SUDHA BINDU SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By filing this writ petition the petitioner challenged Memorandum No.1-416/ARDB/DP/VOL-II/931-35 dated 28.06.2012 (Annexure-10 to the writ petition) whereunder the General Manager of Tripura Cooperative Agriculture and Rural Development Bank Ltd. (respondent No.4) directed re-inquiry of the disciplinary proceedings against the petitioner after his superannuation from service and prayed for setting aside/quashing the said Memo. dated 28.06.2012. Also, inter alia, prayed for directing the respondents to release his retiral benefits.

(2.) Heard learned counsel, Mr. S.C. Das for the petitioner and learned Addl. G.A., Mr. S. Chakraborty for respondent Nos.1 to 3 and learned counsel, Mr. R. Chakraborty for respondent Nos.4 to 7.

(3.) The petitioner while was working as Grade III officer of Tripura Cooperative Agriculture and Rural Development Bank Ltd. (for short, Bank), a disciplinary proceedings was initiated against him on 02.07.2011 on certain five numbers of definite article of charges. He retired from service on 30.11.2011. The inquiring authority, appointed by the disciplinary authority submitted its report on 29.02.2012(Annexure-7 to the counter affidavit) holding that the charges were not proved. The disciplinary authority, i.e. respondent No.4 was not satisfied with the report of the inquiring authority dated 29.02.2012 and by impugned Memo. dated 28.06.2012(Annexure-10 to the writ petition) directed re-inquiry against the petitioner. Having aggrieved the petitioner challenged the said Memo. dated 28.06.2012 by filing this writ petition.