ARUNAKSHA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Mr. S. Chakraborty, learned Addl. Govt. Advocate appearing for the respondents.

(2.) The petitioner who was working as the NK(GD) in the 8th Battalion of the Tripura State Rifles (TSR) had been slapped with the following articles of charge by the Memorandum dated 09.03.2007, Annexure-2 to the writ petition :

(3.) The petitioner, within the time stipulated by the Disciplinary Authority, disputed the charge by filing the written statement of defence and explained the circumstances relevant for his reply. In para 4 of the reply dated 21.03.2007, Annexure- 3 to the writ petition, the petitioner has categorically stated that he was rather assaulted by Kanailal Saw, the Post In-charge.