STATE OF TRIPURA Vs. BISHNUPADA BISWAS

JUDGEMENT

(1.) HEARD Mr. A. Ghosh, learned counsel, appearing for the appellant, and Mr. Somik Deb, learned counsel for the respondents. This is an appeal against the judgment and order, date 02.08.2011, passed in W.P. (C) 346 of 2000, where a learned single Judge of this Court, while allowing the writ petition directed the writ petitioner -respondents to make a representation against his removal from service with further direction to the respondents particularly respondent No. 1, namely, Secretary -cum -Commissioner to the Government of Tripura, Department of, Health and Family Welfare, to consider, in accordance with the policy decision of the Government and in terms of the directions, given in the judgment under appeal, the representation of the writ petitioner -respondent, if made.

(2.) BEFORE we enter into the merit of the appeal, the facts, giving rise to the present appeal, may be set out as under :

(3.) BEING aggrieved by the penalty, so imposed upon him, the write petitioner -respondent put to challenge the order, dated 20.5.1999, aforementioned, by filing a writ petition, under Article 226 of the Constitution of India, his case being, in brief, thus :