Ms. A. Debbarma vs Mr. D. Bhattacharya
2022 Latest Caselaw 243 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                    Cont.Cas(C)No.105 of 2021
For Petitioner(s)      :    Ms. A. Debbarma, Adv.
For Respondent(s)      :    Mr. D. Bhattacharya, Sr. Adv.

Mr. S. Saha, Adv.

Mr. K. K. Pal, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

28/02/2022

The respondents No.1, 2 & 3 have filed their separate

replies.

It appears from the reply that by the order dated

15.02.2022 [Annexure-R/2 to these replies] the petitioner has

been declared as the state Government employee under the

Labour Directorate and she has been treated as the employee

on deputation to ESI Society. Thus her salary and other

allowances will be borne from the State Exchequer.

Ms. A. Debbarma, learned counsel appearing for the

petitioner has submitted that in view of the order dated

15.02.2022, the petitioner is satisfied in respect of the

compliance of the judgment and order dated 26.03.2021

delivered in WP(C)No.01 of 2021.

Hence, this proceeding stands closed.

The notice issued on the respondents is recalled.

Mr. K. K. Pal, learned counsel appears for the respondent

No.4.

JUDGE

Moumita