PRASANTA PAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.T Paul, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned G.A. appearing for the respondents.

(2.) There is consensus in the Bar that the controversy raised in this writ petition is squarely covered by the judgment and order dated 29.01.2020 delivered in W.P.(C) No.295 and 2020 [Smt. Sangita Reang and others v. State of Tripura and Ors.].

(3.) Mr. Paul, learned counsel appearing for the petitioner has submitted that by the judgment dated 29.01.2020, this court had occasion to observe as under: