Present vs .
2023 Latest Caselaw 275 Tri

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                   HIGH COURT OF TRIPURA
                           AGARTALA
                    WP(C) NO.173 OF 2023
  Smt. Sonali Sen and ors.
  Vs.
  The State of Tripura ors.

             HON'BLE THE CHIEF JUSTICE (ACTING)

  Present:
  For the Petitioner(s)               : Mr. A. Bhowmik, Advocate.

  For the Respondent(s)               : Mr. D. Bhattacharje, G.A.

Mr. N.C. Saha, Advocate.

31.03.2023

Order

This instant writ petition has been filed under Article

226 of the Constitution of India seeking the following reliefs:-

" i) Issue notice upon the respondents.

ii) Call for the records.

iii) Issue Rule calling upon the respondents to show cause as to why the petitioners shall not be given the benefit of own increment as per Rule 13(1) (ii)of the Tripura States Civil Services (Revised Pay) Rules, 2009 along with arrears of financial benefit.

AND Issue Rule calling upon the Respondents to show cause as to why the memorandum dated 6 th July, 2011 issued by the Finance Department, Government of Tripura shall not be set aside and quashed.

AND Issue Rule Calling upon the Respondents to show cause as to why the petitioners shall not be granted all financial benefits as per the Judgment and order dated 19 th March, 2021 passed in WP(C) No.703/2019 by this Hon'ble High Court as upheld by the ld. Division Bench in W.A. No.207/2021 as well as judgment and order dated 23.11.2022 passed in WP(C) No.469/2021.

AND And after hearing the parties, be pleased to make the rule absolute.

AND/OR Pass any other order/orders as deemed fit and proper by this Hon'ble Court."

Heard Mr. A. Bhowmik, learned counsel appearing for

the petitioners as well as Mr. R.G. Chakraborty, learned

counsel appearing for the respondents, and perused the

evidence on record.

The petitioners are directed to submit request before

the respondents indicating their grievances along with all the

relevant facts and documents. Petitioners may also submit

any judgment, if any in support of their contention before the

respondents. On receipt of such request from the petitioners,

the respondents shall consider the same within a period of

2(two) months from the date of receipt of such request from

the petitioners in accordance with the law.

With the above observation and direction, this present

writ petition stands disposed of. Stay if any stands vacated,

pending application(s), if any, stands closed.

CHIEF JUSTICE (ACTING)

suhanjit