SUDIPTA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Samar Das, learned counsel appearing for the petitioner and also heard Mr. D. Bhattacharya, learned Government Advocate and Mr. Kohinoor N Bhattacharjee, learned counsel appearing for the respondents-State.

(2.) The instant petition has been filed by the petitioner under Article 226 of the Constitution of India seeking for a direction to the respondents to provide employment to the petitioner under the die-in-harness scheme.

(3.) The petitioner has prayed for the following reliefs :