ARINDAM GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present writ appeal is directed against the common judgment and order dtd. 25/4/2017 passed by the learned Single Judge in W.P.(C) No. 266 of 2011 and W.P.(C) No. 488 of 2011 whereby the learned Single Judge dismissed both of the writ petitions.

(2.) The factual background of the case is as under:

(3.) The statement of imputation of misconduct and misbehavior in support of the said Article of Charge was placed as well by the said memorandum dtd. 29/6/2006 and the memorandum along with its enclosures was communicated to the appellant and the other two accused officers asking them to submit their written statement of defence within a period of 10 days.