REGENT COMPUTRONICS PVT. LTD.

Swapan Malakar Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

RASHID AHMED VS. MUNICIPAL BOARD KAIRANA OPPOSITE PARTY; AND UNION OF INDIA AND STATE OF UTTAR PRADESH [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. BHAGAT RAM [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Learned Sr. counsel Mr. Purusuttam Roy Barman, assisted by Mr. Samarjit Bhattacharjee, learned counsel appearing on behalf of the petitioner and also heard learned Addl. GA Mr. Mangal Debbarma, appearing on behalf of the State-respondents.

(2.) The petitioner has filed this present writ petition seeking the following reliefs:-

(3.) Learned Sr. counsel Mr. Roy Barman, at the time of hearing drawn the attention of this court that by a Memorandum dtd. 23/8/2024 (Annexure-1) the District Magistrate & Collector, West Tripura initiated an enquiry against the petitioner under Rule 14 of the CCS (CCA) Rules, 1965 with the following article of charges:-

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SWAPAN MALAKAR Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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