SUKHEN CH. DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for quashing and setting aside a memorandum dated 19.03.2015 under which the department has issued a charge-sheet to the petitioner levelling certain allegations of misconduct. The petitioner has also prayed for a direction to the respondents to release the benefits of the pay revision to the petitioner which have been withheld on account of the said pending departmental inquiry.

(2.) The petitioner joined as an Assistant Professor, Horticulture, College of Agriculture under the Department of Agriculture, Government of Tripura. He subsequently obtained a Doctorate degree from Tamilnadu Agriculture University. He had also undertaken Agricultural Research in the year 2012. The petitioner had applied for leave and permission to leave the station headquarter to attend a National Conference on Adaptation to Climate Change for Sustainable Production of Bananas which was to be held at Jalgaon, Maharastra between 7th to 10th April, 2012. It appears that for shortage of time the petitioner proceeded to attend the said conference without waiting for and perhaps in anticipation of the competent authority granting him necessary leave and permission to leave the headquarters. According to the petitioner during such time he did not have to attend the academic sessions.

(3.) On 19.03.2015, the department had issued the above noted charge-sheet in which following charges were levelled against the petitioner: