PRANTISH CHIRAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 13.12.2004 passed by the learned Single Judge in the writ petition being Civil Rule No. 38/1995/Re- W.P. (C) No. 391/2004 by which the writ petition filed by the Petitioner against the order of penalty imposed pursuant to a departmental proceeding, has been dismissed.

(2.) Shortly stated the facts leading to filing of the instant appeal are that the Petitioner/Appellant while serving as Managing Director of Killa Lamps Ltd., a departmental proceeding was drawn up against him by memorandum of charge sheet dated 16.11.1984. All together nine charges were leveled against the Petitioner which are as follows -

(3.) In due course, the enquiry proceeding was drawn up against the Petitioner by appointing the enquiry officer and examining the witnesses and exhibiting documents. On conclusion of the enquiry, the Petitioner/Appellant was imposed with the penalty of reduction in pay by order dated 20.8.1992. It will be pertinent to mention here that the inquiry officer in his report held the charge No. 1 to have been proved partially and the charge No. 6 to have been proved conclusively. Other charges were held not to be proved. Thereafter the disciplinary authority imposed the aforementioned penalty by its order dated 20.8.1992. For a ready reference the order is quoted below -