LAWS(TRIP)-2020-1-52

YOGINDER PAL Vs. HIGH COURT OF TRIPURA

Decided On January 27, 2020
YOGINDER PAL Appellant
V/S
High Court Of Tripura Respondents

JUDGEMENT

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

(2.) The petitioner has prayed that the respondent No.1, High Court of Tripura should recommend his name to the State Government for appointment to Tripura Judicial Service Grade-I with consequential benefits.

(3.) Brief facts are as under: