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Sri Sankar Chandra Saha vs The State Of Tripura
2024 Latest Caselaw 1427 Tri

Citation : 2024 Latest Caselaw 1427 Tri
Judgement Date : 30 August, 2024

Tripura High Court

Sri Sankar Chandra Saha vs The State Of Tripura on 30 August, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                      HIGH COURT OF TRIPURA
                            AGARTALA
                            WP(C) 6 OF 2024

1. SRI SANKAR CHANDRA SAHA, REGT NO. 85010660, aged about 59
years, son of Late Anath Bandhu Saha, resident of Uttar Ramnagar, P.O.
Bimangarh (Narayanpur), P.S. Airport, District- West Tripura.

2. SRI JOTISH CHANDRA DAS,REGT NO. 85010789, aged about 58
years, son of late Ganesh Chandra Das, resident of East Pratapgarh, P.O. East
Pratapgarh, P.S. East Agartala, District- West Tripura.

3. ABUL KASHEM AZAD, REGT NO. 85010532, aged about 58 years, son
of Abdul Kader, resident of Sonapur, Sonamura, P.O. Rabindranagar, P.S.
Sonamura, District- Sepahijala, Tripura.

4. SRI DULAL LODH, REGT NO. 87010579, aged about 59 years, son of
late Hiralal Lodh, resident of Surjapara, P.O. AD Nagar, P.S. AD nagar,
District- West Tripura.

5. NILOTPAL ROY, REGT NO. 85010761, aged about 59 years, son of late
Rabindra Kumar Roy, resident of Village & P.O.-Gakulnagar, Rastarmatha,
P.S. Bishalgarh, District- Sepahijala, Tripura, Pin-799102.

6. SRI BALARAM DEBNATH, REGT NO. 01030537, aged about 59 years,
son of late Jitendra Debnath, resident of Durga Nagar, P.O. Durga Nagar, P.S.
Airport, District- West Tripura.

7. SRI HARADHAN BARMAN, REGT NO. 85010612, aged about 59 years,
son of late Surendra Chandra Barman, resident of Rajghat, P.O. Melaghar, P.S.
Melaghar, District- Sepahijala, Tripura.

8. SRI DINESH DEBBARMA, REGT NO. 87010610, aged about 59 years,
son of Late Budhu Chandra Debbarma, resident of Birchandra Thakur para,
P.O. Radha Mohanpur, P.S. Radhapur, District- West Tripura.

9. SRI JIBAN DEBROY,REGT NO. 85010885, aged about 58 years, son of
late Gopika Ranjan Debroy, resident of AD Nagar Road No. 5, P.O. AD Nagar,
P.S. AD Nagar, District- West Tripura.

10. SRI SUDHAN CHANDRA NAG,REGT NO. 87010552, aged about 59
years, son of late Kriahn Chandra Nag, resident of Gokul Nagar, Rastarmatha,
P.O. Gokulnagar, P.S. Bishalgarh, District- Sepahijala, Tripura.

11. SRI DILIP KUMAR DATTA, REGT NO. 85010967, aged about 59
years, son of late Niranjan Chandra Datta, resident of East Gokulnagar, Near
Rastarmatha, P.O. East Gokulnagar, P.S. Bishalgarh, District- Sepahijala,
Tripura.
                                      2




12. SRI RAMENDRA CHANDRA DAS, REGT NO. 85010835, aged about
58 years, son of late Surendra Chandra Das, resident of Madhyapara (Raja
Ghosh Lane), P.O. RK Pur, Udaipur, P.S. RK Pur, District- Gomati, Tripura.

13. SRI GITA CHARAN DEBBARMA, REGT NO. 85010758, aged about
59 years, son of Sri Bahadur Debbarma, resident of Kachu Bari, Champahaur,
P.O. Asharambari, P.S. Champahaur, District- Khowai, Tripura.

14. SRI SANJIT BAIDYA, REGT NO. 85010806, aged about 59 years, son of
late Lal Mohan Baidya, resident of Gokulnagar, near Rastarmatha, P.O.
Bishalgarh, P.S. Bishalgarh, District- Sepahijala, Tripura.

15. SRI ANIL DAS, REGT NO. 86010505, aged about 58 years, son of late
Harendra Chandra Das, resident of East Gokulnagar, near Rastarmatha, P.O.
East Gokulnagar, P.S. Bishalgarh, District- Sepahijala, Tripura.

16. SRI BIKASH SAHA, REGT NO. 85010591, aged about 58 years, son of
late Baladeb Saha, resident of Palace Compound road, near Sale Tax Office,
P.O. Agartala, P.S. West Agartala, District- West Tripura.

17. SRI BIRENDRA MARAK, REGT NO. 85010661, aged about 59 years,
son of Late Ganindra Marak, resident of Holakhet, P.O. Holakhet, P.S. RK Pur,
District- Gomati, Tripura.

18. SRI MANIK DEB, REGT NO. 85010575, aged about 59 years, son of
late Khitendra Chandra Deb, resident of Lankamura, Karmakarpara, P.O.
Lankamura, P.S. Airport, District- West Tripura.

19. SRI DULAL DEBNATH, REGT NO. 85010613, aged about 59 years,
son of Binod Bihari Debnath, resident of Durganagar, P.O. KK Nagar, P.S.
Bishalgarh, District- Sepahijala, Tripura.

20. SRI PRADYUT KUMAR PODDER, REGT NO. 87010536, aged about
59 years, son of late Jogesh Chandra Podder, resident of Janghalia, P.O.
Bishalgarh, P.S. Bishalgarh, District- Sepahijala, Tripura.

21. SRI DILIP KUMAR GHOSE, REGT NO. 87010631, aged about 59
years, son of late Motilal Ghosh, resident of Khayerpur, Madhyapara, P.O.
Khayerpur, P.S. Bodhjungnagar, District- West Tripura.

22. SRI SUBIN DEBBARMA, REGT NO. 87010964, aged about 59 years,
son of late Kali Kumar Debbarma, resident of Gokulnagar, P.O. Nabinagar,
P.S. Bishalgarh, District- Sepahijala Tripura.

23. SRI HARI SANKAR ROY, REGT NO. 85010668, aged about 59 years,
son of late Hriday Ranjan Roy, resident of North Badharghat, P.O. AD Nagar,
P.S. AD Nagar, District- West Tripura.

24. SRI SANJIT DHALI, REGT NO. 85010584, aged about 59 years, son of
late Sukumar Dhali, resident of Shibnagar, College Tilla, P.O. Agartala
College, P.S. East Agartala, District- West Tripura.
                                       3




25. SRI BHUPENDRA SHARMA, REGT NO. 85010623, aged about 59
years, son of late Babatan Sharma, resident of Khas Noagaon, P.O. Banikya
Chowmuhani, P.S. Bodhjungnagar, District- West Tripura.

26. SRI PRADIP KUMAR SEN, REGT NO. 87010568, aged about 59 years,
son of Late Jogesh Chandra Sen, resident of Khatalia, P.O. Khatalia, P.S.
Jatrapur, District- Sepahijala, Tripura.

27. SRI SANKAR LOHRA, REGT NO. 85010928, aged about 58 years, son
of late Buddu Lohra, resident of Gokulnagar, near Rastarmatha, P.O.
Gokulnagar, P.S. Bishalgarh, District- Sepahijala, Tripura.

28. SRI RATAN MODAK, REGT NO. 85010888, aged about 59 years, son of
late Upendra Chandra Modak, resident of Radhanagar, near Bhati Abhoynagar,
P.O. Agartala, P.S. East Agartala, District- West Tripura.

29. SRI ARUP SINHA, REGT NO. 85010724, aged about 59 years, son of
late Kartik Sinha, resident of Rajbari, Dharmanagar, P.O. Rajbari
Dharmanagar, P.S. Dharmanagar, District- North Tripura.

30. SRI PRASANTA SHARMA, REGT NO. 85010750, aged about 59 years,
son of Late Chandra kanta Sharma, resident of Gulderpur, P.O. Gulderpur, P.S.
Kailasahar, District- Unakoti, Tripura.

31. SRI DIPESH CHANDRA DATTA, REGT NO. 85010797, aged about 59
years, son of late Radha Mohan Datta, resident of Badharghat (Matripalli), P.O.
Siddhi Ashram, P.S. AD Nagar, District- West Tripura.

32. SRI CHANDRA SINGH, REGT NO. 85011036, aged about 58 years, son
of late Gabbar Singh, resident of Chandrabani Cholla, Dehradun, P.O.
Mohebewala (Bhuttowala), District- Dehradun, Uttarakhand.

33. SRI NAKUL CHANDRA DHAR, REGT NO. 85011152, aged about 58
years, son of late Sishu Ranjan Dhar, resident of Badharmokam, P.O. RK Pur,
Udaipur, P.S. RK Pur, District- Gomati, Tripura.

34. SRI ANANDA KUMAR TRIPURA, REGT NO. 85010857, aged about
58 years, son of Late Ram Chandra Tripura, resident of Gokulnagar (Sukanta
Colony), P.O. Gokulnagar, P.S. Bishalgarh, District- Sepahijala, Tripura.

35. SRI ADHIR CHANDRA DAS, REGT NO. 85010533, aged about 59
years, son of late Amulya Chandra Das, resident of Town Indranagar,
Dhaleswar, P.O. Dhaleswar, P.S. East Agartala, District- West Tripura.

36. SRI JIBAN CHAKRABORTY, REGT NO. 85010572, aged about 58
years, son of Late Khitish Chakraborty, resident of Rajeswari Nagar, P.O.
Pandabpur, P.S. Amtali, District- West Tripura.

37. SRI KALIPADA CHOWDHURY,REGT NO. 85010684, aged about 58
years, son of late Nagendra Chowdhury, resident of Lembutali, Bishalgarh,
P.O. Bishalgarh, P.S. Bishalgarh, District- Sepahijala, Tripura.
                                        4




38. SRI BIPAD PAUL, REGT NO. 87010576, aged about 58 years, son of
late Jotendra Chandra Paul, resident of Sukanta Colony, P.O. Bishalgarh, P.S.
Bishalgarh, District- Sepahijala, Tripura.

39. SRI NARAYAN CH. SUKLA BAIDYA, REGT NO. 85010505, aged
about 59 years, son of late Sarada Mohan Sukla Baidya, resident of
Gokulnagar, Rastarmatha, P.O. Bishalgarh, P.S. Bishalgarh, District-
Sepahijala, Tripura.

40. SRI SWAPAN KUMAR PAUL, REGT NO. 85010892, aged about 59
years, son of late Satish Chandra Paul, resident of Gokul Nagar, Rastarmatha,
P.O. Bishalgarh, P.S. Bishalgarh, District- Sepahijala, Tripura.

41. SRI RATAN KUMAR DATTA, REGT NO. 85010851, aged about 58
years, son of late Haralal Datta, resident of East Gokulnagar, P.O. Gokulnagar,
P.S. Bishalgarh, District- Sepahijala, Tripura.

42. SRI HIMANGSHU SHIL, REGT NO. 85010529, aged about 59 years,
son of Late Kali Kinkar Shil, resident of Gokul Nagar, Rastarmatha, P.O.
Bishalgarh, P.S. Bishalgarh, District- Sepahijala, Tripura.

43. SRI PRADIP KUMAR DEB, REGT NO. 85010604, aged about 58 years,
son of late Amar Chandra Deb, resident of North Badharghat, P.O. AD Nagar,
P.S. AD Nagar, District- West Tripura.

44. SRI PRASAD DEB, REGT NO. 86010519, aged about 59 years, son of
late Priyanath Deb, resident of Amtali, P.O. Amtali, P.S. Amtali, District- West
Tripura.

45. SRI AMARENDRA PRASAD, REGT NO. 85011139, aged about 59
years, son of late Yogendra Prasad, resident of Hari ji hatta, Dumraon, Bihar,
P.O. Dumraon, P.S. Dumraon, District- Buxar, Bihar.

46. SRI UDAY NATH LOHRA, REGT NO. 85010916, aged about 59 years,
son of late Bhuneshwar Lohra, resident of Ratu, Jharkhand, P.O. Ratu, P.S.
Ratu, District- Ranchi, Jharkhand.

47. SRI ASHOK KUMAR, REGT NO. 85011142, HAV (med), aged about 59
years, son of late Dev Charan Yadav, resident of Ganjpar, Bihar, P.O. Rajgir,
P.S. Rajgir, District- Nalanda, Bihar.

48. SRI UMESH PRASAD SINGH, REGT NO. 02060151 Nb/Sub(Clerk),
aged about 59 years, son of late Mathura Singh, resident of Rajauli Dih, P.O.
Rajauli, P.S. Rajauli, District- Nawada, Bihar.

49. PAWAS MINZ, REGT NO. 85010917, aged about 59 years, son of late
Gabriel Minz, resident of Bansdih, Jharkhand, P.O. Parsa, P.S. Raidih, District-
Gumla, Jharkhand.

50. SRI SURESH PRASAD GUPTA, REGT NO. 85011145, aged about 59
years, son of late Laxman Prasad Gupta, resident of Dhanot, Rupaspur, Patna,
Bihar, P.O. Dhanot, P.S. Rupaspur, District- Patna, Bihar.
                                       5




51. SRI DARWAN SINGH, REGT NO. 85011017, aged about 59 years, son
of late Hari Singh Bisht, resident of Prithvipur, Uttarakhand, P.O. Pachmiwala
(Vikasnagar), District- Dehradun, Uttarakhand.

52. SRI JAGADAMBA PRASAD KALA, REGT NO. 85011010, aged about
59 years, son of Late Jaydatt Prasad Kala, resident of Prem nagar Bazar
Dolwala, P.O. Doiwala, District- Dehradun, Uttarakhand.

53. SRI P. DEVARAJ, REGT NO. 85010595, aged about 58 years, son of late
Pushpanathan, resident of Sengadu, Tamilnadu, P.O. Valavanur, District-
Villupuram, Tamilnadu.

54. AZIM MIAH, REGT NO. 85010951, aged about 58 years, son of late
Jhulani Miah, resident of Maranpur, Bewedi, Bihar, P.O. Siswa Kharar,
District- East Champaran, Bihar.

55. SRI SUNIL CHANDRA DEBNATH, REGT NO. 85010772, aged about
59 years, son of late Satish Chandra Debnath, resident of Dwajanagar,
Gokulnagar, P.O. Gokulpur, P.S. RK Pur, Udaipur, District- Gomati, Tripura.

56. SRI PARIMAL DEBNATH, REGT NO. 85010515, aged about 58 years,
son of late Banamali Debnath, resident of Badharghat, Matripalli, P.O. Siddhi
Ashram, P.S. Amtali, District- West Tripura.

57. SRI SAJAL KUMAR PAUL, REGT NO. 85010653, aged about 58 years,
son of late Prakash Chandra Paul, resident of Dhaleshwar, Agartala, P.O.
Dhaleshwar, P.S. East Agartala, District- West Tripura.
                                                          ..... Petitioners
                               VERSUS

1.   THE STATE OF TRIPURA, represented by the Secretary, Department
of Home, Government of Tripura, New Capital Complex, P.O. Kunjaban, P.S.
New Capital Complex, District- West Tripura, Pin- 799010.

2.   THE SECRETARY, Department of Finance, Government of Tripura,
New Capital Complex, P.O. Kunjaban, P.S. New Capital Complex, District-
West Tripura, Pin- 799010.

3.    THE DIRECTOR GENERAL OF POLICE, Government of Tripura,
Police Head Quarters, Fire Brigade Chowmuhani, A.K. Road, P.O. Agartala,
P.S. West Agartala, District- West Tripura, Pin- 799001.
4.    THE COMMANDANT, 1ST Bn., Tripura State Rifles, Gokulnagar,
P.O. + P.S. Bishalgarh, District- Sepahijala, Tripura.

5.    THE COMMANDANT, 2nd Bn., Tripura State Rifles, Bodhjungnagar,
P.S. Bodhjungnagar, District- West Tripura.

6. THE COMMANDANT, 3rd Bn., Tripura State Rifles, Kachucherra, P.S.
Kachucherra, District- Dhalai, Tripura.
                                          6




7. THE COMMANDANT, 5th Bn., Tripura State Rifles, (Indian Reserve), IR-
I, Amarpur, P.S. Amarpur, District- Gomati, Tripura.

8. THE COMMANDANT, 6th Bn., Tripura State Rifles, (Indian Reserve) IR-
II, Kalyanpur, P.S. Kalyanpur, District- Khowai, Tripura.

9. THE COMMANDANT, 7th Bn., Tripura State Rifles, (Indian Reserve) IR-
VI, Jampuijala, P.S. Jampuijala, District- West Tripura.

10. THE COMMANDANT, 8th Bn., Tripura State Rifles, (Indian Reserve) IR-
III, Chailengta, P.S. Chailengta, District- Dhalai, Tripura.

11. THE COMMANDANT, 9th Bn., Tripura State Rifles, (Indian Reserve) IR-
IV, Jolaibari, P.S. Jolaibari, District- South Tripura.

12. THE COMMANDANT, 10th Bn., Tripura State Rifles, (Indian Reserve)
IR-V, West Barjala, Jirania, P.S. Jirania, District- West Tripura.

13. THE COMMANDANT, 11th Bn., Tripura State Rifles, (Indian Reserve)
IR-VII, Bishramganj, P.S. Bishramganj, District- Sepahijala, Tripura.

14. THE COMMANDANT, 12th Bn., Tripura State Rifles, (Indian Reserve)
IR-VIII, Teliamura, P.S. Teliamura, District- Khowai, Tripura.

15. THE COMMANDANT, 13th Bn., Tripura State Rifles, (Indian Reserve)
IR-II, Kalyanpur, P.S. Kalyanpur, District- Khowai, Tripura.
                                                             ..... Respondents.
     For the petitioners        : Mr. S. Lodh, Advocate.
     For the respondents        : Mr. D. Sarma, Addl. G.A.
     Date of hearing and        : 30.08.2024.
     date of delivery of
     judgment & Order

     Whether fit for
     reporting                  : No

                 HON'BLE MR.JUSTICE ARINDAM LODH
                       Judgment & Order (Oral)

Heard Mr. S. Lodh, learned counsel appearing for the petitioners

and also heard Mr. D. Sarma, learned Addl. G.A. appearing for the State-

respondents.

2. By means of filing the instant writ petition, the petitioners have

prayed for following reliefs:

"(i) ISSUE RULE calling upon the respondents and each one of them, to show cause as to why a Writ of Certiorari and/or in the nature thereof, shall not be issued for calling for the records, lying with the officials respondents, for rendering substantial and conscionable justice to the petitioner;

(ii) ISSUE RULE calling upon the respondent to show cause as to why a Writ of Mandamus and/or in the nature thereof, for mandating/directing the respondents for quashing/setting aside the Order No. 3579-98/ F.31(36)/DAP/TSR/RSV/23, dated 08.12.2023 issued by the respondent no. 2 (Annexure 8 infra);

(iii) After hearing the parties, be pleased to make the Rules absolute in terms of Prayer (i) and (ii), above;

A N D/OR

(iv) Costs of and incidental to this proceeding;

(v) Any other relief(s) as to this Hon'ble High Court may deem fit and proper;"

3. Mr. Lodh, learned counsel at the very outset has submitted that

the instant case is squarely covered by a judgment of this Court passed in

WP(C) 594 of 2018, dated 22.02.2022, titled as Mahashankar Singh Vs. The

State of Tripura & 3 Ors.

4. Having regard to the submissions advanced by learned counsel

appearing for the parties and taking into consideration the facts and law, a

Division Bench of this Court disposed of the said writ petition with the

following observations and directions, which read thus:

"[7] As noted, pursuant to the directions issued by the High Court of Delhi in the case aforesaid, the Ministry of Home Affairs, Govt. of India by issuing order No.F.N.45020/1/2019/Legal-I dated 19th August, 2019 has raised the age of retirement of CRPF, BSF, ITBP and SSB to 60 years at par with the members of CISF and AR irrespective of rank.

[8] There cannot be any dispute that forces like ITBP and BSF are also deployed in High altitude terrain to conduct operations. Since the retirement age of the members of those forces have been raised to 60 years, the plea of the State respondents that the enhancement of the retirement age of TSR personnel from 57 to 60 years will affect their efficiency does not stand to reason.

[9] In this view of the matter, we do not find any rationale in not raising the age of retirement of TSR personnel from 57 to 60 years. However, in view of the fact that enhancement of retirement age is a policy matter of the State Government and the process involves statutory changes, instead of issuing a direction to the State respondents at this moment, we hope and trust that the State respondents will consider enhancement of the retirement age of all members of TSR irrespective of rank from 57 to 60 years within a reasonable period of time. In the event of such enhancement of the age of retirement, the petitioner who has retired from service in October, 2018 at the age of 57 years shall have the benefit of fitment of pension from the date of completion of the age of 60 years.

[10] In terms of the above, the writ petition stands disposed of. Pending application(s), if any, shall also stand disposed of."

5. It is submitted that the present petitioners of this writ petition are

equally placed as those of the petitioners in WP(C) 594 of 2018 supra. I have

perused the records and the statements made in the present writ petition. It is

apparent that the case of the present petitioners is similar and identical. Their

positions also are identical as those of the writ petitioners in WP(C) 594 of

2018 supra.

6. Learned Addl. G.A. has submitted that the judgment passed in

WP(C) 594 of 2018 supra was a judgment in persona.

7. If the submission of learned Addl. G.A. is accepted, then, it

would be blatant violation of Articles 14 and 16 of the Constitution of India.

8. In the considered view of this Court, the judgment and order

dated 22.02.2022, passed in WP(C) 594 of 2018 supra by a Division Bench of

this Court should not be treated as judgment in persona, but judgment in rem.

Since the petitioners of this writ petition are similarly and identically placed,

they should not be treated unequally.

9. In view of this and keeping in mind that all directions passed by

this Court in WP(C) 594 of 2018 supra have been implemented and benefits

have already been provided to the writ petitioners of WP(C) 594 of 2018

supra, I direct the respondents to provide/extend similar benefits to the

petitioners of the present writ petition. The entire exercise shall be completed

within a period of six months by the competent authority from the date of

receipt of a copy of this order.

10. With the above observations and directions, the instant writ

petition stands allowed and disposed of.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2024.08.31 17:39:09 +05'30'

sanjay

 
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