BIKASH DUTTA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. D.K. Biswas, learned counsel appearing for the petitioners as well as Mr. T.D. Majumder, learned Government Advocate appearing for the respondents.

(2.) ALL these writ petitions are taken up together as the impugned orders of identical nature have been passed in gross violation of the principle of natural justice and also on relegating the provisions of Rule 16(1)(b) of the Central Civil Services (Classification, Control & Appeal) Rules, 1965 whereby it has been provided that if any inquiry is held in regard to the mis -conduct as alleged such inquiry has to be mandatorily carried out in terms of sub -rules (3) to (23) of Rule 14 of the CCS (CCA) Rules, 1965.

(3.) AS indicated in the respective memorandum dated 27.11.2009, the name of the individual petitioner has been changed. There is no dispute that the petitioners were neither invited to participate in the said inquiry nor a copy of the inquiry report or the statements of the witnesses as referred etc. were supplied to them for setting up their defence. Mr. T.D. Majumder, learned GA has however added that no such statements of witnesses are available in the records.