DEBASREE BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioners as well as Mr. D. Bhattacharya, learned G.A. appearing for the respondents.

(2.) Both the writ petitions being WP(C)No.285 of 2020 [Debasree Bhowmik v. State of Tripura and Others] and WP(C)No.287 of 2020 [Smriti Kana Roy v. State of Tripura and Others] are combined for disposal by a common judgment as those are squarely covered by the judgment dated 29.01.2020 delivered in a series of writ petitions including WP(C)No.295 of 2019 titled as Sangita Reang and Others v. State of Tripura and Others.

(3.) Mr. D. Bhattacharya, learned G.A. appearing for the respondents has candidly submitted that all these writ petitions fall in the Category-III as delineated in paras-29 and 30 of the said judgment [Sangita Reang and Others v. State of Tripura and Others] and as such, there is consensus in the bar on coverage of the said judgment. On examination of the judgment, this court is of the considered view that the relief as granted by this court in Sangita Reang (supra) under Category-III is also entitled to the petitioners.