BHAJAN CH DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ petition has been filed by one Shri Bhajan Chandra Debnath challenging the legality and validity of the disciplinary proceeding initiated against the petitioner under Rule 14 of the Central Civil Services (Classification, Control and Appeal), Rule, 1965.

(2.) The proceeding was initiated against the: writ petitioner by a Memo of charges dated 26/10/1992 and along with the said Memo the statement of article of charges; statement off imputation of mis-conduct or mis-behaviour list of documents by which article of charges were proposed to be proved and a list of witnesses were furnished to the writ petitioner; The said documents are enclosed to the writ petition as Annexure-6.

(3.) A perusal of the said documents will go to show that the only charge against the writ petitioner is that while functioning as U.D. Clerk in the Office of the Divisional Forest Officer, Working Plan Division No. II, the petitioner had resorted to falsehood by submitting a petition to cancel the appointment of one Shri Narayan Choudhury, a senior Forest Ranger as Presenting Officer in another disciplinary proceeding initiated against the petitioner. On the basis of the said charge it has been alleged that the writ petitioner had failed to maintain absolute integrity in service and had behaved in a manner unbecoming of a government servant.