For vs Mr. S.M. Chakraborty
2021 Latest Caselaw 703 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                            WA No.186 of 2021
For Appellant(s)          :     Mr. S. Deb, Sr. Advocate,
                                Mr. S.M. Chakraborty, Sr. Advocate,
                                Ms. Ankita Pal, Advocate.
For Respondent(s)             : Mr. D. Bhattacharya, G.A.,

Mr. S. Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_ R_ D_ E_ R_ 12/07/2021 (Akil kureshi, CJ)

Learned counsel for the appellant submitted that the learned

Single Judge in the impugned judgment committed an error in holding

that the original petitioner, the present appellant was not eligible for

direct recruitment to the post in question.

Issue notice to the respondents, returnable for 9th August,

2021.

Mr. S. Saha, learned counsel waived notice on behalf of

respondents No.1 to 4.

(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ

Dipesh