Praloy Goswami vs State Of Tripura & Others on 5 March, 2018

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Tripura High Court

Praloy Goswami vs State Of Tripura & Others on 5 March, 2018

Bench: Ajay Rastogi

                                 Page 1 of 3


                     HIGH COURT OF TRIPURA
                           AGARTALA

                       S.B. WP(C) No. 166/2018
Praloy Goswami
                                                   ----Petitioner(s)
                                  Versus
State of Tripura & others
                                                 ----Respondent(s)

Connected with S.B. WP(C) No. 167/2018 Jitan Singh alias Giten Singha

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 168/2018 Bipan Chakraborty

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 169/2018 Mantosh Datta

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 170/2018 Tiklu Ch. Dey

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 171/2018 Suman Deb

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 172/2018 Swapan Acharjee

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) Page 2 of 3 S.B. WP(C) No. 173/2018 Swapan Acharjee

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 174/2018 Krishna Debnath

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 175/2018 Badal Chakraborty

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) S.B. WP(C) No. 221/2018 Sanju Singha

----Petitioner(s) Versus State of Tripura & others

----Respondent(s) For Petitioner(s) : Mr. Arijit Bhowmik, Advocate.

For Respondent(s) : Mr. T.D. Majumder, G.A., Ms. A.S. Lodh, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI Order 05/03/2018 Counsel for the petitioner places reliance on a judgment of the Coordinate Bench of this Court seeking regularization on the post held by the petitioner for more than ten years, in terms of the circular dt.

21.01.2009.

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Since the respondents are represented by their counsel, let a written response be filed by the State Counsel with advance copy to the petitioner's counsel within six weeks.

List the matters along with WP(C) No.221/2018 on 16.4.2018, as prayed.

Let a copy of this order be separately placed in each file.

CHIEF JUSTICE Pulak

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