Mr. P. Roy Barman vs Mr. S.S. Dey
2021 Latest Caselaw 42 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                          WP(C) No.809/2020

For Petitioner(s)                : Mr. P. Roy Barman, Advocate,
                                   Mr. Kawsik Nath, Advocate.
For Respondent(s)                : Mr. S.S. Dey, Advocate General,

Mr. Bidyut Majumder, Asstt. S.G., Mr. Debalay Bhattacharjee, G.A.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order

07/01/2021

Petitioner is an association of retired employees. They seek a

declaration that the law laid down by this Court in case of Sri Binoy

Bhushan Nag vrs. The State of Tripura and others in WP(C) No.430 of

2019 and connected petitions in the judgment dated 24/31.01.2020 should

apply to all similarly situated retired employees.

Notice, returnable for 15.01.2021.

Learned G.A. Mr. Debalay Bhattacharjee waived notice on

behalf of the respondents No.1, 2 and 4 to 23 and learned Asstt. S.G. Mr.

Bidyut Majumder waived notice on behalf of respondents No.3.

(AKIL KURESHI), CJ

Pulak