TAPAN CHANDRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. D. Sarma, learned Additional Government Advocate appearing for the State-respondents.

(2.) Mr. Somik Deb, learned counsel appearing for the petitioner submits that just on the verge of the retirement of the petitioner, a disciplinary proceeding was initiated against him and Article of Charges were framed vide memorandum dtd. 29/6/2017 (Annexure 10 to the writ petition) for the incidents occurred on different dates starting from 1/2/2001 to 22/11/2004. The allegation is that the petitioner had failed to maintain absolute integrity and devotion to duty and acted in a manner unbecoming of a government servant during the periods as mentioned in the Article of Charges.

(3.) This court has expressed its astonishment as to why the authority concerned has initiated the disciplinary proceeding after a long lapse of time. It, itself, puts a question mark to the fairness of the authorities concerned. Had there been any dereliction of duty, the authority concerned could have initiated the proceeding just after occurrence of the incidents in the year 2004 but, it was initiated only in the year 2017.