GOPENDRA SUKLABAIYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The matter was heard on 7/10/2021 at length and the judgment was passed orally in open Court. But, after passing the judgment this court found some errors on factual aspects which were not brought to the notice of the court and as such, fixed the matter at the column "Speaking to the Minutes" for re-hearing.

(2.) Today (15/11/2021) I heard again Mr. P. Roy Barman, learned Sr. counsel assisted by Ms. A. Debbarma, learned counsel appearing for the petitioner. Also heard Mrs. S. Deb, learned counsel appearing for the State-respondents.

(3.) By way of filing the present writ petition, the petitioner has prayed for regularization and restoration of his service.