ASHOK SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY means of this petition, the petitioner has challenged the order of the appellate authority dated 01 -09 -2007 passed by the Inspector General of Police (Administration), Tripura whereby penalty of dismissal from service was imposed upon the petitioner.

(2.) BRIEFLY stated, the facts of the case are that the petitioner was working as Constable Driver in the office of the S.P. (Procurement). The allegations against him were that he had overstayed his leave and that he had entered into a bigamous second marriage. An inquiry was conducted in accordance with the Police Regulations of Bengal, 1943 as applicable to the State of Tripura and in that inquiry, the charges were found proved against the petitioner. Thereafter, the appointing authority imposed penalty of reduction of rank upon the petitioner and he was reverted to the post of Constable permanently vide order dated 23 -06 -2007.

(3.) WE have heard Mr. A. Roy Barman, learned counsel for the petitioner, and Mr. G.S. Bhattacharji, learned counsel for the State.