Dr. Shyamal Kanti Choudhury vs The State Of Tripura And 15 Others
2023 Latest Caselaw 333 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                          WP(C) No.244 of 2023

Dr. Shyamal Kanti Choudhury
                                        ........................ Petitioner(s).
                                  Versus
The State of Tripura and 15 Others
                                      ........................ Respondent(s).

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate, Mr. Abir Baran, Advocate.

For Respondent(s) : Mr. D. Bhattacharya, GA, Mr. Soumyadeep Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

_O_R_D_E_R_ 25/04/2023

Mr. Somik Deb, learned senior counsel for the petitioner

undertakes to supply legible copies of the pages pointed out by the stamp

reporter within a week.

Petitioner has approached this Court as an appropriate decision

on his representation dated 6th July, 2022 has not yet been taken. Vide

judgment dated 21st January, 2020 passed in WP(C) No.850 of 2017 the

Writ Court had directed the respondents to grant all benefits to the

petitioner, since the punishment of three increments with cumulative effect

imposed by the Disciplinary Authority vide order dated 11th March, 2016

had been reduced to one increment without cumulative effect. Learned

counsel for the petitioner submits that the decision on the representation of

the petitioner for consequential benefit is still awaited. Learned counsel

for the State is allowed two weeks time to take instruction and file counter

affidavit.

List the matter on 10th May, 2023.

(APARESH KUMAR SINGH), CJ

Munna S