Mr. P. Roy Barman vs Mr. Bidyut Majumder
2021 Latest Caselaw 236 Tri

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                              WP(C) No.106 of 2021
For Petitioner(s)         :       Mr. P. Roy Barman, Sr. Advocate,
                                  Ms. A. Debbarma, Advocate.
For Respondent(s)         :       Mr. Bidyut Majumder, Asst. S.G.,
                                  Mr. Mangal Debbarma, Addl. G.A.

        HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

                                 ORDER

25/02/2021 The petitioner has crossed the age of superannuation in the

month of 30th June, 2014. However, on account of pending criminal case

and thereafter continuation of departmental inquiry post retirement, he has

not received any monetary benefits since several years.

Counsel for the petitioner submitted that after his acquittal by

the High Court by a judgment dated 02.05.2019, his dismissal which was

based on his conviction by the trial Court has been recalled, however even

provisional pension has not been paid to him.

Issue notice to the respondents, returnable for 25th March,

2021.

Mr. Mangal Debbarma, learned Additional Government

Advocate waived notice on behalf of respondents No.1, 2 & 3 and Mr.

Bidyut Majumder, learned Assistant Solicitor General waived notice on

behalf of respondents No.4 and 5.

(AKIL KURESHI), CJ

Dipesh