JUDHISTIR DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. D. Chakraborty, learned counsel appearing for the petitioners as well as Mr. S. Chakraborty, learned Addl. Govt. Advocate appearing for the respondents.

(2.) BY means of this writ petition, the discharge orders dated 17.04.2002, Annexure -B series to the writ petition, have been challenged. By the respective discharge orders, the petitioners had been discharged from the services of the Tripura State Rifles (TSR) as the Riflemen, in terms of Rule 15(1) of the Tripura State Rifles (Recruitment) Rules, 1984, on the premises that their retention in the service is 'detrimental' to the Tripura State Rifles.

(3.) THEREAFTER , the appellate authority, by the uniform order dated 02.12.2007, Annexure -F series to the writ petition, had dismissed the respective appeals filed by the petitioners, by observing as under: