Cont. Cas(C) No.83/202 vs Sri S. R. Kumar And Ors
2021 Latest Caselaw 200 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                             Cont. Cas(C) No.83/2020
Sri Sarbesh Sarkar and Ors.
                                                         ............. Petitioner(s).
                                        Vs.
Sri S. R. Kumar and Ors.
                                                       ............. Respondent(s).

For Petitioner(s) : Mr. A Bhowmik, Advocate. For Respondent(s) : Mr. D Sharma, Addl. Govt. Adv.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

_O_R_D_E_ R_

18/02/2021

Learned Additional Govt. Advocate placed on record a notification

dated 11th February, 2021 and an order dated 12th February, 2021 under

which in furtherance of the compliance of the judgment of this Court in

WP(C) No.1173/2018, the respondents have passed formal orders granting

the benefit of past pay and allowances of the regularization period. It is

expected that actual payments shall be made within 1(one) month from

today. On such basis, this contempt petition is closed. However, if such

payment is not made within the aforesaid period, it will be open for the

petitioners to revive this contempt petition.

Petition is disposed of accordingly. Pending application(s), if any,

also stands disposed of.

( AKIL KURESHI, CJ )

Sukehendu