Tripura High Court
The Union Of India And Ors vs Sajib Roy on 18 January, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Review Pet. No.4 of 2019
The Union of India and Ors.
----Petitioner(s)
Versus
Sajib Roy
----Respondent(s)
For Petitioner(s) : Mr. H. Deb, ASGI Mr. B. Majumder, CGC For Respondent(s) : None HON'BLE MR. JUSTICE S. TALAPATRA Order 18/01/2019 Heard Mr. H. Deb, learned ASGI and Mr. B. Majumder, learned CGC appearing for the review petitioner.
This petition has been filed on the ground that at the time of hearing, DoPT OM 36011/1/98-Estt. (Res) dated 01.07.1998 could not be placed before this court where prohibition in respect of consideration of the reserved category candidates in the vacancies earmarked for UR has been made.
Issue Notice.
The petitioner shall take steps for the service of notice on the respondent by registered post with A.D. by 23.01.2019.
Notice is made returnable on 21.02.2019.
JUDGE Moumita