REGENT COMPUTRONICS PVT. LTD.

Goutam Debnath Appellant

V/S

Honourable High Court Of Tripura Respondents

Referred Judgements :-

R. V. KENSINGTON AND CHELSEA RENT TRIBUNAL,EX P. MACFARLANE [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
CHANDRA BHAVAN BOARDING AND LODGING BANGALORE THE ALL MYSORE HOTELS AND ASSOCIATION VS. STATE OF MYSORE [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
RAM KISHAN VS. UNION OF INDIA [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
BASUDEO TIWARY VS. SIDOKANHU UNIVERSITY [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
STATE BANK OF INDIA VS. ARVIND K SHUKLA [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARENDRA ARORA [REFERRED TO]
STATE BANK OF INDIA VS. K P NARAYANAN KUTTY [REFERRED TO]
NATIONAL FERTILIZERS LTD VS. P K KHANNA [REFERRED TO]
SYNDICATE BANK VS. VENKATESH GURURAO KURATI [REFERRED TO]
RANJIT SINGH VS. UNION OF INDIA [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
MATHURA PRASAD VS. UNION OF INDIA [REFERRED TO]
RAJESH KUMAR VS. DY C I T [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
S.P. MALHOTRA VS. PUNJAB NATIONAL BANK [REFERRED TO]

JUDGEMENT

(1.) Assailing the impugned order of penalty dated 01.07.2016 withholding the next three increments of pay without cumulative effect, the petitioner, who is a Grade-I Judicial Officer, has presented the writ petition before this Court with the following prayers:

(2.) Brief facts, sans unnecessary details, may be narrated herein below for deciding the issues as raised in this writ petition.

(3.) Having graduated in law, the petitioner had applied for appointment to the post of Gr-III Officer in the Tripura Judicial Service (TJS) and being emerged out successful, he denied joining to that post. Thereafter, pursuant to a selection process to fill up the post of Gr-I Officer in the Tripura Judicial Service (TJS), the petitioner participated therein, and he stood first. Accordingly, the Governor of Tripura on the recommendation of the then Gauhati High Court, Agartala Bench, Agartala issued appointment letter dated 20.01.2001 in favour of the petitioner in terms of the following recitals:

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GOUTAM DEBNATH Vs. HONOURABLE HIGH COURT OF TRIPURA

Referred Judgements :-

JUDGEMENT

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