For vs For
2021 Latest Caselaw 71 Tri

                                HIGH COURT OF TRIPURA
                                      AGARTALA

                                      WA 448 of 2020

        For Appellant (s)        :    Mr. Mr. D. Bhattacharjee, GA.
        For Respondent(s)        :    Mr. K. Nath, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 13.01.2021

Heard Mr. D. Bhattacharjee, learned GA appearing for the

applicant.

The finding of learned Single Judge to the effect that

creation of two classes on the basis of cut off date i.e. 01.01.2009 is

unconstitutional, has been challenged in this appeal. In our considered

view, the matter requires to be reexamined.

Admit.

Call for records of WP(C) 430 of 2019.

Issue notice.

Notice is made returnable on 03.02.2021.

Since Mr. K. Nath, learned counsel appears and waives

notice for the respondent, no formal notice is called for.

In the meanwhile, the operation of the judgment and order

dated 31.01.2020 shall remain suspended.

                     JUDGE                                            JUDGE


Dipak