For vs For
2021 Latest Caselaw 715 Tri

                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                            IA NO. 1 of 2021 in WP(C) 240 of 2016

        For Applicant(s)                 : Mr. D. Bhattacharjee, GA.
        For Respondent(s)                : None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 13.07.2021

Heard Mr. D. Bhattacharjee, learned GA who is appearing for the

applicant in this matter.

It is unfortunate that despite six months time was provided for

adopting appropriate policy and for identifying the post for reservation in

Tripura Engineering Service in terms of the Rights of Persons with Disabilities

Act, 2016.

It has been stated by Mr. Bhattacharjee, learned GA that Inter

Departmental consultations are going on and thereafter appropriate decision

would be taken. This court is constrained to observe that for the state, six

months' time is not enough for Inter Departmental consultations.

Be that as it may, taking a very lenient view, a two months' time

is granted further to the respondents for implementing the directions as

contained in the judgment and order dated 08.01.2021 delivered in WP(C)240

of 2016. The two months' time shall start from today.

It is made absolutely clear that no further accommodation or

extension of time for the same purpose will be provided by this court.

In terms of the above, this application stands allowed.

JUDGE

Dipak