Ms. A. Debbarma vs Mr. P. Saha
2021 Latest Caselaw 1208 Tri

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                            WP(C)No.389 of 2021
               For Petitioner(s)                : Ms. A. Debbarma, Adv.
               For Respondent(s)                : Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

03/12/2021

Heard in part.

List the matter on 08.12.2021 for continuation of hearing as part-

heard.

Mr. P. Saha, learned counsel appearing for the respondent No.3 shall

produce the file where the opinion of the Finance Department advising that the

leave salary may not be given to the employees of THCL is available. Apart that,

the various circulars and rules for leave encashment be made available.

Ms. A. Debbarma, learned counsel appearing for the petitioner has

submitted that in compliance to the judgment and order dated 08.08.2017

delivered in WP(C)No.588 of 2017, the same very Corporation has paid leave

encashment to the employees.

The respondent No.3 shall also clarify their position in respect of the

judgment dated 08.08.2017 delivered in WP(C)No.588 of 2017.

JUDGE

Sabyasachi B