REGENT COMPUTRONICS PVT. LTD.

Rajib Biswas Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

RAMAVARMABHARATHANTHAMPURAM VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM KRISHNA [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
SIEMENS LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
NIRMALA J. JHALA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. P. Dhar, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Additional GA appearing for the State-respondents.

(2.) By means of filing the present writ petition, the petitioner has challenged the impugned termination order dated 26.03.2018 issued by the Block Development Officer, Mohanbhog RD Block, Sepahijala District, (Annexure 21 to the writ petition.)

(3.) Brief facts are as under:

Click here to view full judgment.

RAJIB BISWAS Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address