Sri Sachindra Das vs The State Of Tripura And Ors
2022 Latest Caselaw 327 Tri

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                        WP(C) No.561 of 2021
Sri Sachindra Das

                                                     ..........Petitioner(s)

                                   VERSUS

The State of Tripura and Ors.                      .......... Respondent(s)

For Petitioner(s) : Mr. P. R Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate, Ms. A. Debbarma, Advocate.

For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY _O_ R_ D_ E_ R_ 17/03/2022

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

Mr. Kawsik Nath and Ms. A. Debbarma, learned counsels appearing for

the petitioner and also heard Mr. M. Debbarma, learned Additional

Government Advocate representing the State-respondents.

By means of filing the instant writ petition, the petitioner has

prayed for releasing the arrear of pay and salary in consequence of

allowing the benefit of Tripura Pay Matrix-2018 for the period from 1st

October, 2018 to 29th February, 2020 with interest @ 9% per annum till

the date of actual payment. Admittedly, the petitioner retired as an

employee of the Tripura Small Industries Corporation (TSICL, for short).

He retired as Assistant Manager(Bricks) on attaining the age of

superannuation on 29.02.2020.

Learned senior counsel for the petitioner submits that the

issue raised in the present case is covered by a judgment rendered by the

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

September 2021 wherein this Court came to the following conclusion :

"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. M. Debbarma, learned Additional Government

Advocate 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 it is clarified 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

Dipesh