KUDDUS MIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. D. Chakraborty, learned counsel appearing for the petitioner as well as Mr. S. Chakraborty, learned Addl. G.A. appearing for the respondents.

(2.) THIS writ petition has got a chequred history. The petitioner had approached this Court earlier challenging the order under D.O No. 466/1994 dated 25.02.1994 passed by the Superintendent of Police (SP), South Tripura whereby he was dismissed from service. The petitioner had preferred an departmental appeal against the said order dated 25.02.1994.

(3.) THEREAFTER , on conclusion of the departmental inquiry, the petitioner was again dismissed from service by the order under No.1247/2006 dated 20.07.2006. However, when the petitioner preferred an appeal to the Deputy Inspector General of Police, Southern Range, Tripura, Agartala the said appeal was deposed of with the following order: