Smt. Puja Datta vs Shri Barun Kumar Sahu And Others
2022 Latest Caselaw 684 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                             Cont.Cas(C) No.60/2022

Smt. Puja Datta
                                                           ...... Petitioner(s)
                          VERSUS
Shri Barun Kumar Sahu and others
                                                          ......Respondent(s)

For Petitioner(s) : Ms. Aradhita Debbarma, Advocate. For Respondent(s) : Mr. Debalay Bhattacharya, G.A., Mr. Soumyadeep Saha, Advocate.

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

Order 19/07/2022 (Indrajit Mahanty, C.J.)

Heard learned counsel for the respective parties.

In the meantime, it is brought to the notice of the Court by

learned Government Advocate that the State have themselves adopted a

policy of accepting applications from married daughters for appointment in

die-in-harness scheme. These are developments post disposal of the writ

petition.

Consequently, we dispose of this contempt petition directing

the State to implement the impugned judgment and all matters which are

pending consideration under the new policy adopted by the State must be

taken into consideration and decision be made by the State and

communicated to the parties concerned within a period of three months from

today.

We make it clear that the State shall also file compliance report

in this regard before this Court.

With the above directions, the contempt petition is closed.

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

Pulak