STATE OF TRIPURA Vs. BIMAL CHAKRABORTY

JUDGEMENT

(1.) The present I.A. No.01 of 2021 has been filed arising out of WP(C) No.304 of 2021 inter alia seeking a direction for extending the time by at least two months to comply with the directions of this Court dtd. 30/4/2021 passed in WP(C) No.304 of 2021. Vide judgment dtd. 30/4/2021 this Court in paragraph-4 of the said judgment directed as follows:

(2.) Learned counsel for the State has narrated the events which have occurred in the present inquiry proceedings in paragraph-5 of the present application which is quoted hereunder:

(3.) Learned counsel for the State submits that the entire proceeding has more or less come to a conclusion within the time as directed by this Court and the Inquiry Authority on 7/10/2021 supplied to the petitioner a copy of the inquiry report requiring him to furnish his written representation, if any, against the findings of the Inquiry Authority within 15 days. The original writ petitioner namely Sri Bimal Chakraborty also submitted his representation within the time as stipulated, i.e. on 22/10/2021. In spite of having made his representation within the time stipulated by this Court, the disciplinary proceeding was not concluded within the time as directed.