W.A.SHISHAK, J. - (1.) These eight (8) appeals are directed against the judgment dated 10.9.1996 passed by a learned Single Judge of this Court against writ petitions filed by the present respondents.
(2.) The only issue raised before the learned Single Judge was "Whether the policy of reservation is applicable to a single post in a cadre." The findings of the learned Siqgle Judge went in favour of the writ petitioners/respondents. Hence, these appeals by the State of Tripura.
(3.) As stated above, the same issue has been raised before us once again i.e. whether policy of reservation is applicable to a single and isolated post in a cadre.;