UTTAM DAS BAISHNAB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Pal, learned counsel appearing for the appellant. Also heard Mr. Dipankar Sarma, learned Addl. Government Advocate appearing for the respondents-State.

(2.) This instant writ appeal is directed against the judgment and order dtd. 29/1/2021 passed by the learned Single Judge in WP(C) No.562 of 2020 whereby the writ petition filed by the petitioner was dismissed.

(3.) The facts of the case, in brief, are that the petitioner while serving as Deputy Collector and Magistrate, Sabroom in the year 2020 was suspended vide an order of the Government of Tripura dtd. 14/5/2020 in contemplation of a disciplinary proceeding drawn against him. Since after expiry of 90 days there was no communication by the department of review and extension of suspension order, petitioner submitted a representation on 21/8/2020 for revocation of his suspension. Meanwhile, the department extended the suspension period of the petitioner by 180 days vide order dtd. 20/8/2020. Assailing the said orders, the petitioner filed a writ petition being WP(C) No.562 of 2020 which was dismissed by the learned Single Judge vide judgment and order dtd. 29/1/2021. Aggrieved thereby, the petitioner has preferred this writ appeal for setting aside the judgment and order dtd. 29/1/2021 passed by the learned Single Judge in WP(C) No.562 of 2020. Hence, this appeal.