KALYANASISH KARGUPTA Vs. STATE OF TRIPURA AND OTHERS

JUDGEMENT

(1.) By this writ petition the petitioner, a junior Engineer holding the post of Scientific Officer, prays for a direction on respondent No. 3 to change the respondent No. 4, Shri Babul Chakraborty, Engineer (Electronics) as Inquiring Authority and to re-arrange any other independent person outside the department to conduct the inquiry in the disciplinary proceeding initiated against the petitioner, and also for quashing the order of suspension dated 03.06.06 (Annexure-3 to the writ petition) alongwith other prayers.

(2.) Heard Mr. S.M. Chakraborty, learned Sr. Advocate as assisted by Mr. S. Bhattacharjee, learned Counsel appearing for the petitioner as well as Mr. N.C. Pal, learned Government Advocate for the State respondent as well as Mr. P. Dutta, learned Counsel for the respondents-2 to 4.

(3.) Keeping in mind the nature of the prayer of the writ petitioner and as agreed to by the learned Counsel of the parties, the entire writ petition is taken up for disposal at this stage.