Ms. A. Debbarma vs None
2021 Latest Caselaw 1019 Tri

Citation : 2021 Latest Caselaw 1019 Tri
Judgement Date : 4 October, 2021

Tripura High Court

Ms. A. Debbarma vs None on 4 October, 2021

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                         Cont.Cas(C) No.79 of 2021
For Petitioner(s)        :    Ms. A. Debbarma, Advocate.
For Respondent(s)            : None.

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

_O_ R_ D_ E_ R_ 04/10/2021 (Akil kureshi, CJ)

Counsel for the petitioner submitted that pursuant to the

judgment dated 06.04.2021 passed by this Court the petitioner was asked

to take typing test which the petitioner passed. Despite passing the typing

test and despite availability of vacancies in the cadre, the petitioner is so

far not appointed within the time permitted by the Court.

Issue notice to the respondents, returnable for 15th

November, 2021.

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

Dipesh

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