Sri Samir Kumar Sarkar vs The State Of Tripura
2023 Latest Caselaw 700 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                        WP(C) 783/2021

      Sri Samir Kumar Sarkar,
      S/O Lt. Chitta Ranjan Sarkar
      R/O-25 B.K. Road, Banamalipur, Agartala
      District-West Tripura, PIN-799130
                                                               .....Petitioner
                                -VERSUS-

      1.     The State of Tripura, (to be represented by the Secretary
      Department of Panchayat), Govt. of Tripura, New Secretariat
      Building, New Capital Complex, Kunjaban, Agartala, West Tripura, PIN
      799010.
      2.     The Director of Panchayat, Govt. of Tripura, Barjala, Agartala,
      Tripura, PIN: 799002.
      3.     The DM & Collector, Sepahijala District, Bishramganj, Tripura
      4.     The Block Development Officer, Bishalgarh RD Block,
      Sepahijala District.
                                                            .....Respondents

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. Rajib Saha, Advocate Date of hearing & Delivery of judgment & order : 28.08.2023 Whether fit for reporting : No

HON'BLE MR. JUSTICE ARINDAM LODH JUDGMENT & ORDER (ORAL)

Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr.

S. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr.

Rajib Saha, learned counsel appearing for the respondents-State.

By way of filing the instant writ petition, the petitioner has

challenged the impugned orders dated 22.06.2020 and 15.09.2020.

Briefly stated, the petitioner was put under suspension by order

dated 22.06.2020. It was reviewed by order dated 15.09.2020. It is the plea of

the petitioner that after 15.09.2020, no review was made as regards the

suspension order.

It is informed by Mr. Saha, learned counsel for the respondents-

State that the suspension order has already been withdrawn by order dated

25.08.2023 issued by the competent authority.

In view of this, the reliefs claimed for by the petitioner have

already been addressed. Needless to say, the suspension period of the petitioner

may be regularized in accordance with law.

With the aforesaid observation, the instant writ petition stands

disposed.

                                                                              JUDGE




SANJAY   Digitally signed by
         SANJAY GHOSH

GHOSH    Date: 2023.08.28
         14:52:21 +05'30'



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