STATE OF TRIPURA Vs. SUKANTA BHUIYA

JUDGEMENT

(1.) This appeal filed by the State Government is heard finally at the admission stage. The appeal is directed against the judgment of the learned Single Judge dated 20.06.2018 in WP(C) No.67 of 2014 filed by the respondent herein.

(2.) Brief facts are as under:

(3.) The SLSC passed an order dated 03.01.2013 holding that the petitioner belonged to Laskar community which was not recognized as a Scheduled Caste in Tripura. He should return the Scheduled Caste certificate.