SHYAMAL BHATTACHARJEE Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) BY means of this application filed under Article 226 of the Constitution of India the petitioner who is Sub -Inspector of Police challenged the legality and validity of the order of Superintendent of Police (West) dated July 22, 1993 contained in Annexure -13 whereby the petitioner was dismissed from service with effect from the afternoon of July 23, 1993 and also the order of the appellate authority dated December 30, 1993 contained in Annexure -15 affirming the aforesaid order of dismissal.

(2.) I have heard Mr. S. Deb, the learned senior counsel appearing on behalf of the petitioner and Mr. U.B. Sana, learned Government Advocate appearing on behalf of the respondents. The case of the petitioner, shortly put, is that while serving as O.C., Ganganagar Police Station under South Tripura District he was suddenly transferred to the Office of the Superintendent of Police, West Tripura Dist. and thereafter a departmental proceeding was started in respect of two charges which are as follows:

(3.) THE aforesaid charges were communicated to the petitioner by a memorandum dated June 5, 1991 (Annexure -2) and he was asked to submit his written statement within 10 days stating specifically as to whether he admits or denies the charges. In response to this memorandum the petitioner submitted a written statement denying the aforesaid charges and also requested the Superintendent of Police (Reserve), Tripura (West) Agartala to furnish him copies of the following documents, namely, (i) copy of Stock Register of Bhubananda Roazapara F.P. Shop dated May 26, 1990.