BIDHU BHUSAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. P. Roy Barman, learned counsel appearing for the petitioner. Also heard Mr. T. D. Majumder, Learned Addl. G. A. representing the State respondents.

(2.) THE petitioner who has been serving as a L. D. C. under the Director of School Education is before this court to challenge a termination order 11. 9. 03 (Annexure-A) whereby the service of the petitioner has been ordered to be terminated by taking recourse the provisions of Rule 5 (1) of the Central Civil Services (Temporary Service) Rules, 1965, (hereinafter referred to as "the Rules" ).

(3.) ON 20. 11. 1997 a charge memo was issued against the petitioner by the Director of School Education, Tripura which contained the following charge against the petitioner.