LABANYA DHAR BANIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MK Choudhury, learned counsel for the petitioner and also Mr. AK Thakur, learned State counsel.

(2.) This writ petition is directed against the judgment of the Assam Administrative Tribunal dated 26.7.2000 passed in Case No.71 ATA/98. The petitioner filed the aforesaid case before the learned Tribunal challenging the order dated 5.2.98 passed by the disciplinary authority imposing the following penalties. (i) Withholding of promotion for the next 5 (five) years, and (ii) Recovery of the pecuniary loss of Rs.1,30,900/-.

(3.) The learned Tribunal by the impugned judgment has disposed of the case with the following observations: