ANANDA HARI JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Disciplinary proceedings were initiated against the petitioner(appellant herein) with respect to articles of charge which read as under :

(2.) The inquiry officer found both the articles to have been proven against the petitioner.

(3.) However, in a writ petition preferred by the petitioner, vide impugned judgment, the learned single Judge found article No.II not to have been proven in accordance with law. There was no foundation or any evidence led to establish the said charge.