SMT. KAMALA BHATTACHARJEE Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) On the prayer of learned counsel of the parties, the writ petition was taken up for hearing and disposal at the admission stage itself.

(2.) By filing this writ petition, the petitioner prayed for allowing her the following reliefs: -

(3.) Heard learned Sr. counsel, Mr. S. Deb assisted by learned counsel, Mr. P. Roy Barman and Mr. S. Bhattacharjee for the petitioner; learned Addl. G.A., Mr. S. Chakraborty for the respondent Nos. 1 and 2; learned Sr. counsel, Mr. P.K.Biswas assisted by learned counsel, Ms. P. Mog and Mr. P. Majumder for the respondent Nos. 3, 5, 6 and 8; learned counsel, Mr. D. Bhattacharjee for the respondent No.4 and learned counsel, Mr. T. Dutta Majumder for the respondent No.7.