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