SUBASH DEBBARMA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) By filing this writ petition under Article 226 of the Constitution of India the petitioners prayed for setting aside and/or quashing Memorandum dated 24.06.2009(Annexure-5 to the writ petition) under which the petitioners have been dismissed from service and also challenged Memorandum dated 06.11.2009 (Annexure-8 to the writ petition) under which appeal preferred by the petitioner before the Deputy Inspector General of Police against the order of disciplinary authority was dismissed and also prayed for reinstating them in the service of Tripura State Rifles(for short, TSR) with all benefits.

(2.) We have heard learned senior counsel, Mr. S.M. Chakraborty for the petitioners and learned counsel, Mr. G.S. Bhattacharji for the State respondents.

(3.) A common disciplinary proceedings vide D.P. No.19/2008/TSR-2/Estt/11203-04 dated 12.11.2008(Annexure-1 to the writ petition) had been initiated against the petitioners by respondent No.4, the disciplinary authority, on the following articles of charge:-