Ms. A. Debbarma vs None
2021 Latest Caselaw 581 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                            Cont. Cas (C) No.27/2021

For Petitioner(s)              : Ms. A. Debbarma, Advocate.

For Respondent(s)              : None.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order

03/06/2021.

Learned counsel for the petitioner, Ms. A. Debbarma, pointed out

that under an order dated 18.12.2020 passed in W.P. (C) No.403 of 2020,

this Court had directed the respondents to release all the post retiral

benefits of the petitioner within 4 (four) months from the date of the

judgment. She pointed out that the petitioner had served a copy of this

order to the Managing Director of Tripura Rehabilitation and Plantation

Corporation Ltd. under a communication dated 29.12.2020. So far, the

petitioner has not received any amounts from the Corporation.

Issue notice to the respondents, returnable for 01.07.2021.

(AKIL KURESHI), CJ

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