Mr. P. Roy Barman vs Mr. Bidyut Majumder
2022 Latest Caselaw 8 Tri

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                         HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                          Cont.Cas(C) No.77 of 2021
                          Cont.Cas(C) No.78 of 2021
For Petitioner(s)         : Mr. P. Roy Barman, Sr. Advocate,
                            Mr. Kawsik Nath, Advocate,
                            Mr. Pradyot Maishan, Advocate.
For Respondent(s)         : Mr. Bidyut Majumder, Asst. S.G.,

Mr. Biswanath Majumder, CGC.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_ R_ D_ E_ R_ 04/01/2022 (Indrajit Mahanty, CJ)

Heard learned counsel for the respective parties.

Learned counsel for the respondents produced before us two

charts purportedly made by the committee constituted for implementing

the judgment of this Court. Copies of the said chart may be provided to

the learned counsel for the petitioner in both the items and the counsel for

the respondents are directed to produce the original records of the

committee constituted for this purpose.

Rejoinder affidavit, if any, be filed within a week. Liberty is

granted to the State also to file additional affidavit regarding payment of

wages to the petitioner(s).

List the matters on 18th January, 2022.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Dipesh