BABUL CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 23rd February, 2015 passed by the Superintendent of Police, Gomati District, Udaipur imposing punishment of reduction to a lower stage of pay for a period of two years w.e.f. 31st January, 2015, further providing that during such period he will not earn increments and after expiry of such period the reduction will have the effect of postponing his future increments.

(2.) Brief facts are as under :

(3.) The petitioner denied the charges upon which a departmental inquiry was conducted. Inquiry Officer submitted his report dated 26th December, 2014. The disciplinary authority after considering such report passed a provisional order of punishment by which the petitioner's pay would be reduced to a lower stage for a period of three years with future effect. Such provisional order dated 31st January, 2015 was served on the petitioner. He was given time to make the representation either in writing or personally, failing which such order would become final.