Ms. A Debbarma vs Mr. D Sarkar
2021 Latest Caselaw 721 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                               WP(C) No.403/2020
             For Petitioner(s)   : Ms. A Debbarma, Advocate.
             For Respondent(s) : Mr. D Sarkar, Advocate,

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

_O_R_D_E_ R_

15/7/2021 (Akil Kureshi, CJ).

This petition was once disposed of by an order dated 18th

December 2020. However, on a review petition filed by the Tripura

Rehabilitation and Plantation Corporation Ltd.("TRPC" for short), it was

revived. Petitioner is a retired employee of TRPC. He retired on

superannuation w.e.f 30th April 2016. So far, he has not received any post-

retiral benefits. The record suggests that while he was in service an FIR

was filed against him for commission of offence punishable under Section

409 of IPC. He was convicted by the Magisterial Court but acquitted by the

Sessions Court. Departmental proceedings were also instituted against him

which were quashed by a judgment of this Court, dated 21st December

2017 passed in WP(C) No.1347/2016. Despite these developments, since

the Corporation did not release the petitioner's post-retiral benefits he had

filed WP(C) No.24/2019 which was decided, on 8th April 2019, directing Page - 2 of 2

the Corporation to consider his representation. Even thereafter, the

petitioner did not get any relief. He has, therefore, filed this fresh petition.

Learned counsel Ms. Aradhita Debbarma submitted that the

petitioner's aged mother is seriously ill. Since the petitioner has not

received any post-retiral benefits after more than 5 years of retirement, he

finds it extremely difficult to raise money for the medical treatment of his

mother.

Issue notice for final disposal, returnable on 5th August, 2021.

Learned counsel Mr. D Sarkar waived notice on behalf of

respondents No.1 to 3. It will be open for the said respondents to file reply

within 2(two) weeks from today with a copy to the counsel for the

petitioner who may file rejoinder before the next date of hearing.

Considering the facts noted above, the respondents No.1 to 3 shall

release a sum of Rs.1,00,000/- within 7(seven) days from today in favour of

the petitioner by way of interim measures subject to outcome of the

petition.

Since this petition was disposed of by this Court at one stage, let

it be placed before this Court for further hearing.

( AKIL KURESHI, CJ )

Sukehendu