LAWS(TRIP)-2026-1-19

STATE OF TRIPURA Vs. TARUN KUMAR SINHA

Decided On January 15, 2026
STATE OF TRIPURA Appellant
V/S
TARUN KUMAR SINHA Respondents

JUDGEMENT

(1.) Common issue arises for consideration in all these Writ Appeals and so they are being disposed of by this common order.

(2.) We shall deal with the facts in Writ Appeal No.61/2022 for the sake of reference.

(3.) The respective respondents in these appeals are employees of the District Judiciary.