RAKESH CH CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India has been filed by petitioner Shri Rakesh Chandra Choudhury a Grade-I Officer of the Tripura Civil Service for quashing the Order No. F. 11(139) - ARD/93/2851-52 dated 19th of October, 1995 whereby a "Recordable Warning" has been issued to the petitioner for his future guidance with copy thereof to the Appointment & Services Department, Tripura, Agartala.

(2.) I have heard Mr. B.B. Deb, the learned senior counsel appearing on behalf of the petitioner and Mr. U.B. Saha, learned Government Advocate appearing on behalf of the respondents.

(3.) Shorn of details, the facts material for disposal of this writ petition are that the petitioner initially joined as a Grade-II Officer of the Tripura Civil Service on 25.4.1977 and as per order dated 23.6.1981 contained in Annexure-1 he assumed the charge of Land Acquisition Officer, North Tripura, Kailashahar in the Office of the District Magistrate & Collector, North Tripura, Kailashahar. While serving as Land Acquisition Officer the petitioner was. promoted to Grade-I (Selection Grade) of the Tripura Civil Service vide Notification No. F.2(1) - GA/87 dated 15.1.1987 (Annexure-2). Thereafter District Magistrate & Collector, North Tripura District, Kailashahar by his Office Order No. F. VIII -2(2) /DMC/90/9930-33 dated 30.8.1990 declared the petitioner as Head of Office of the District Magistrate & Collector, North Tripura, Kailashahar and also required him to look after the Establishment Section, Accounts Section and Nazarat Section in addition to his original assignment of Land Acquisition Officer (Annexure-3).