SRI LAXMAN DEBBARMA Vs. THE STATE OF TRIPURA REPRESENTED BY THE COMMISSIONER AND SECRETARY, HOME (JAIL) DEPARTMENT AND THE INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner, Sri Laxman Debbarma, who was an Accountant, Central Jail, Agartala, for quashing the order of punishment of reduction of his rank from the post of Accountant to the post of UDC, passed by the Inspector General of Prisons, Tripura being disciplinary authority, vide order dated 01.12.2006 (Annexure -P/9 to the writ petition) and also the order of the appellate authority, the Commissioner and Secretary, Home (Jail) Department. dated 08.03.2007 (Annexure -P/11 to the writ petition), wherein the appellate authority affirmed the order of the disciplinary authority and dismissed the appeal.

(2.) HEARD Mr. S. Deb, learned senior counsel, assisted by Mr. S. Datta, learned counsel appearing for the petitioner as well as Mr. S. Chakraborty, learned Additional Government Advocate appearing for the State -respondents.

(3.) THE charges framed against the petitioner are reproduced herein below: -