BIKASH BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged a departmental inquiry instituted against him as also an order placing him under suspension pending such departmental inquiry.

(2.) Brief facts are as under :

(3.) The petitioner had filed WP(C) 47/2013 challenging the report of the Lokayukta on various grounds. This petition was disposed of by the Division Bench by a judgment dated 28th July, 2015 relevant portions of which read as under :