PANKAJ CHAKRABORTY Vs. STATE OF TRIPURA & OTHERS

JUDGEMENT

(1.) Heard Mr. K.N. Bhattacharjee, learned senior counsel along with Mr. S.B. Dutta, learned advocate for the petitioner. Also heard learned Advocate General along with Mr. A. Ghosh, learned advocate for the respondents.

(2.) Mr. Bhattacharjee submits that the petitioner has been transferred (Annexure-3 to the writ petition) from Agartala to Langtharai valley Sub-division. Order of transfer was issued on 30th Oct., 1995.

(3.) Mr. Bhattacharjee further submits that he has stated in the writ petition that the petitioner is a cardiac patient and there is no medical facility in the valley. He has also obtained a certificate from the head of the Department, G.B. Hospital which is annexed as Annexure-4.