Ms. S. Debgupta vs Mr. B. Majumder
2021 Latest Caselaw 1269 Tri

                                            HIGH COURT OF TRIPURA
                                                  AGARTALA
                                               WP(C)No.895 of 2021
               For Petitioner(s)                 : Ms. S. Debgupta, Adv.
               For Respondent(s)                 : Mr. B. Majumder, Asst. S.G.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

17/12/2021

Heard Ms. S. Debgupta, learned counsel appearing for the petitioner. Issue notice calling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and/or any other such further order(s) shall not be passed as to this Court may deem fit and proper having regard to the circumstances of the case.

Notice is made returnable on 02.02.2022. Since, Mr. B. Majumder, learned Asst. S.G. appears and waives notice for the respondents No.1 to 4, no formal notice is called for in respect of those respondents. However, the petitioner shall take steps for service of notice on the respondents No.5 and 6 by registered post with AD within a week from today.

In the meanwhile, the respondents are given liberty to publish the final seniority list in terms of the judgment dated 26.04.2021 delivered in WP(C)No.13/2020.

A copy of this order be supplied to Mr. B. Majumder, learned Asst. S.G. appearing for the respondents No.1 to 4.

JUDGE

Sabyasachi B