REGENT COMPUTRONICS PVT. LTD.

Biswajit Palit Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

MERVYN CONTINHO VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
GENERAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. A V R SIDDHANTTI [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
ALLIED MOTORS PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE BANKS STAFF UNION VS. UNION OF INDIA [REFERRED TO]
VIJAY VS. STATE OF MAHARASHTRA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX KOLKATA XII VS. M/S CALCUTTA EXPORT COMPANY [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) The petitioner has challenged the seniority list dtd. 7/7/2017 of the Judicial Officers Grade-I of Tripura Judicial Service. The petitioner has also challenged the decision of the rule making authority in not giving retrospective effect to Tripura Judicial Service (7th Amendment) Rules, 2018 (hereinafter to be referred to as the Amendment Rules of 2018). The prayer of the petitioner is that such Amendment Rules of 2018 should be given limited retrospectivity from the commencement of Tripura Judicial Service (5th Amendment) Rules, 2013 (hereinafter to be referred to as the Amendment Rules of 2013).

(3.) Brief facts may be noted at the outset:

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BISWAJIT PALIT Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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