RAJESH KUMAR Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) The petitioner, a Nb/Sub (Clk) by filing this writ petition has prayed for quashing the order of the Commandant, 8 Bn. TSR (IR-III), respondent No. 4 herein dated 21.7.2007 (Annexure-4 to the writ petition) whereby and where under he was reverted to the rank of Hav. (Clk) from the rank of Nb/Sub (Clk) for a period of three years with immediate effect and also the order dated 20.11.2007 (Annexure-6 to the writ petition) passed by the Deputy Inspector General of Police AP (Adm. & Trg.), respondent No. 3 herein whereby and where under the appeal preferred by the petitioner against the aforesaid order dated 21.7.2007 was dismissed.

(2.) Heard Mr. P.K. Biswas, learned counsel for the petitioner and Mr. T.D. Majumder, learned Addl. Government Advocate appearing for the State respondents.

(3.) Preface of the petitioner's pleaded case is as follows :