SHRI KHOKAN CHANDRA DAS Vs. THE STATE OF TRIPURA REPRESENTED BY THE COMMISSIONER TO THE GOVERNMENT OF TRIPURA, DEPARTMENT OF TAXES

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner namely, Sri Khokan Chandra Das for quashing the order dated 10.08.2006 (Annexure -8 to the writ petition) passed by the Disciplinary Authority whereby and whereunder the Disciplinary Authority withheld three increments in the time scale of pay of the petitioner with cumulative effect and also for quashing the order of the Appellate Authority dated 02.04.2007 (Annexure -10 to the writ petition) wherein the appellate authority, affirmed the order of the disciplinary authority while dismissing the appeal.

(2.) BRIEF facts needed to be discussed are as follows: -

(3.) ON receipt of the said inquiry report, the Disciplinary Authority passed the impugned order of punishment, as stated supra, which is upheld by the Appellate Authority in the appeal preferred by the petitioner. Hence, this writ petition.