Sri Thakur Chan Das vs Tripura Tribal Areas Autonomous ...
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Tripura High Court

Sri Thakur Chan Das vs Tripura Tribal Areas Autonomous ... on 8 October, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA

                                             WP(C) No.518 of 2024

                       Sri Thakur Chan Das
                                                                                 ....Petitioner(s)
                                          Versus
                       Tripura Tribal Areas Autonomous District Council
                                                                              ....Respondent(s)

For Petitioner(s) : Petitioner in-person Mr. P. Roy Barman, Sr. Advocate Mr. Samarjit Bhattacharjee, Advocate For respondent(s) : Mr. Bhaskar Debbarma, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH

Order 08/10/2024

In pursuance of the order dated 24.09.2024, Mr. P. Roy Barman, learned amicus appearing for the petitioner has placed some written suggestions before this Court for regulating the recruitment process in respect of differently abled persons in the light of the principle and objects of Rights of Persons with Disabilities Act, 2016.

In view of this, these suggestions may be kept on record. Arguments heard.

Judgment reserved.

JUDGE

Rohit SANJAY Digitally signed by SANJAY GHOSH

GHOSH 17:23:19 +05'30' Date: 2024.10.08