Mr. P Roy Barman vs Mr. K Dey
2021 Latest Caselaw 74 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                             WP(C) No.1/2021
            For Petitioner(s) : Mr. P Roy Barman, Advocate.
            For Respondent(s) : Mr. K Dey, Addl. Govt. Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

_O_R_D_E_ R_ 13/01/2021

Petitioner is working as the Staff Nurse in Employees State

Insurance Dispensary. She points out that by a judgment dated 26 th

September, 2018 passed by a learned Single Judge in WP(C) No.6/2017 in

case of Sri Lokesh Debnath Vs. The State of Tripura and Ors., it was

held that the employees of the said organization are Government servants.

This judgment is implemented for all the petitioners therein. However,

since the petitioner had not filed an independent petition he is still not

granted the benefit flowing from the said judgment.

Notice, returnable for 10th February, 2021.

Learned Additional Government Advocate, Mr. K Dey, waived

notice on behalf of State-respondents.

( AKIL KURESHI, CJ)

Sukehendu