SWAPAN CHANDRA ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This present writ petition has been filed under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) Heard Mr. T.K. Deb, learned counsel appearing for the petitioner as well as Mr. K. De, learned Addl. G.A. appearing for the respondents-State.

(3.) Vide Order dtd. 9/8/2023, learned counsel appearing for the petitioner submitted that this case is covered by the Hon'ble Supreme Court Judgments passed in Civil Appeal No.7115 of 2010 titled as Thomas Daniel Vrs. The State of Kerala and C.A. No.11527 of 2014 (arising out of SLP"No.11684 of 2012) titled as State of Punjab and ors. Vs.Rafiq Masih(White Washer) and the same needs to be allowed at the admission stage itself.