SUMAN KUMAR BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BECAUSE the fact that the issues, raised in this set of three writ petitions, are common in nature, all these three writ petitions, based on substantially similar facts, have been heard together for the purpose of final disposal, on the request made by learned counsel for the parties concerned, and are, therefore, being disposed of, now, by this common judgment and order.

(2.) LET me, first, set out the facts of the three writ petitions: WP(C) No. 144 of 2011: The case of the petitioner is, in brief, thus:

(3.) I have heard Mr. Somik Deb, learned counsel for the petitioners in the three writ petitions, and Mr. AK Bhowmik, learned Senior counsel, appearing for the private respondents. I have also heard Mr. DP Kundu, learned Advocate General, Tripura, assisted by Ms. R Guha, learned counsel appearing on behalf of State respondents in WP(C) No. 144 of 2011, and Mr. S Chakraborty, learned Government Advocate, appearing on behalf of State respondents in WP(C) Nos. 195/11 & 205 of 2011.