The State Of Tripura And Others vs Sri Nayan Das
2023 Latest Caselaw 564 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                             WA No.65 of 2023
The State of Tripura and others
                                                ......... Appellant(s)
                          VERSUS
Sri Nayan Das, Subedar (Accountant)
                                                ...... Respondent(s)

Along with WA No.70 of 2023 The State of Tripura and others ......... Appellant(s) VERSUS Sri Jyotirmoy Bhattacharya ...... Respondent(s)

WA No.71 of 2023 The State of Tripura and others ......... Appellant(s) VERSUS Sri Pradip Malakar ...... Respondent(s)

WA No.74 of 2023

The State of Tripura and others ......... Appellant(s) VERSUS Sri Jayanta Chakraborty ...... Respondent(s)

WA No.76 of 2023

The State of Tripura and others ......... Appellant(s) VERSUS Sri Bijoy Kumar Jamatia ...... Respondent(s)

WA No.77 of 2023

The State of Tripura and others ......... Appellant(s) VERSUS

Sri Ratan Das ...... Respondent(s)

WA No.78 of 2023

The State of Tripura and others ......... Appellant(s) VERSUS

Sri Kanwaljit Yadav ...... Respondent(s)

WA No.80 of 2023

The State of Tripura and others ......... Appellant(s) VERSUS

Sri Bijoy Sukla Das ...... Respondent(s)

For Appellant(s) : Mr. M. Debbarma, Addl. GA.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

_O_R_D_E_R_

01/08/2023

Let WA No.70 of 2023, WA No.71 of 2023, WA No.74 of 2023,

WA No.76 of 2023, WA No.77 of 2023, WA No.78 of 2023 and WA No.80

of 2023 be tagged with instant petition [WA No.65 of 2023] as all the appeals

arise out of the common impugned judgment dated 12 th July, 2022 passed in a

batch of writ petitions.

Learned counsel for the appellants-State submits that all the writ

petitioners/respondents are serving under Tripura State Rifles (TSR).

Issue notice upon the writ petitioner/respondents in the respective

appeals through the departmental head for which requisites be filed for service

of notice within a week upon the individual writ petitioners/respondents in

each appeal by the learned counsel for the appellants-State.

Office to issue draft of service upon learned counsel for the

appellants-State within 1(one) week thereafter. After effecting service

thorough the departmental head upon each of the writ petitioners/respondents

in respective appeals, an affidavit in proof thereof be filed within 3(three)

weeks' thereafter.

Notice is made returnable on 12.09.2023.

In the meantime, there shall be stay of the operation of the

impugned judgment & order dated 12.07.2022.

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

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.08.03 16:40:19 +05'30'