SHIB CHANDRA DEBBARMA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this writ petition, the petitioner prayed for quashing order dated 09.06.2006 (Annexure -E to the writ petition) passed by the disciplinary authority in a departmental proceeding drawn against him.

(2.) HEARD learned counsel, Mr. D. Bhattacharji for the petitioner. Even after repeated calls nobody appeared on behalf of the State -respondents.

(3.) THE disciplinary proceeding was initiated by Memorandum No. 11(56) -GA(AR)/2000/1961 -63 dated 22.11.2001 (Annexure -A to the writ petition) by the disciplinary authority, i.e. Government of Tripura on the following article of charges: -