Mr. A. Bhowmik vs Mr. K. De
2023 Latest Caselaw 618 Tri

                                    Page 1 of 3




                        HIGH COURT OF TRIPURA
                             AGARTALA
                        WP(C) NO.496 OF 2023

Smt. Mallika Tripura
Vs.
The State of Tripura and ors.

          HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Petitioner(s)                : Mr. A. Bhowmik, Advocate.
                                       Mr. S. Dey, Advocate.

For the Respondent(s)                : Mr. K. De, Addl. G.A.

09.08.2023

Order

This present writ petition has been filed under Article

226 of the Constitution of India seeking the following reliefs:-

" i. Issue notice upon the respondents. ii. Call for the records.

iii. Issue Rule calling upon the Respondents to show cause as to why the petitioner shall not be granted the benefit of one increment under Rule 13(1)(v) of the TSCS (RP) Rules, 2009 along with all arrears of financial benefit.

AND Issue Rule calling upon the Respondents to show cause as to why the memorandum dated 6th July, 2011 issued by the Finance Department, Government of Tripura shall not be set aside and quashed.

AND Issue Rule calling upon the Respondents to show cause as to why the petitioner shall not be granted the benefit of one increment as per the Judgment and Order at Annexure-6 and 7 of this Writ petition as upheld by the Judgment of the Ld. Division Bench at Annexure-8 of this petition.

iv. And after hearing the parties, be pleased to make the Rule Absolute.

AND/OR

Pass any other order/orders as deemed fit and proper by this Hon'ble Court."

Heard Mr. A. Saha, learned counsel appearing for

the petitioner as well as Mr. K. De, learned Addl. G.A.

appearing for the respondents.

It is represented by the learned counsel appearing for

the petitioner that the subject matter involved in this writ

petition is covered by the Judgment of this Court dated

19.01.2022 passed in WP(C) No.602 of 2021 and it is also

seen from the record that the petitioner has also represented

the matter before the respondents way back in 30.06.2023

but the same is pending till date.

As such, without expressing any opinion on merits,

this present writ petition is disposed of with a direction upon

the respondents to consider the case of the petitioner in

accordance with law, if the petitioner is eligible.

This exercise shall be completed within a period of

3(three) months from the date of receipt of the copy of this

Order.

As a sequel stay if any stands vacated. Pending

application(s), if any also stands closed.

JUDGE

suhanjit

RAJKUMAR Digitally signed by RAJKUMAR SUHANJIT SUHANJIT SINGHA Date: 2023.08.10 SINGHA 14:07:32 +05'30'