The Deputy Chief Engineer ... vs Sri Mohit Lal Das And Others
2023 Latest Caselaw 86 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                      L.A. APP. No.16 of 2021
                      L.A. APP. No.17 of 2021
In L.A. APP. No.16 of 2021
The Deputy Chief Engineer (construction), N.F. Railway

                                                         ----Appellant(s)
                                Versus

Sri Mohit Lal Das and others
                                                         ----Respondent(s)

In L.A. APP. No.17 of 2021 The Deputy Chief Engineer (construction), N.F. Railway

----Appellant(s) Versus

Sri Mohit Lal Das and others

----Respondent(s) For Appellant(s) : Mr. Ashutosh De, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE(ACTING) Date of hearing and judgment : 18th January, 2023.

JUDGMENT & ORDER(ORAL)

Heard learned counsel for the appellant. These appeals arise

in common background. Since facts are identical, they have been heard

together and would be disposed of by this common judgment.

[2] It is represented by Mr. Ashutosh De, learned counsel for the

appellant that both the matters are covered by an order dated 09.02.2022

passed by this Court in LA APP No.15 of 2021 titled as The Deputy Chief

Engineer (Construction), N.F. Railway versus Sri Nepal Chandra

Chakraborty and others.

[3] Accordingly, both the appeals are also disposed of making the

directions contained therein applicable mutatis mutandis to the present

cases also. Resultantly, both the appeals stand dismissed. The claimant-

respondents are entitled to compensation at such rates and on such terms as

stands determined by this Court in the said decision. Needless to add, the

amount of compensation if not already released be positively released in

favour of the claimant-respondents unconditionally.

[4] Stay order, if any, stands vacated. Pending application(s), if

any, also stands disposed of. Return the LCRs forthwith.

CHIEF JUSTICE (ACTING)

Dipesh