NANIGOPAL DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. B. Das, learned senior counsel representing the appellant/writ petitioner. Also heard Mr. P. K. Biswas, learned Asstt. Solicitor General who represents all the respondents.

(2.) AGGRIEVED by the order dated 13. 2. 2002 passed in Civil Rule No. 354 of 1996, the unsuccessful writ petitioner has filed the present appeal.

(3.) A departmental proceeding was initiated against the writ petitioner with the Memorandum dated 30. 7. 1993, issued by the Commandant, Group Center, S. S. B. , Agartala, whereby charges related to committing of misconduct, remissness and disobedience were alleged and an inquiry was proposed to be conducted into the charge.