For vs For
2022 Latest Caselaw 871 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                 WA No.130 of 2022

For Appellant(s)              : Mr. C. S. Sinha, Advocate.
For Respondent(s)             : Mr. D. Sarkar, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_R_D_E_R_ 19/09/2022 (Indrajit Mahanty, C.J.)

Heard learned counsel for the respective parties.

In page 3 of the impugned judgment, it appears therefrom that

the Nagar Panchayat authorities had placed a demand to the State

Government to regularize the service of the appellant, but it was not

considered at any point of time.

Admit.

Learned counsel for the State is directed to file counter affidavit

in the matter within a period of 6(six) weeks.

Tag this matter along with WA Nos.131 & 132 of 2022.

List this matter for hearing on 14/11/2022.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Deepshikha