For vs Mr. K. Pandey
2021 Latest Caselaw 485 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA

                           WA No.12 of 2021

For Appellant(s)               : Mr.   S. M. Chakraborty, Sr. Adv.
                                 Mr.   K. Pandey, Adv.
For Respondent(s)              : Mr.   M. Debbarma, Addl. G.A.

Mr. B. Majumder, ASGI.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

Order

08.04.2021

At the request of Mr. M. Debbarma, learned Addl. G.A.

appearing for the state-respondents, list this matter on

07.05.2021.

Mr. Debbarma, learned Addl. G.A. has submitted that in

terms of the order dated 17.02.2021 delivered in IA No.01 of

2019 in WA No.146 of 2019, the Government has not taken any

decision as yet.

There is no dispute that in the said judgment, the following

has been observed by a Division Bench of this court:

"We make it further clear that the question of recovery of arrears of pay from the Sub-Inspectors of Police who had already received is kept open to the decision makers of the State."

Therefore what is pertinent is that the state has to take a

decision whether they would recover the amount that has been already

paid to the petitioner as arrears or not.

Mr. Debbarma, learned Addl. G.A. shall produce a copy of the

decision of the State Government in this regard.

Mr. S. M. Chakraborty, learned senior counsel assisted by Mr. K.

Pandey, learned counsel appears for the appellant.

                     JUDGE                                         JUDGE




Moumita