PRADIP CHANDRA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. K.N. Bhattacharje, learned senior counsel assisted by Mr. S. Acharjee on instruction of Mr. H.K. Bhowmik, learned counsel for the petitioner as well as Mr. S. Chakraborty, learned Addl. Govt. Advocate for the State -respondents. Despite due notice from this court there is no representation from the private respondents.

(2.) THIS case has got a chequered history. Prior to filing of this writ petition, the writ petitioner filed another writ petition being Civil Rule No.103/1985, challenging the Departmental Proceeding No.8/80, whereby he was imposed with the punishment as under :

(3.) THE appeal as carried out against the said order of the Superintendent of Police to the Deputy Inspector General (AP and TRG) was disposed of by the order dated 02.07.1981, modifying the order of punishment to the extent that -