Mr. Somik Deb vs Mr. D. Bhattacharya
2021 Latest Caselaw 1280 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                      WP(C) No.916 of 2021

For Petitioner(s)     :    Mr. Somik Deb, Sr. Adv.

                           Ms. R. Chakraborty, Adv.

For Respondent(s)     :    Mr. D. Bhattacharya, G.A.

Mr. S. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

20/12/2021

Heard Mr. Somik Deb, learned senior counsel assisted by

Ms. R. Chakraborty, learned counsel appearing for the petitioner.

Having gone through the averment made in the writ

petition vis-a-vis the corrigendum dated 10.12.2021 [Annexure-

29 to the writ petition] it appears apposite to this court that the

respondents shall be directed to produce the relevant record to

demonstrate whether there was any consideration for designating

the petitioner as the Professor in terms of the judgment dated

02.07.2021 delivered in WP(C)No.437 of 2021 and also how the

petitioner who was occupying the position of Associate Professor

has been re-designated as 'Assistant Professor'. Furthermore, the

respondents shall produce all records relating to the fact that the

petitioner was earlier apprised of any mistake in the previous

order dated 15.09.2014 which was issued six years prior to the

corrigendum dated 10.12.2021.

Let the matter be listed on 21.12.2021.

Mr. D. Bhattacharya, learned G.A. along with Mr. S. Saha,

learned counsel appears for the respondents.

A copy of this order be supplied to Mr. S. Saha, learned

counsel in the course of the day.

JUDGE

Moumita