BIJAYA ROY (SAHA) Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) It is not in dispute that the instant petition is squarely covered with a decision dtd. 21/1/2019 rendered by this Court in WP(C) No.435/2018 titled as Babul Debnath and 14 others v. The State of Tripura and 5 Ors. As such, the present petition is disposed of making the directions contained therein also applicable mutatis mutandis to the instant case. Further clarifying that the petitioner is held entitled to get benefits on such terms as stands determined by this Court in the said decision.

(3.) All necessary consequential actions shall follow.