Sri Ratan Kumar Das vs The State Of Tripura & Ors
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Tripura High Court

Sri Ratan Kumar Das vs The State Of Tripura & Ors on 28 June, 2024

                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                       W.P.(C) No.745 of 2023

       Sri Ratan Kumar Das
                                                                                ...... Petitioner(s)
                                             Versus
       The State of Tripura & Ors.
                                                                               ...... Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Sr. Adv.

Ms. S. Debbarman, Adv For Respondent(s) : Mr. M. Debbarma, Addl. GA HON'BLE MR. JUSTICE S.D PURKAYASTHA Order 28.06.2024

Heard Mr. P. Roy Barman, learned senior counsel assisted by Ms. S. Debbarman, learned counsel appearing for the petitioner. Also heard Mr. M. Debbarma, learned Addl. GA appearing for the respondents.

Before pronouncement of judgment today a query made by this Court to the learned counsel is that whether the Tripura Scheduled Castes and Scheduled Tribes Reservation Act, 1991 has been made applicable in case of employees of DRDA or not.

Both the learned counsel submit that the pronouncement of judgment may be deferred for a short time so that the information can be furnished by them to the court on the next date.

Accordingly, the pronouncement of judgment is postponed. List this matter on 03.07.2024.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2024.06.29 13:27:07 +05'30'

Sujay