ANKUR DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. N. Choudhury, learned Government Advocate appearing for the State-respondents.

(2.) The facts of the writ petition, in a nutshell, are that the writ petitioner is a Veterinary Officer (TVS, Grade V) under the State-respondents and while he was discharging his duties at Nalkata Pig breeding firm, Dhalai District, he was placed under suspension by order dated 12.04.2018 vide memorandum no. F.7-2/ARDD/DIL/FVR/ 17/745-47 issued by the respondent no.2.

(3.) Mr. A. Bhowmik, learned counsel appearing for the petitioner has brought on record many facts in the writ petition but, after considering all aspects, this court is of the opinion that the seminal issue to be determined in the writ petition is whether the suspension order be continued, if not reviewed before expiry of 90 days from the effective date of suspension in view of Rule 10(6) and 10(7) of the CCS (CCA) Rules, 1965. Mr. Bhowmik, learned counsel prays for setting aside the suspension order along with regularization of the service of the petitioner during the period of his suspension.