SANTOSH DEBNATH Vs. TRIPURA TRIBAL AREA AUTONOMOUS DISTRICT COUNCIL (T.T.A.A.D.C)

JUDGEMENT

(1.) Petitioner has challenged an order dated 19th February, 2014 by which the Chief Executive Officer of Tripura Tribal Area Autonomous District Council ('TTAADC' for short) removed the petitioner from service. The petitioner has also challenged an order dated 10th May, 2016 by which the petitioner's departmental appeal against the order of punishment came to be dismissed.

(2.) Brief facts are as under :

(3.) The petitioner denied the charges on which a departmental inquiry was conducted. The inquiry officer submitted his report dated 17th August 2013 holding that the charges against the petitioner were proved. Copy of inquiry officer's report was supplied to the petitioner. He was allowed to make his representation. The Chief Executive Officer of TTAADC thereupon passed the impugned order dated 19th February, 2014. He held that the charges against the petitioner were proved and that allegations were serious enough to warrant his removal from service. He, therefore, ordered that the petitioner be removed from service w.e.f. 20th February, 2014.