Smt. Sankari Roy vs The State Of Tripura And Ors
2022 Latest Caselaw 226 Tri

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                    HIGH COURT OF TRIPURA
                                AGARTALA

                             WP(C) No.484/2021

Smt. Sankari Roy
                                                      .......... Petitioner(s).
                                    Vs.
The State of Tripura and Ors.
                                                    .......... Respondent(s).

For Petitioner(s) : Mr. P Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate.

For Respondent(s) : Mr. D Sharma, Addl. Govt. Advocate, Mr. S S Debnath, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_R_D_E_ R_

23/02/2022

Heard Mr. P Roy Barman, learned senior counsel assisted by Mr.

Samarjit Bhattacharjee learned counsel for the petitioner. Also heard Mr. D

Sharma, learned Additional Government Advocate representing State-

respondents No.1 and 2 as well as Mr. S S Debnath learned counsel for

respondents No.3 and 4 Tripura Small Industries Corporation Ltd.(TSIC).

Learned senior counsel for the petitioner submits that the issues

raised in the present case are covered by a judgment rendered by Hon'ble

Single Judge of this Court in WP(C) No.452/2021 dated 20th September

2021 where this Court came to the following conclusion :

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"In view of this, it is directed that the respondents shall consider the release of the benefit of Tripura Pay Matrix - 2018, if it is provided to other similarly situated employees of TSICL. The respondent nos.2 and 3 are further directed to consider the process of such consideration regarding release of the benefit, as provided under Tripura Pay Matrix - 2018 within a period of 2(two) months from the date when the petitioner shall furnish a copy of this order to the office of TSICL.

With the aforesaid observations and directions, the instant writ petition stands allowed and disposed. Pending application(s), if any, also stands disposed of."

Mr. S S Debnath, learned counsel appearing for the respondent-

Corporation, fairly admits that this matter is covered by the judgment relied

on by the petitioner. Accordingly, the writ petition is allowed in terms with

the directions issued in the connected matter as noted herein above.

Further clarifying that the petitioner is held entitled to get

benefits on such terms as stands determined by this Court in the said

decision.

All necessary consequential actions shall follow. Pending

application(s), if any, also stands disposed of.

( INDRAJIT MAHANTY, CJ )

Sukhendu