SABITA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee and Mr. Kawsik Nath, learned counsel, appearing for the appellant. Also heard Mr. Mangal Debbarma, learned Addl. Government Advocate appearing for the respondents-State.

(2.) This writ appeal is directed against the judgment and order dtd. 12/8/2021 passed by the learned Single Judge in WP(C) No.237 of 2021 whereby the learned Single Judge did not find the reasons assigned in the impugned memorandum dtd. 12/6/2020 issued by the Secretary, Government of Tripura by which a departmental inquiry has been instituted against her to be treated as illegal and arbitrary and consequently, dismissed the writ petition.

(3.) In the present writ appeal, appellant-petitioner has prayed for the following reliefs: