SHIPRA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These appeals arise out of a common judgment of the learned Single Judge dated 01.06.2017 in WP(C) No.566 of 2016 and connected petitions. Facts involved in both petitions overlap. These appeals have therefore been heard together and would be disposed of by this common judgment.

(2.) Brief facts are as under :

(3.) In this judgment, the Division Bench made following directions :