NANDAN PAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned senior counsel assisted by Mr. Abir Baran, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned G.A. assisted by Mr. P. Saha, learned counsel appearing for the respondents.

(2.) The principal grievance as canvassed in this writ petition is that the petitioner is serving as Panchayat Extension Officer. On 14/12/2017, a penalty of Censure was inflicted on to the petitioner. Assailing the said order dtd. 14/12/2017, the petitioner filed a writ petition, marked as WPC. No. 07 of 2018, before this Court and by an order dtd. 4/6/2018 the same was allowed, thereby quashing/setting aside the said order dtd. 14/12/2017. Under the RTI Act, the petitioner submitted an application dtd. 21/10/2019 and thereby, requesting for furnishing the copies of the ACRs of the years 2015-2016, 2016- 2017, 2017-2018 and 2018-2019. In response thereto, the SPIO issued a reply dtd. 11/11/2019 furnishing the copies of the said ACRs of the petitioner.

(3.) Being aggrieved by such downgrading of the ACRs, the petitioner submitted a representation dtd. 7/12/2019 to the Director of Panchayats, Panchayat Department, Government of Tripura, inter alia r3equesitn for expunging the downgraded entries, recorded therein. Even after submission of the said representation, neither any expunction has been made with regard to the grading, noted in the said ACRs, nor any reply whatsoever, has been furnished to the petitioner. Hence, the petitioner has preferred this present this petition.