For vs For
2021 Latest Caselaw 339 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                       I.A. No.02/2021 in W.A. No.17/2020

For Applicant(s)                  : Mr. Debalay Bhattacharjee, G.A.
For Respondent(s)                 : Ms. R. Purkayastha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

15/03/2021 (Akil Kureshi, C.J.)

Rule.

Learned counsel Ms. R. Purkayastha waived rule on behalf of

the respondents.

This interim application is filed by the State Government

seeking stay of implementation and execution of the impugned judgment of

the learned Single Judge dated 06.12.2018. Appeal is admitted. Issues

require consideration. Directions for granting pay parity to the original

petitioners need to be examined. Prima facie case having been made out, we

are inclined to stay the impugned judgment. However, before closing we

cannot approve the approach of the State Government in filing stay petition

nearly two and a half years after the judgment was rendered by the learned

Single Judge.

Subject to above observations, impugned judgment of the

learned Single Judge shall stand stayed till the disposal of the writ appeal.

I.A. disposed of.

(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ

Pulak