NIRMALYA DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. D. Sharma, Addl. G.A. appearing for the respondents.

(2.) This is the third round of litigation by the petitioner. There is no dispute that disciplinary proceeding was initiated against the petitioner by the Memorandum under No. F.2(163)-PWD(GE)/2012 dtd. 7/12/2013 issued by Chief Engineer, PWD (R and B) for his unauthorized absence for the period from 25/4/1994 to 7/6/2004, more than 10(ten) years.

(3.) This court by the judgment and order dtd. 21/6/2013 delivered in W.P.(C) No. 84 of 2005 (Annexure-10 to the writ petition) had directed the respondent to consider the following aspects within a reasonable time but by any rate not later than six months from the date of the said judgment.