AGARTALA BENCH TRIPURA FOREST DEVP AND PLANTATION CORPORATION LTD Vs. JIBAN KR DASGUPTA

JUDGEMENT

(1.) Heard Mr. K.N. Bhattacharjee, learned senior counsel being assisted by Mr.R. Debnath, learned counsel for the appellants and the respondent Shri Jiban Kr.Dasgupta in-person.

(2.) This writ appeal is directed against the judgment and order dated 22.2.2002, passed by the learned Single Judge in Civil Rule No.515 of 1996.

(3.) The writ petitioner, respondent herein while serving as Ranger under Tripura Forest Development and Plantation Corporation (for short the Corporation) was subjected to a departmental proceeding for alleged misappropriation and for failure to maintain devotion to duty and utility. The amount alleged to have been misappropriated was to the tune of Rs.38,262.98P. The petitioner was found guilty and on the report of the Inquiring Officer, the competent authority imposed the punishment of reduction of pay to the lowest stage in his scale of pay for a period of three years with cumulative effect and the punishment was made effective from the date of the order. The petitioner preferred an appeal as provided under the Rules but the said appeal was also dismissed. Hence the writ petition.