RANJIT KUMAR DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner seeks following reliefs:

(2.) Petitioner relies on a decision in case of Shri Dilip Kumar Guha v. The State of Tripura and others, W.P. (C) No.386 of 2015 and connected petitions dated 03.05.2016 rendered by learned Single Judge in which following directions were issued:

(3.) Counsel for the petitioner would point out that the Government had carried the said judgment of the learned Single Judge in appeal being W.A. No.111 of 2016, which was dismissed by judgment dated 17.07.2019 making following observations: