SMT. MANJUSHREE PAUL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Pal, learned counsel appearing for the petitioner as well as Mr. J. Majumder, learned counsel appearing for the respondents.

(2.) All these writ petitions being W.P.(C) No.595 of 2016, W.P.(C) No.596 of 2016, W.P.(C) No.597 of 2016, W.P.(C) No.598 of 2016, W.P.(C) No.599 of 2016, W.P.(C) No.258 of 2016 are clustered for disposal by a common judgment as there is consensus in the bar that all these writ petitions are covered by the decision of this court [the judgment and order dated 24.09.2015] delivered in the writ petitions being W.P.(C) No.221 of 2012, W.P.(C) No.222 of 2012, W.P.(C) No.223 of 2012, W.P.(C) No.224 of 2012, W.P.(C) No.225 of 2012, W.P.(C) No.226 of 2012, W.P.(C) No.227 of 2012.

(3.) Mr. Pal, learned counsel appearing for the petitioner has submitted that all the petitioners are similarly circumstanced vis-a-vis the petitioners in those writ petitions.