No. 91020189 Hav (GD) Vs State Of Tripura And Ors.

Tripura High Court 21 Nov 2017 Writ Petition (C) No. 417 Of 2014 (2017) 11 TP CK 0053
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 417 Of 2014

Hon'ble Bench

S. Talapatra, J

Advocates

D. Saha, A.S. Lodh

Final Decision

Allowed

Acts Referred
  • Tripura State Rifles (Discipline, Control, Service Condition Etc) Rules, 1986 - Rule 14, 46(3)
  • Central Civil Services (Classification, Control And Appeal Rules) Rules, 1965 - Rule 10, 11, 11(v), 11(vi), 11(vii), 11(viii), 11(ix), 14, 16, 19, 27, 27(2)
  • Tripura State Rifles Act, 1983 - Section 12

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 11 TP CK 0053
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: D. Saha, A.S. Lodh
  • Result: Allowed
Referenced Acts & Sections
  • Tripura State Rifles (Discipline, Control, Service Condition Etc) Rules, 1986 - Rule 14, 46(3)
  • Central Civil Services (Classification, Control And Appeal Rules) Rules, 1965 - Rule 10, 11, 11(v), 11(vi), 11(vii), 11(viii), 11(ix), 14, 16, 19, 27, 27(2)
  • Tripura State Rifles Act, 1983 - Section 12
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