SRI PARESH CHANDRA PAL, S/O LATE UMESH CHANDRA PAL, R/O JOYNAGAR, AGARTALA, WEST TRIPURA Vs. STATE OF TRIPURA, (REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF TRIPURA), AGRICULTURE DEPARTMENT, AGARTALA, CAPITAL COMPLEX, PIN

JUDGEMENT

(1.) Heard learned counsel, Mr. B.B. Das for the petitioner and learned counsel, Mr. B. Dutta for the respondents.

(2.) Respondent No.2, the Director of Agriculture, Government of Tripura, under Memo.No.F.2-2401(P)/Part-I/8911- 8914 dated 19.11.2007(Annexure-4 to the writ petition) initiated a disciplinary proceeding against the petitioner for gross misconduct on the following article of charges: "Article of charge :-I

(3.) The Additional Commissioner of Departmental Inquiries, Government of Tripura was entrusted to inquire into the above charges framed against the petitioner.