Tripura High Court
Smt. Jatan Kanya Debbarma And Ors vs The State Of Tripura And Ors on 19 December, 2022
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
REV.PET NO.34 OF 2022
Smt. Jatan Kanya Debbarma and ors.
......... Petitioner(s)
Vs.
The State of Tripura and ors.
....... Respondent(s)
For the Petitioner(s) : Mr. S. Das, Advocate.
For the Respondent(s) : Mr. R. Datta, Advocate.
Mr. D. Sharma, Addl. G.A.
Date of hearing and delivery of
Judgment & Order : 19.12.2022.
Whether fit for reporting : YES/NO.
HON'BLE THE CHIEF JUSTICE(ACTING)
JUDGMENT AND ORDER(ORAL)
The case of the review petitioners is that, respondent
No-4 herein filed one writ petition bearing No. WP(C) No.820 of
2021. In the said writ petition, review petitioners herein were
arrayed as respondents Nos. 4 to 8. After filing of the said writ
petition, as per the direction of this Court, notice was issued
upon the respondents, i.e. the review petitioners herein.
Accordingly, on 10.01.2022, this Court ordered that notice
issued upon respondent Nos.4 to 8 have returned with the
remark „not known'. Though this Court directed respondent
No.4 herein to take fresh steps upon the review petitioners but
no notice was taken upon respondent Nos.4 and 5 therein i.e.
the review petitioners herein. Without issuing any notice upon
the review petitioners herein and thus without affording any
opportunity to contest the said writ petition, the impugned
order dated 06.05.2022 was passed in the following terms:-
" 06. By the communication dated 27.09.2021 [Annexure-
13 to the writ petition] it has been apprised that the petitioner cannot be
considered for compassionate appointment in view of the final order dated
26.08.2020 delivered in C.M(Succ) 26 of 2018. The said embargo has
been removed by the final order passed by the appellate court dated
10.03.2020 [Annexure-15 to the writ petition to the rejoinder]. Having
regard to the said order dated 10.03.2020, the respondents are directed
to re-consider the case of the petitioner afresh and take a decision on
appointing the petitioner under the Diein-harness Scheme within a period
of 3(three) months from today. The outcome of the said exercise shall be
communicated to the petitioner without delay.
Having observed thus, this petition stands disposed of.
There shall be no order as to costs"
Aggrieved thereby this instant petition has been filed
under Chapter 10 of the High Court Rules seeking the following
reliefs:-
" i) Admit this Revision application
ii) Call for records
iii) Issue notice upon the respondents and
iv) After hearing the parties to review the judgment and order
dated 06-05-2022 passed in WP(C) No.820 of 2021 and pass such
other order or orders as the Hon‟ble Court may deem fit and proper for
the ends of justice."
Heard learned counsel appearing for both the
parties and perused the evidence on record.
In view of the above, the present review petition
is disposed of directing the official respondents to consider the
case of the present review petitioners herein along with the
writ petitioner of the writ petition bearing No. WP(C) No.820 of
2021 which was disposed of on 06.05.2022.
With the above observation and direction, this
instant review petition is disposed of.
CHIEF JUSTICE (ACTING)
suhanjit
