STATE OF TRIPURA Vs. SANTI KUMAR DEB

JUDGEMENT

(1.) SINCE delay in preferring this appeal has been condoned vide order dated 18. 01. 2007 in CM Application No. 136/06 and also taking into account the importance and the nature of controversy raised in this writ appeal, this Court proposes to dispose of the writ appeal today itself at the admission stage.

(2.) HEARD learned counsel for the parties.

(3.) THIS writ appeal has been carried from the order dated 21. 7. 2006 passed in W. P. (C) No. 294 of 2003 allowing the writ petition preferred by the respondent as writ petitioner who has challenged the order dated 14. 05. 2005 re-imposing the penalty of removal of the petitioner from service who was serving as Forester at the time of such imposition of punishment of removal.