JASPAL SINGH BISHT Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. Somik Deb, learned counsel for the petitioner and Mr. D. C. Nath, learned Govt. Advocate for the respondents.

(2.) WRIT petitioner entered into Tripura State Rifles in the year 1985 as Rifleman (GD) and joined in the 1st Bn. TSR at Gakulnagar under West Tripura District. In the month of August, 1997 petitioner was promoted to the post of L/nk and Naik in 2000 May and posted at 4th Bn. TSR Saidabari, Kumarghat, North Tripura and while he was serving as Naik in 4th Bn TSR, an order bearing No. TSR/4/56/estt. /10200-04 dt. 21-09-2002 (Annexure-I) was issued by the respondent No. 4, the Commandant, 4th Bn. TSR placing him under suspension with effect from 21-09-2002 contemplating a disciplinary proceeding against him in respect of the charge drawn against him which is reproduced as under :

(3.) THE Commandant, having been filed inquiry report before him, passed the final order reducing in the rank of Jaspal Singh Bisht, the writ petitioner vide order dated 10. 12. 2002 (Annexure-9 ). The final order reads as under :