MANABENDRA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In challenge is the order, dated 15.03.2011, passed by the learned Single Judge in W.P.(C) No. 550/2010, wherein the learned Single Judge dismissed the writ petition filed by the Appellant herein.

(2.) Heard Mr. P. Roy Barman, learned Counsel appearing for the Appellant as well as Ms. A.S. Lodh, learned Addl. Govt. Advocate appearing for the State-Respondents and Mr. P.K. Biswas, learned Asstt. S.G., who appears on behalf of Respondent No. 4, the Accountant General (A&E), Tripura.

(3.) Brief facts, needed to be discussed, are as follows: