SUBRATA KAR Vs. STATE OF TRIPURA & ANR.

JUDGEMENT

(1.) By means of this writ petition. filed way back in 2001 and to be precise on 19.2.2001, the petitioner has challenged the Annexure-3 order dated 6.7.1988, by which he was discharged from service as per provisions of Para 15(1) of the Tripura State Rifles (Recruitment) Rules, 1984. Be it stated here that at the time of such discharge from service, the petitioner was on,probation and no order of confirmation of service was passed. As the impugned order itself reflects he was in unauthorised absence from duty w.e.f. 8.4.1988 to 5.7.1988 and that his performance was not satisfactory.

(2.) Long 13 (thirteen) years after the said order of discharge, the,petitioner filed the instant writ petition without furnishing any explanation as to the cause of such delay. In paragraph 13 of the writ petition, he has stated thus :

(3.) According to the petitioner, the impugned order of discharge is illegal and arbitrary and not sustainable in law.