Tripura Jute Mills Limited vs Shri Bhanu Lodh
2023 Latest Caselaw 692 Tri

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                  HIGH COURT OF TRIPURA
                        AGARTALA

                        Review Pet. No.19 of 2023

Tripura Jute Mills Limited
                                                           ....Petitioner(s)
                    Versus

Shri Bhanu Lodh
                                                        ....Respondent(s)

For the Petitioner(s) : Mr. D. Bhattacharya, Sr. Advocate Mr. P. Gautam, Advocate For the Respondent(s) : Mr. S. K. Deb, Sr. Advocate Mr. S. Lodh, Advocate Ms. R. Purkayastha, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order

25/08/2023

Heard Mr. D. Bhattacharya, learned senior counsel assisted by Mr. P. Gautam, learned counsel appearing for the review petitioner- Tripura Jute Mills Ltd. Also heard Mr. S. K. Deb, learned senior counsel assisted by Mr. S. Lodh, learned counsel along with Ms. R. Purkayastha, learned counsel appearing for the respondent.

In pursuance of the order passed by this court dated 21.08.2023, the review petitioner-Tripura Jute Mills Ltd. has produced the original office record file of RTI and BoD Minutes Book indicating the minutes of 136th Meeting of Board of Directors dated 20.08.1997 wherein it was resolved that "CCA(CCA) Rules, 1965 be adopted for officer and supervisor of the company substitution of relevant clause of the standing Rules, Regulations and Conditions of services of the Managerial staff and Assistants".

It was also resolved that "standing order clause shall remain in continuance for the workers."

The records produced by the Tripura Jute Mills Limited, the review petitioner herein, have been kept by this Court along with Court's records.

Furthermore, Sri Biswa Datta Debbarma who is an employee of Tripura Jute Mills Limited also appeared before this court in person and the court has interacted with him. During interaction, he has stated that he had applied for certified copy of the standing order and the SPIO supplied the same in response to his application and later on after a month, Sri Bhanu Lodh, the respondent herein, had taken over the said copies of the standing order from him.

I have also interacted with Sri Bhanu Lodh, the respondent herein. He has stated that following the standing order which he has submitted in this review petition, the Tripura Jute Mills Ltd. had paid the financial benefits to many officers and supervisors also and he has not committed any fraud.

Personal appearance of Sri Biswa Datta Debbarma and Sri Bhanu Lodh is dispensed with.

Judgment is reserved.

JUDGE

SAIKA Digitally signed by SAIKAT KAR

T KAR Date: 2023.08.29 17:27:27 +05'30'

Rohit