LAWS(GAU)-2002-5-45

DINESH CH ROY Vs. STATE OF TRIPURA

Decided On May 14, 2002
DINESH CH.ROY Appellant
V/S
STATE OF TRFPURA Respondents

JUDGEMENT

(1.) Heard Mr. B. Das. learned senior counsel being assisted by Mr. S. Chakraborty, learned counsel for the petitioner and also Mr. U.B. Saha, learned senior Government Advocate, assisted by Mr. B.R. Das Roy, learned counsel for the respondents.

(2.) The petitioner while had been serving as Driver attached to the Office of the District Public Relations Officer, South Tripura, under the Directorate of Information, Cultural Affairs and Tourism. Government of Tripura was kept under suspension in contemplation of the departmental proceeding vide order bearing No, E.5(72)ICAT/82/Estt., dated 8.3.1982 (Annexure-A). That suspension order was followed by formulation/ drawing up a departmental proceeding vide Memorandum of even number dated 26.11.1982 (Annexure-R). The authority proposed to proceed against the petit] oner with a disciplinary proceeding under Rule 14 of the Central Civil Services (Classification, Control ond Appeal) Rules, 1965 as has been adopted in the State of Tripura.

(3.) The charge levelled against the delinquent petitioner was that during the period from J8.2.1981 till the date of initiation of proceeding failed to maintain absolute integrity and devotion to duly in that he assaulted Shri S- Charterjee, D.P.R.O., South Tripura physically on 20.2.1982 in the office of the D.P.R.O., South Tripura during office hours.