Present vs .
2023 Latest Caselaw 875 Tri

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                          HIGH COURT OF TRIPURA
                                 AGARTALA
                            WP(C) NO.660 OF 2023

  Smt. Rupashri Debbarma and ors.
  Vs.
  The State of Tripura and ors.

            HON'BLE MR. JUSTICE T. AMARNATH GOUD

  Present:
  For the Petitioner(s)               : Mr. A. Bhaumik, Advocate.
                                        Mr. R.P. Gope, Advocate.

  For the Respondent(s)               :   Mr. M. Debbarma, Addl. G.A.

16.10.2023

Order

This present 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 one increment as per Rule 13(i)(ii) of the Tripura States Civil Services (Revised Pay) Rules, 2009 along with arrears of financial benefit.

AND iv. Issue Rule calling upon the Respondents to show cause as to why the memorandum dated 6th 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 19th 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 the judgment and order dated 31.07.2023 passed in Review Petition No.24 of 2023.

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

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

Heard Mr. A. Bhaumik, learned counsel appearing

for the petitioners as well as Mr. M. Debbarma, learned Addl.

G.A. appearing for the State-respondents.

It is seen from the record that the petitioners have

submitted a legal notice dated 03.10.2023 before the

respondents through their engaged lawyer, but the same has not

been considered till date. As such, without expressing any

opinion, on its merit, this present writ petition is disposed of with

a direction, upon the respondents to consider the legal notice

submitted by the petitioners in accordance with the law. Such

exercise shall be completed within a period of 3(three) months

from the date of receipt of the copy of this order by the

respondents. Respondents shall also communicate their decision

to the petitioners herein.

As a sequel, stay if any stands vacated. Pending

application(s), if any also stands closed.

                                                            JUDGE




  suhanjit

  RAJKUMAR       Digitally signed by
                 RAJKUMAR SUHANJIT
  SUHANJIT       SINGHA
                 Date: 2023.10.17
  SINGHA         15:45:51 +05'30'