Dr. Tarun Kanti Ghosh vs The State Of Tripura & 04 Ors
2023 Latest Caselaw 673 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                             WP(C) No.526 of 2023

 Dr. Tarun Kanti Ghosh                                            Petitioner(s)

                                      Versus

 The State of Tripura & 04 Ors.                                Respondent(s)



 For Petitioner(s)            :       Mr. C.S Sinha, Advocate


 For Respondent(s)            :       Mr.D. Sarma, Addl. GA.




               HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                           ORDER

23.08.2023

This is a petition filed under Article 226 of the Constitution of India seeking the following reliefs:-

                 I.    Admit the petition.

                II.    Call for records;

               III.    Issue writ in the nature of Mandamus calling upon the

respondents to show cause as to why the petitioner should not be provided with the benefit of AGP of Rs.10,000.00 from 01.01.2017 and designation of Professor/HoD also from the same date with all consequential service benefits.

IV. Pass any other order/order(s) which this Hon'ble Court shall deem fit and proper in this case.'

[2] Heard Mr. C.S Sinha, learned counsel appearing for the petitioner. Also heard Mr. D. Sarma, learned Addl. G.A appearing for the respondents and perused the evidence on record.

[3] Mr. Sinha, learned counsel appearing for the petitioner submits that his client while ventilating his grievances before the respondents have submitted several representations, firstly on 06.11.2017 before the Director of Medical Education, Government of Tripura. But got no response from the side of concerned respondent. On 27.06.2023, he made a reminder for his prayer dated

06.11.2017. Thereafter, a group of similarly situated persons made a petition vide WP(C) No.916 of 2021 and WP(C) No.917 of 2021 for the similar reliefs which the petitioner has claimed in this petition. This Hon'ble Court vide Judgment dated 07.02.2022 made a decision in their favour and the State- respondents implemented the directions. Accordingly, the petitioner vide prayer dated 24.07.2023 with reference to the said judgment as mentioned herein made a prayer before the respondents to consider this claim, but, till date it remains unattended.

[4] In view of the above circumstance, without expressing any opinion on the merits, this present writ petition is disposed of with a direction upon the respondents to consider the representations/prayers submitted by the petitioner in accordance with law within a period of 3(three) months from the date of receipt of the copy of this Order. The said decision be communicated by the respondents to the petitioner herein.

[5] With the above observation and direction, this present writ

petition stands disposed of. As a sequel, stay if any stands vacated. Pending

application(s), if any also stand disposed of.

                                                                    JUDGE




 Paritosh



                         Digitally signed by

DIPAK DAS                DIPAK DAS
                         Date: 2023.08.24
                         16:00:12 +05'30'