SRI HIRALAL DEBNATH, S/O LT PHEDUCHANDRA DEBNATH, RESIDENT OF CHATARIA P.O. Vs. THE STATE OF TRIPURA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF TRIPURA, DEPARTMENT OF INDUSTRIES & COMMERCE, GOVT. OF TRIPURA, KHEJUR BAGAN, P.O. AGARTALA, DISTRICT

JUDGEMENT

(1.) On the prayer of learned counsel of both side, all the writ petitions, mentioned above, were heard together since identical fact and question of law involved in all the cases and hence, this common judgment is passed in respect of all the writ petitions.

(2.) WP(C) 144 of 2016, as prayed for by learned counsel of both side, is treated as the lead case. The other writ petitioners referred to the pleadings and documents filed in WP(C) 144 of 2016 and prayed for same relief. The respondents also in the other writ petitions by filing counter affidavit relied on the pleadings and documents referred to in the counter affidavit filed in WP(C) 144 of 2016.

(3.) At the very outset, learned counsel, Ms. S. Deb (Gupta) submitted that the present writ petitions are covered by judgment dated 29.04.2014, passed in WP(C) 490 of 2005 and WP(C) 491 of 2005 (common judgment) and also judgment dated 18.03.2014, passed in WP(C) 305 of 2005 and WP(C) 306 of 2005 (common judgment). It is emphatically submitted by Ms. Deb (Gupta) that the petitioners of those writ cases and the petitioners of present writ cases are similarly situated and so they are entitled to the same relief.