Ia No.1/2021 In Wp(C) No.304/202 vs Mrs. N C Saha
2021 Latest Caselaw 1131 Tri

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                    HIGH COURT OF TRIPURA
                               AGARTALA

                    IA No.1/2021 in WP(C) No.304/2021
         For Applicant(s)   : Mr. D Bhattachariya, Govt. Advocate,
                              Mrs. N C Saha, Advocate.
         For Respondent(s) : Mr. Somik Deb, Sr. Advocate,

Mr. Abir Baran, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_R_D_E_ R_

18/11/2021

Heard learned counsel for the respective parties.

This Court in its order/judgment dated 30 th April 2021 in WP(C)

304/2021 had directed in paragraph 4 as follows :

"4. Under the circumstances, it is directed that the respondents shall complete the departmental inquiry against the petitioner within six months from today, i.e. latest by 31.10.2021. In view of these directions, learned counsel for the petitioner does not press the prayer for quashing of the suspension order."

It appears from the application seeking extension of time that the

inquiry officer concluded the inquiry on 2nd October 2021. Finding that the

Articles of Charges brought against the accused officer had been proved and

held guilty, the delinquent officer appears to have written representation

against the order passed by the inquiry officer through the Principal

Secretary, General Administration (AR) Department, Government of Page - 2 of 2

Tripura, on 22nd October 2021 but no further action has been taken within

the period as directed by this Court.

Since the present application is one seeking extension of time to

comply with the order of this Court, an affidavit ought to have been filed by

Principal Secretary, General Administration (AR) Department in support of

the prayer made by the applicant-State. Accordingly, two weeks time is

granted to the State to file an additional affidavit of the concerned officer.

List this matter on 9th December 2021. Copies be exchanged in the

meantime.

( INDRAJIT MAHANTY, CJ )

Sukhendu