GAGAN CHANDRA TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this writ petition under Article 226 of the Constitution of India the petitioner has prayed for quashing the impugned order of dismissal dated 5th December, 1998 (Annexure-7 to the writ petition) passed by the Director of Welfare for Scheduled Tribes, Government of Tripura, respondent No.3 herein, as well as the order of the Appellate Authority dated 24th May, 2001 (Annexure-8 to the writ petition) passed by the Commissioner-cum-Secretary, Government of Tripura, Department of Tribal Welfare, respondent No.2 herein, and also to direct the State respondents to treat the petitioner to be in service continuously and also provide the consequential service benefits.

(2.) HEARD Mr. S. Deb, learned senior counsel assisted by Mr. S. Datta, learned counsel for the petitioner as well as Mr. S. Chakraborty, learned Addl. GA for the State.

(3.) THE aforesaid representation dated 03.07.1998 was followed by another representation dated 13.11.1998 (Annexure-5 to the writ petition) wherein he stated that because of gale his house was flattened down and he was only in possession of a Xerox copy of his GPF Statement and on the basis of the said Xerox copy he prayed for withdrawal of Rs.20,000/- from his GPF account. Subsequently, he found that the records maintained by the Accountant General, Tripura of his GPF account was full of over writings and he also requested the authority to recover the excess drawn amount from his monthly salary @Rs.1,000/- per month from the month of January, 1999 and @Rs.2,000/- per month from the month of January, 2000.