SRI SHYAMAL BHOWMIK Vs. THE STATE OF TRIPURA, REPRESENTED BY THE COMMISSIONER & SECRETARY TO THE GOVT. OF TRIPURA, DEPARTMENT OF EDUCATION (SCHOOLS) AND THE DIRECTOR OF EDUCATION (SCHOOLS), DEPARTMENT OF EDUCATION (SCHOOLS), GOVT. OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Lodh, learned counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned Govt. Advocate appearing for the respondents.

(2.) THE undisputed facts unfolded in the writ petition is that the petitioner while working as the Graduate teacher in the Kathaliachara S.B. School, Santirbazar, South Tripura, was placed under suspension by the order dated 19.04.2001, Annexure -1 to the writ petition, in contemplation of a disciplinary proceeding and, on exercise of the powers conferred by sub -rule (1) of Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. Thereafter, by the Memorandum dated 29.05.2002, Annexure -2 to the writ petition, the following charge had been levelled against the petitioner:

(3.) AFTER the inquiry was complete, the Inquiring Authority had filed the Enquiry Report dated 13.02.2006 and, a copy of the said Enquiry Report was forwarded to the petitioner by the Memorandum dated 18.03.2006, Annexure -7 to the writ petition, enabling the petitioner to make any representation against the said Enquiry Report.