DEBASHIS ROY CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ petitioner Shri Debashis Roy Choudhury has challenged the order No. F.PRS-523/CO-OP/82 (ACF)/11/496-98 dated 22.9.2010 (Annexure P-9 to the writ petition and the order No. F.PRS-523/COOP/ 82(ACF) dated 4.10.2010 (Annexure P-10 to the writ petition) respectively, whereby and where under the appellate authority in his findings stated; inter alia, that it does not call for any interference from the Appellate Authority (Principal Secretary, Cooperation Dept.) and as such the case is remitted to the Disciplinary Authority (Registrar of Co-operative Societies) for awarding proportionate punishment keeping in view the public interest/society's interest and consequent thereto the disciplinary authority after receipt of the findings of the appellate authority cancelled his earlier order dated 22.4.2010 and passed the impugned order dated 4.10.2010 wherein he enhanced the earlier punishment and awarded the following punishment:

(2.) Heard Mr. S. Deb, learned senior counsel, assisted by Mr. S. Dutta, learned counsel for the petitioner and Ms. A.S. Lodh, learned Addl. Government Advocate appearing for the State respondents.

(3.) As agreed to by the learned counsel of both sides and considering the prayer of the petitioner in the writ petition, the instant writ petition is taken up for final disposal at the motion stage.