BISWAJIT PAUL, DHALAI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged his dismissal from service. The petitioner was dismissed from service on the ground that he had got married when his first wife was still alive and no divorce had been obtained and he had concealed this fact while obtaining employment.

(2.) THE statement of Article of charge framed against the writ petitioner is as follows:

(3.) AFTER the Article of charge was framed inquiry was conducted and in the departmental proceeding the Inquiry Officer found that the charge stood proved and he also came to the conclusion that the charge stood admitted by the delinquent official i.e. the petitioner in his written defence statement. Thereafter provisional discharge order was issued to the petitioner on 13th December, 2005 and he was asked to reply to the provisional discharge order. The reply to the provisional discharge order has not been placed on record and, therefore, we are left guessing as what was the defence is taken by the petitioner in reply to the provisional discharge order. Finally, the penalty of dismissal from service was imposed on the petitioner. His appeal has been dismissed and hence the present writ petition.