NARENDRA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner while was working as a Forester in the Tirthamukh Range of Gomati Forest Division, Jatanbari, was placed under suspension by an order dated 25.08.2007, contemplating a disciplinary proceeding against him and the suspension order was revoked by an order dated 07.01.2008 w.e.f.31.08.2007. He retired from service on 31.08.2007 on his attaining the age of superannuation. The Forest Department of the Government of Tripura, vide Memo No.F.19(686)/VIG/For-07/9551-54, dated 25.07.2009 (Annexure-6 to the writ petition), signed by the Joint Secretary, Government of Tripura, by order of the Governor, a disciplinary proceeding was drawn up against the petitioner on the following Article of Charges:-

(2.) It is evident from the Memo dated 25.07.2009 that the proceeding was initiated after having sanction of the Governor under Rule 9 of CCS (Pension) Rules, as amended, and, it was directed that the Chief Conservator of Forest shall initiate/conduct the inquiry against the petitioner on those charges.

(3.) The Principal Chief Conservator of Forest (respondent No.3) appointed/entrusted respondent No.6, the Conservator of Forest, to inquire into the charges and accordingly, the respondent No.6 conducted inquiry and submitted report to the Government of Tripura vide report dated 30.04.2010 (Annexure-14 to the writ petition).