NABENDU BHATTACHERJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ appeal and the writ petition are inter connected. They have been heard together and would be disposed of by this common judgment.

(2.) Brief facts are as under:

(3.) It appears that the said FR was amended by the Government of India under the notification dated 30th August, 1989. In order to align this fundamental rule with the amendments of Government of India, State of Tripura also issued a notification dated 3rd October, 1999 promulgating fundamental (Tripura Amendment) Rules, 1999 (hereinafter to be referred to as Amendment Rules, 1999). By these Rules FR 22(I) now had sub rule (a)(1) and (2). In the amended form FR 22(I) (a)(2) reads as under: