PRABHATI DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. K. Pal, learned counsel and Mr. H. Debbarma, learned counsel appearing for the petitioner. Also heard Mr. D. Sarkar, learned counsel appearing for the Corporation (respondent Nos. 2, 3 and 4) and Mrs. Sarama Deb, learned counsel appearing for the State-respondent.

(2.) Without going further into the merit of the case, in my opinion, since the respondents could not level any allegations against him during his service period, the petitioner should not be deprived of his legitimate gratuity and leave encashment.

(3.) I have already observed that the respondents had demanded vouchers for the financial years 2005-06, 2006-07, 2007-08, 2008-09, 2009-10 and 2010-11, 2011-12 to 2012. Had there been any irregularities regarding submission of vouchers, then, it could have been brought to the notice of the petitioner within a reasonable period of time, and the reasonable period of time, in the opinion of this court, would have been maximum one and half years. The respondents had failed to level any allegations till the date of his retirement.