KAMALASHIS DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Issues involved in this petition are squarely covered by a judgment of this Court passed in WP(C) No.1372/2019 and connection petitions in case of Smt. Sachirani Talukder (Datta) v. The State of Tripura and Ors. dated 2nd January, 2020 in which following observations have been made :

(2.) In the result, petition is dismissed. Pending application(s), if any, also stands disposed of.