Palash Chakraborty & 3 Others vs State Of Tripura And 2 Others
2023 Latest Caselaw 788 Tri

                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                       WPC 598 of 2023

 Palash Chakraborty & 3 others                        ................... Petitioner(s)

                                           Versus

 State of Tripura and 2 others                        ............... Respondent(s)


 For Petitioner(s)              :        Mr. A. Bhaumik, Advocate.

 For Respondent(s)              :        Mr. D. Bhattacharya, GA
                                         Mr. AK Deb, Advocate.




                       HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                               ORDER

21.09.2023

This is a petition under Article 226 of the Constitution of India filed by the petitioners.

[2] The petitioner has approached this court for 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(1)(ii) of the Tripura States Civil Services (Revised Pay) Rules, 2009 alongwith arrears of financial benefit.

AND

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 W.P(C) No.703/2019 by this High Court as upheld by the learned Division Bench in W.A. No.207/2021 as well as judgment and order dated 23.11.2022 passed in W.P.(C) No.469/2021 and the judgment and order dated 31/07/2023 passed in Review Petition No.24 of 2023.

[3] Heard learned counsel appearing for the parties.

[4] It is seen from record that the petitioners through his engaged lawyer submitted representation before the respondents on 11.09.2023 enclosing all the documents of the petitioners for fulfillment of his claim. But till date no reply has been received by the petitioners from the end of concerned respondent(s). Since, the matter is pending for adjudication before the respondents, the petitioners are before this Court by way of preferring the writ petition.

[5] In view of the above, without expressing any opinion on merits of this case, the present writ petition stands disposed of directing the concerned respondent(s) to consider the case of the petitioners in the light of their representation dated 11.09.2023 in accordance with law within a period of 3(three) months from the date of receipt of the copy of this order.

[6] Accordingly, present petition stands disposed of. As a sequel, miscellaneous application(s) pending if any, shall stand closed.

JUDGE

Sabyasachi G.

                                Digitally signed by SABYASACHI
    SABYASACHI GHOSH            GHOSH
                                Date: 2023.09.22 15:57:36 +05'30'