Bishnu Pada Dhar Vs State Of Tripura And Ors.

Tripura High Court 4 Dec 2017 Writ Petition (C) No. 289 Of 2017 (2017) 12 TP CK 0017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 289 Of 2017

Hon'ble Bench

S. Talapatra, J

Advocates

S Lodh, S Chakraborty

Final Decision

Allowed

Acts Referred
  • Central Civil Services (Classification, Control And Appeal) Rules, 1965 - Rule 14, 15
  • Tripura State Rifles, (Discipline, Control, Service Condition, Etc) Rules, 1986 - Rule 40
  • Tripura State Rifles Act, 1983 - Section 12(1)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2017) 12 TP CK 0017
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: S Lodh, S Chakraborty
  • Result: Allowed
Referenced Acts & Sections
  • Central Civil Services (Classification, Control And Appeal) Rules, 1965 - Rule 14, 15
  • Tripura State Rifles, (Discipline, Control, Service Condition, Etc) Rules, 1986 - Rule 40
  • Tripura State Rifles Act, 1983 - Section 12(1)
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