Mr. N. Majumder vs None
2022 Latest Caselaw 812 Tri

                  HIGH COURT OF TRIPURA
                          AGARTALA
                     Review Pet. 46/2022
For Petitioner(s)       :    Mr. N. Majumder, Advocate
For Respondent(s)       :    None

HON'BLE MR. JUSTICE ARINDAM LODH Order 29/08/2022 Heard Mr. N Majumder, learned counsel appearing for the review petitioner.

This is an application for reviewing the order dated 25.02.2022. Mr. Majumder, learned counsel has submitted that the observation of the learned Judge that he was appearing on behalf of Power Department, Government of Tripura, is apparently not correct for the reason that he was appearing and arguing the case on behalf of the Tripura State Electricity Corporation Limited. As such, the observation made by learned Judge at para 4 that "Mr. N. Majumder, learned counsel appearing for the respondents no. 1 and 2 has admitted that on 05.11.2015, 22 (twenty two) posts were created by the Government of Tripura in the Power Department" is required to be reviewed to the effect that " 22 (twenty two) posts were created by the Government of Tripura in Tripura State Electricity Corporation Limited" and not in the Power Department. Accordingly, this portion of the judgment is reviewed and would be written and read as under:

"Mr. N. Majumder, learned counsel appearing for the respondents no. 1 and 2 has admitted that on 05.11.2015, 22 (twenty two) posts were created by the Government of Tripura in Tripura State Electricity Corporation Limited".

Accordingly, para 4 of the judgment is reviewed and modified as stated here-in-above. Consequently, the direction passed by the learned Judge in its order dated 25.02.2022 in WP(C) 413 of 2021 [titled as Rajib Chandra Saha vs. Tripura State Electricity Corporation Limited & others] directing the respondent no. 3, in particular, to create the post as requisition by Tripura State Electricity Corporation Limited within a period of 3 (three) months would be modified as under: "In such circumstance, this court is inclined to direct the respondents no. 1 and 2 to create the posts as requisition by the Tripura State Electricity Corporation Limited within a period of 3 (three) months. Needless to say, this order will form a part of the order dated 25.02.2022.

With this observation and direction, the instant review petition stands allowed and disposed.

JUDGE

Saikat