BIJOY KUMAR SARKAR Vs. TRIPURA TRIBAL AREAS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. D. K. Daschoudhury, learned counsel appearing for the petitioner. Also heard Mr. T. D. Majumder, learned counsel appearing for the respondent-TTAADC.

(2.) This is a petition filed under Article-226 of the Constitution of India before this Court challenging the order dated 01.02.2016 in DP Case No. 02 of 2015/AA (CEO)/ADC/21501, wherein, one increment was withheld with cumulative effect against the petitioner. Mr. Daschoudhury, learned counsel appearing for the petitioner has submitted that the petitioner has assaulted with one staff, namely, Dilip Kumar Nandi, Head Clerk of office of the Inspector of Schools, Raiyabari (respondent No. 6 herein).

(3.) However, according to the learned counsel appearing for the petitioner, the said incident was settled and compromised between the petitioner and Sri Dilip Kumar Nandi. Mr. Daschoudhury, learned counsel has also submitted that a complaint was lodged by Sri Dilip Kumar Nandi against the petitioner and police registered a case against the delinquent employee. The matter was investigated by the Investigating Officer and being prima facie satisfied, the final report was submitted to the competent court of jurisdiction. Trial was conducted after charge being framed however, the dispute was compounded as compromised.