BIPLAB PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In a bunch of these petitions, petitioners lay challenge to the vires of the provisions of the Tripura Scheduled Castes and Scheduled Tribes (Reservation of vacancies in Services and Posts) Act, 1991 and the Rules framed thereunder. Also challenge is laid to the notification dated 27th January, 2005 issued on the basis of the 85th Constitutional amendment.

(2.) It is not in dispute that the questions assailing in the present petitions were rendered for adjudication before the Full Bench of this Court and vide judgment dated 9th April, 2015, the issues/questions stand answered.

(3.) It is also not in dispute that the State had preferred Special Leave Petition No.19765-19767/2015 titled as The State of Tripura & Ors. Vrs, Jayanta Chakraborty & Ors. etc. etc. before Hon'ble the Supreme Court of India, assailing the said decision rendered by the Full Bench. In the said SLP, on 27th July, 2015, Hon'ble the Supreme Court passed the following interim order :