BUDDHA DEV ROY Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) BY this writ petition the Petitioner is aggrieved by the impugned notification dated 10th October, 1977 (Annexure -8) regularising the services of the Respondent Nos. 4 to 19 as Assistant Engineer (Civil) on regular basis with retrospective effect. This writ petition has been filed on 13.4.1994.

(2.) I have heard Mr. K.N. Bhatiacharjee, the learned Counsel for the Petitioner, Mr. S. Das, learned Government Advocate for Respondent Nos. 1 to 3, Mr. S.M. Chakraborty, learned Counsel for the Respondent Nos. 5, 6, 8, 11, 12, 13, 14, 16 and 17 and Mr. P. Dutta, learned Counsel for the Respondent No. 18. The facts giving rise to the filing of the present writ petition is summarily recited as under:

(3.) IN this writ petition the Petitioner prayed, inter alia, the following reliefs: