Prajit Bhattacharjee And Others vs The State Of Tripura And Others
2023 Latest Caselaw 248 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                             WP(C) No.94/2019
Prajit Bhattacharjee and others
                                                              ----Petitioner(s)
                                        Versus
The State of Tripura and others
                                                           -----Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A., Mr. Biswanath Majumder, CGC, Mr. A.K. Pal, Advocate.

Along with

WP(C) No.1435/2019 Subir Ranjan Chakraborty and others

----Petitioner(s) Versus The Employees Provident Fund Organization and others

-----Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Biswanath Majumder, CGC.

WP(C) No.557/2020 Sri Chitta Ranjan Dasgupta

----Petitioner(s) Versus The Employees' Provident Fund Organization and others

-----Respondent(s)

For Petitioner(s) : Mr. A. Sengupta, Advocate. For Respondent(s) : Mr. Biswanath Majumder, CGC, Mr. A.K. Pal, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING)

Order

27/03/2023

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

Mr. Samarjit Bhattacharjee, learned counsel and also Mr. A. Sengupta,

learned counsel appearing for the petitioners. Also heard Mr. Dipankar

Sarma, learned Addl. Government Advocate appearing for the respondent-

State and Mr. Biswanath Majumder, learned CGC appearing for the

respondents-Union of India.

It is represented by both sides that the subject matter involved

in these writ petitions is squarely covered by the judgment of the Hon'ble

Supreme Court passed on 04.11.2022 in batch of cases arising out of

SLP(C) Nos.8658-8659 of 2019 and other connected matters and this Court

also in Division Bench vide judgment and order dated 12.01.2023 passed in

W.A. No.102 of 2020 and other connected matters following the said

decision of the Apex Court disposed of those batch of writ appeals.

In view of the same, without expressing any opinion on merits,

the present writ petitions are accordingly disposed of.

The petitioners are at liberty to approach the respondents along

with the order of this Court and also the judgment passed by the Apex Court

and on such representations made, the respondents are at liberty to consider

their cases in accordance with law as expeditiously as possible.

The Registry to enclose the copy of Division Bench judgment

and order dated 12.01.2023 passed in W.A. No.102 of 2020 and other

connected matters along with this order.

The writ petitions stand disposed of in view of above terms.

Pending application(s), if any, also stands disposed of.

CHIEF JUSTICE (ACTING)

Pulak