REGENT COMPUTRONICS PVT. LTD.

Nirmalendu Mukherjee Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

BIR SINGH CHAUHAN VS. STATE OF HARYANA AND ANR. [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
STATE OF HARYANA VS. HARYANA CIVIL SECRETARIAT PERSONAL STAFF ASSOCIATION [REFERRED TO]
STATE OF UTTAR PRADESH VS. UTTAR PRADESH SALES TAX OFFICER GRADE II ASSOCIATION [REFERRED TO]
STATE OF MIZORAM VS. MIZORAM ENGINEERING SERVICE ASSOCIATION [REFERRED TO]
K T VEERAPPA VS. STATE OF KARNATAKA [REFERRED TO]
HARYANA STATE MINOR IRRIGATION TUBEWELLS CORPORATION VS. G S UPPAL [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. S. Deb, learned senior counsel assisted by Mr. Somik Deb, learned counsel for the petitioner as well as Mr. N. Majumder, learned counsel for the State-respondents.

(2.) A short factual panorama, for deciding the present writ petition, is recapitulated as under :-

(3.) PURSUANT to the communication from the Finance Department, the Director (Industries and Commerce) under his letter being No. VI-8 (10)/plg/di/99/part-I/12486 dated 13. 08. 2001 intimated the view of the Finance Department to the Executive Officer, Tripura Khadi and Village Industries Board, Agartala. The said letter of the Director (Industries and Commerce) is quoted hereunder :-

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NIRMALENDU MUKHERJEE Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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