For vs Mr. Saugat Datta
2023 Latest Caselaw 313 Tri

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                              WA No.32 of 2023
For Appellant(s)          : Mr. P.K. Pal, Advocate,
                            Mr. Saugat Datta, Advocate,
                            Mr. H. Debbarma, Advocate.
For Respondent(s)         : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH _O _R _D _E_ R_ 19.04.2023

The instant appeal is directed against the impugned judgment

dated 24.02.2023 passed in WP(C) No.110 of 2023 whereby in the third

round of litigation, the learned Single Judge refused to interfere in the order

of rejection passed by the competent authority on the ground that benefit of

compassionate appointment is not permissible to an employee dying in

harness during his period of extension after superannuation.

However, after some arguments, learned counsel for the

petitioner does not press this appeal. Accordingly, the appeal is dismissed

as not pressed.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

Dipesh