SUSMITA BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) At the very outset, Mr. Raju Datta, learned counsel appearing for the petitioner submits that the instant writ petition is squarely covered by a earlier decision of this Court in WP(C) 06/2014 titled as Smt. Nandini Bhattacharjee v. State of Tripura and Ors., which was decided vide judgment dtd. 12/1/2018.

(3.) Learned counsel for the petitioner submits that this Court while disposing of WP(C)06/2014 has passed a direction at Para 22 to consider the case of all other similarly situated persons for absorption, in the following manner as reproduced herein below: