DR. MD. MIJAN HOSSAIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This intra-court appeal under Art. 226 of the Constitution of India is directed against the judgment and order dated 27.02.2015 passed by a Single Bench of this Court in WP(C) No.224 of 2014, where under a writ petition, filed by the appellant herein, as petitioner(hereinafter mentioned as petitioner) has been dismissed.

(2.) We have heard learned senior counsel, Mr. A.K. Bhowmik, assisted by learned counsel, Ms. A. Banik for the appellant, learned G.A., Mr. T. Dutta Majumder for respondent Nos.1 and 2, learned counsel, Mr. D.R. Choudhury for respondent No.10 and learned counsel, Mr. D.K. Daschoudhury for respondent No.11.

(3.) By filing the writ petition the petitioner prayed for the following relief:-