AMAR CHAN DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.K. Pal, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A., appearing for the State-respondents.

(2.) By way of filing the instant writ petition, the petitioner has challenged the order dated 10.05.2015, whereby and whereunder, the respondent No.4, Commandant of 11th Battalion, T.S.R (IR-VII) had appointed Sri Amarjit Debbarma, Deputy Commandant as inquiry officer to enquire into the charges framed against the petitioner-Amar Chan Debnath on the ground that when the petitioner was exonerated from the charges framed against him, the second disciplinary proceeding cannot be initiated against him on the basis of the same set of charges.

(3.) The facts, in brief, are that, the petitioner was put to face a Departmental proceeding on the following articles of charges:-