Mr. P. Roy Barman vs Mr. D. Bhattacharya
2022 Latest Caselaw 658 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                              Cont. Cas(C) 21/2022

For Petitioner(s)                :      Mr. P. Roy Barman, Sr. Advocate.
                                        Ms. A. Debbarma, Advocate.
For Respondent(s)                :      Mr. D. Bhattacharya, G.A.

Mr. P. Saha, Advocate

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 12/07/2022 (Indrajit Mahanty, C.J.)

Learned counsel appearing for the petitioner submitted a copy of the

order dated 11.07.2022 passed by the Hon'ble Supreme Court in Special

Leave to Appeal (C) No.9413/2022 (The Tripura State Council for Science

and Technology vs. Deepayan Ghosh & Ors.) seeking to challenge the

judgment and order dated 13.09.2021 in WA No.155/2021 passed by the

High Court of Tripura.

In view of the dismissal of the Special Leave to Appeal, the

contemnor had also carried out necessary corrigendum to the earlier

Notification dated 9th June, 2022 correcting the anomaly that existed in the

computation of the arrear of pay & allowances.

Since the administrative approval has now been corrected,

consequently, the payments as due to the petitioner(s) may be released

forthwith.

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Order of compliance be submitted before this Court within a period of

15 days.

In view of the above, this Contempt petition stands disposed of.

Pending application(s), if any, shall also stand disposed of.

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

Sabyasachi G.