Samir Kumar Majumder Vs Union Of India And Ors.

Tripura High Court 7 Dec 2020 Writ Petition (C) 1362 Of 2019 (2020) 12 TP CK 0025
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) 1362 Of 2019

Hon'ble Bench

S. Talapatra, J

Advocates

R. Purkayasta, B. Majumder

Final Decision

Partly Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Central Civil Services (Conduct) Rules, 1964 - Rule 3(i), 3(ii), 3(iii), 3(2)(ii)
  • Central Civil Services (Pension) Rules 1972 - Rule 9
  • Payment Of Gratuity Act, 1972 - Section 7, 7(3A)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 12 TP CK 0025
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: R. Purkayasta, B. Majumder
  • Result: Partly Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Central Civil Services (Conduct) Rules, 1964 - Rule 3(i), 3(ii), 3(iii), 3(2)(ii)
  • Central Civil Services (Pension) Rules 1972 - Rule 9
  • Payment Of Gratuity Act, 1972 - Section 7, 7(3A)
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