Krishna Bhatta vs The State Of Tripura And 2 Ors
2022 Latest Caselaw 2494 Gua

                                                                      Page No.# 1/2

GAHC010156672021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WA/241/2021

            KRISHNA BHATTA
            S/O. SRI CHITTA RANJAN BHATTA, VILL. RAJDHARNAGAR, P.O.
            KHAYERPUR, P.S. EAST AGARTALA, DIST. WEST TRIPURA.

            VERSUS

            THE STATE OF TRIPURA AND 2 ORS.
            REP. BY THE LEGAL REMEMBRANCER AND SECRETARY, LAW AND
            PARLIAMENTARY AFFAIRS DEPTT., GOVT. OF TRIPURA, NEW CAPITAL
            COMPLEX, AGARTALA, DIST. WEST TRIPURA.

            2:LEGAL REMEMBRANCER AND SECRETARY

             LAW AND PARLIAMENTARY AFFAIRS DEPTT. GOVT. OF TRIPURA
             NEW CAPITAL COMPLEX
             P.O. KUNJABAN
             P.S. NEW CAPITAL COMPLEX
             AGARTALA,
             DIST. WEST TRIPURA.

            3:DLC AND DEPUTY SECRETARY
             LAW AND PARLIAMENTARY AFFAIRS DEPTT.
             GOVT. OF TRIPURA
             NEW CAPITAL COMPLEX
             P.O. KUNJABAN
             P.S. NEW CAPITAL COMPLEX
            AGARTALA
             DIST. WEST TRIPURA

Advocate for the Petitioner   : MR. S LODH

Advocate for the Respondent : GA,TRIPURA

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BEFORE HON'BLE THE CHIEF JUSTICE MR. R.M. CHHAYA HON'BLE MR. JUSTICE SOUMITRA SAIKIA 26-07-2022 (R.M. CHHAYA, C.J.) Heard Mr. B.C. Das, learned senior counsel and Mr. T.D. Mazumdar, learned senior counsel, assisted by Ms. I. Das, learned counsel for the appellant. Also heard Mr. M. Nath, learned senior counsel for the State of Tripura assisted by Mr. S. Sharma, learned counsel, for the respondents.

By way of this appeal, the appellant has challenged the judgment and order rendered by the learned Single Judge (Hon'ble the Chief Justice of High Court of Tripura Mr. Akil Kureshi) on 25.09.2020 in Writ Petition (C) No.624 of 2020. What was challenged before the learned Single Judge is the order dated 19.09.2020 whereby the appellant was transferred from the post of Law Clerk in the office of the Public Prosecutor, High Court of Tripura and was posted in the office of the Public Prosecutor and Government Pleader, Gomati district, Udaipur.

Mr. B.C. Das, learned senior counsel as well as Mr. T.D. Mazumdar, learned senior counsel appearing for the appellant state that the appellant does not invite any order on merit, however, the appellant be permitted to file a representation for consideration of the respondent authorities.

Without expressing any opinion on merits, in peculiar facts and circumstances, if the appellant files a representation for reconsidering the order dated 19.09.2020, i.e. the transfer order, the respondent authorities shall consider the same sympathetically.

With these observations, this writ appeal stands disposed of.

                           JUDGE                            CHIEF JUSTICE




Comparing Assistant