STATE OF TRIPURA Vs. ARINDAM GHOSH

JUDGEMENT

(1.) Heard Mr. UB Saha, the learned Senior Govt Advocate assisted by Mrs AS Lodh, learned Advocate appearing on behalf of the State appellants. Also heard, Mr. DK Biswas, the learned counsel for the respondent.

(2.) This appeal is directed against the judgment of learned Single Judge dated 30.3.1998 passed in Civil Rule No. 389 of 1997.

(3.) The facts leading to the present appeal are that the respondent-writ petitioner Shri Arindam Ghosh was serving as Junior Engineer, Grade I appeared in NERIST Entrance Examination in the year 1996 and thereafter on being selected, he prayed for grant of study leave. The prayer for study leave was rejected by the concerned authority whereupon he approached this Court in the writ petition and vide impugned order, the learned Single Judge quashed the order of rejection dated 10.6.1997 and directed the respondents to grant the study leave to the petitioner for studying the course at NERIST, Arunachal Pradesh for the session 1997-98. Hence the present appeal.