RATAN KUMAR BHOWMIK Vs. THE DIRECTOR, INFORMATION, CULTURAL AFFAIRS & TOURISM, GOVT. OF TRIPURA AND ORS.

JUDGEMENT

(1.) Both the appeals mentioned above were heard analogously on the prayer of learned counsel of both side since the appeals have been preferred challenging a common judgment and award dated 31.05.2011 passed by learned L.A. Judge, Court No. 3, West Tripura, Agartala in Case Nos. Misc.(L.A.) 18 of 2007 and Misc.(L.A.) 23 of 2008 and some other similarly situated L.A. Cases.

(2.) Heard learned counsel, Ms. S. Debgupta for the appellant and learned Additional Government Advocate, Mr. S. Chakraborty for the respondents in both the appeals.

(3.) L.A. App No. 71 of 2012 is filed challenging the judgment and award dated 31.05.2011 in Case No. Misc.(L.A.) No. 23 of 2008 and L.A. App No. 72 of 2012 has been preferred challenging the same judgment and award dated 31.05.2011 in Misc.(L.A.) No. 18 of 2007.