SHYAMAL BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this application field under Article 226 of the Constitution of India the petitioner who is a Sub-Inspector of Police challenged the legality and validity of the order of Superintendent of Police (West) dated 22.7.93 contained in Annexure 13 whereby the petitioner was dismissed from service with effect from the afternoon of 23rd July, 1993 and also the order of the appellate authority dated 30.12.1993 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. Saha, learned Government Advocate appearing on behalf of the respondents.

(3.) 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 : STATEMENT OF CHARGE FRAMED AGAINST S.I. SHYAMAL BHATTACHARJEE OF UN-ARMED BRANCH; SOUTH TRIPURA DISTRICT NOW POSTED AT WEST TRIPURA DISTRICT VIDE D.P. NO. 1/91 DATED 17.1.91.