.444 of 2015.

(2.) Brief facts are as under:

(3.) The petitioner filed reply to the said show-cause notice under communication dated 22.06.2015 in which he claimed innocence. He contended that he was not provided the Fund Transfer Order or Digital Signature Certificate for fund transfer allotment. In absence of providing such details to the petitioner, his involvement cannot be established.