NARAYAN CHANDRA GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Appellant is aggrieved by the order dated 3.6.2005 passed by a learned Single Judge in WP(C) No. 581 of 1995.

(2.) The Appellant was served with a charge sheet dated 10.7.1990 in which it was proposed to hold an enquiry against him under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. The two articles of charge against the Appellant were as follows:

(3.) The allegations were denied by the Appellant and so an inquiry officer was appointed to hold a departmental enquiry. On the conclusion of the departmental enquiry, a report dated 5.9.1992 was submitted in which it was held that the Appellant is guilty of both the charges framed against him.