Bacchu Miah vs The State Of Tripura And Ors
2023 Latest Caselaw 395 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                        WP(C) NO.501 OF 2022

   Bacchu Miah
                                                   ......... Petitioner(s)
                       Vs.

   The State of Tripura and ors.

                                                   ....... Respondent(s)

For the Appellant(s) : Mr. R. Datta, Advocate.

For the Respondent(s) : Mr. B. Majumder, Deputy SGI.

Mr. M. Debbarma, Addl. G.A.

Date of hearing and delivery of Judgment & Order : 16.05.2023.

Whether fit for reporting : YES/NO.

HON'BLE MR JUSTICE T. AMARNATH GOUD

JUDGMENT AND ORDER(ORAL)

This present writ petition has been filed under Article

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

" issue Rule upon the Respondents to show cause as to why the respondents should not transmit all records relating to the case of the petitioner.

AND As to why a writ in the nature of certiorari should not be issued quashing/setting aside the Order vide No.F.15(42)/STAT/ESTT/92/6699 dated 20.08.2013 issued by the respondent No.3 whereby the prayer of petitioner for reinstatement in Government service was rejected.

AND As to why a writ in the nature of Mandamus should not be issued directing the respondents to release pension, arrear of salary, gratuity, leave salary and other pensionary benefits to the petitioenr.

AND As to why such other order/orders should not be passed so as to give full relief to the petitioner and upon causes shown to make the Rule absolute;"

2. Heard Mr. R. Datta, learned counsel appearing for

the petitioner as well as Mr. B. Majumder, learned Deputy SGI

appearing for the Union-respondent as well as Mr. M. Debbarma,

learned Addl. G.A appearing for the State-respondents.

3. It is seen from the record that the petitioner herein

has submitted a representation dated 23.03.2022 before the

respondents urging them to consider his claims but the same

has not evoked any response from the side of the respondents.

4. In view of the same, without expressing any

opinion on the merit, this present writ petition is disposed of

with a direction upon the respondents to consider the

representation dated 23.03.2022 submitted by the petitioner

herein within a period of 3(three) months from the date of

receipt of the copy of this Order.

5. With the above observation and direction, this

present writ petition stands disposed of. Stay if any stands

vacated. Pending application(s), if any also stands closed.

JUDGE

suhanjit