For vs For
2021 Latest Caselaw 1247 Tri

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                          HIGH COURT OF TRIPURA
                                 AGARTALA

                                WA No.36/2020
            For Appellant(s)  : Mr. Raju Datta, Advocate.
            For Respondent(s) : Mr. D Bhattachariya, Govt. Advocate,

Mr. Soumyadeep Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE JUSTICE MR. S G CHATTOPADHYAY

_O_R_D_E_ R_

13/12/2021 (Indrajit Mahanty, CJ).

Issue Notice, returnable within 4(four) weeks.

Learned Government Advocate Mr. D Bhattachariya accepts notice

on behalf of State-respondents No.2 and 3. Copy of the writ petition be

supplied to the learned Government Advocate.

Although in terms of the directions issued by the Hon'ble Single

Judge particularly in Para 39 of the impugned judgment, the State of Tripura

had issued a letter of appointment to the writ petitioner but it is asserted by

the learned Government Advocate that she has never joined the duty.

Consequently, as an interim measure, we direct stay of operation of the

impugned judgment.

While issuing notice, copy of the writ appeal may also be served on

Mr. Kohinoor N Bhattachariya, Advocate who had appeared for the original

writ petitioner before the Hon'ble Single Judge.

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List this matter on 24th January 2022.

( S G CHATTOPADHYAY, J ) ( INDRAJIT MAHANTY, CJ )

Sukhendu