PRABHAT CHANDRA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K Nath, learned counsel appearing for the petitioner as well as Mr. N. Choudhury, learned GA appearing for the respondents.

(2.) By means of this writ petition, the petitioner has challenged the order dtd. 17/7/2018 (Annexure-7 to the writ petitioner) and the order dtd. 27/11/2018 (Annexure -13 to the writ petition).

(3.) Briefly stated, relevant facts for determining the controversy are as follows: