STATE OF TRIPURA Vs. SWAPAN DEBNATH

JUDGEMENT

(1.) This writ Appeal has been filed against the Judgment dated 7.12.94 passed by the Single Judge of this Court in Civil Rule No. 401 of 1994. By the impugned Judgment the learned Single Judge quashed the order of termination and/or order of removal and directed the respondents to take the petitioner/appellant in service forthwith. Certain other directions were given regarding payment of arrear salary etc. We are not concerned with them.

(2.) We have heard Shri Sinha, learned Advocate for the appellant and Shri Kar Bhowmik, learned Advocate for the respondents.

(3.) Before we go to the Judgment let us have a look at the order/Judgment passed by the authority, that is, Annexure-2 to the Writ Application, that is, quoted below :