Ia No.1/2020 In Wp(C)(Cat) ... vs Sri Gautam Kumar Das
2021 Latest Caselaw 149 Tri

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                          HIGH COURT OF TRIPURA
                                AGARTALA

                      IA No.1/2020 in WP(C)(CAT) No.5/2020
The Union of India and two ors.
                                                       ............. Applicant(s).
                                       Vs.
Sri Gautam Kumar Das.
                                                     ............. Respondent(s).

For Applicant(s) : Mr. Biswanath Majumder, CGC. For Respondent(s) : Mr. P Roy Barman, Advocate, Mr. Smarjit Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. S G CHATTOPADHYAY _O_R_D_E_ R_

09/02/2021 (Akil Kureshi, CJ).

Rule.

Learned advocate, Mr. P Roy Barman, waived rule on behalf of the respondent.

Writ petition is already admitted. Pending such petition and till final disposal thereof, it is provided that if the impugned judgment of the Central Administrative Tribunal(CAT) is not yet implemented, the same shall not be implemented. However, if by virtue of the said judgment the pay of the respondent-original petitioner has been stepped up as directed by the Tribunal, the same shall not be disturbed but shall be subject to outcome of the petition.

Interlocutory application is disposed of accordingly.

( S G CHATTOPADHYAY, J ) ( AKIL KURESHI, CJ )

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