TENTU CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Chakraborty, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. who has appeared for the respondents on advance notice.

(2.) The grievance of the petitioner falls within a short compass. The petitioner while holding the post of Tehsildar at Matai Tehsil Kachari, he has been alleged of committing some mis-conducts by manipulating the entries under Khatian No.2/25 and Khatian No.1320 of Mouja West Jalefa under Harina Tehsil Kachari. He had put his signature on the correction that he made with a date which was not contemporary but old date i.e. 18/3/2020 on the document.

(3.) Having located the mis-conduct a departmental proceeding was initiated against the petitioner on the charges that he had manipulated those records on gratification and also there have been a charge of having resources in consistent with his known income. However, so far the charges are concerned the memorandum dtd. 20/11/2020 is the basic record [Annexure-3 to the writ petition].