KALYAN DEBNATH, DHALAI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this writ petition, the petitioner prayed for setting aside and/or quashing order dated 25.01.2000 (Annexure - 8 to the writ petition), passed by the Disciplinary Authority, inflicting punishment in the disciplinary proceeding drawn against the petitioner, which has been affirmed by the Appellate Authority by order dated 24.04.2004 (Annexure -11 to the writ petition).

(2.) HEARD learned counsel, Mr. D.K. Biswas for the petitioner and learned GA, Mr. T. Datta Majumder for the State respondents.

(3.) AN inquiry was conducted under Rule 14 of CCS (CCA) Rule, 1965 and the inquiry officer submitted report dated 26.11.1999 with a finding that both the Article of charges were proved against the petitioner. The inquiry report is annexed as Annexure -7 to the writ petition.