HARKA BAHADUR THAPA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the instant writ petition, the petitioner has prayed for the following reliefs:

(2.) The facts and circumstances of the present case may be narrated herein below:

(3.) The petitioner is a retired Government employee. He retired on 31/12/2015. A disciplinary proceeding was initiated against him under memo dtd. 27/8/2011. Due to such proceeding he was not given any promotion and further the benefit of ACP-III was also not allowed to him. Even after his retirement, payment of gratuity and other service benefits were kept withheld.