REGENT COMPUTRONICS PVT. LTD.

PRABIR KR. DUTTA GUPTA Appellant

V/S

STATE OF TRFPURA Respondents

Referred Judgements :-

STATEOF U.P. VS. MOHAMMAD NOOH [REFERRED TO]
M/S. MAHABIR PRASAD SONTOSH KUMAR VS. STATE OF UTTAR PRADESH AND ORS. [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
KHUB CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
M L SETHI VS. R P KAPUR [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED TO]
MAHABIR JUTE MILLS LIMITED GORAKHPORE VS. SHIBBAN LAL SAXENA [REFERRED TO]
DILIP KUMAR SHARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
VASUDEO VISHWANATH SAFAF VS. NEW EDUCATION INSTITUTE [REFERRED TO]
D C WADHWA VS. STATE OF BIHAR [REFERRED TO]
ANIL KUMAR VS. NANAK CHANDRA VERMA [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
THIRUMURUGA KIRUPANANA VARIYAR THAVATHIRU SUNDARA SWAMIGAL MEDICAL EDUCATIONAL AND CHARITABLE TRUST VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
KONDA VENUGOPALA RAJU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NARAYAN SHARMA VS. PANKAJ KR LEHKAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B. Choudhury, learned counsel appearing for the petitioner and Mr. U.B. Saha, learned Government Advocate assisted by Mr. T.D. Majumder, learned Additional Government Advocate for the respondents.

(2.) With the consent of the parties the writ petition is deposed of finally.

(3.) The petitioner Shri Prabir Dutta Gupta served as Reader in the B.B. Evening College, Agartala. He was to retire on 31 st July, 1999. Under Rule 9 of the Government Notification extending U.G.C. Scales 1996 to the College Teachers of Tripura (in short U.G.C. Scales, 1996), the petitioner's case for extension in service was considered. The respondents have not allowed extension to the petitioner, the petitioner has grievances against the same. By order dated 28th July 1999, it was ordered by this Court that the petitioner will continue as Reader B .B. Evening College till further orders but for the period after 31 st July '99 no salary will be paid to him.

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PRABIR KR DUTTA GUPTA Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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