Mr. P. Roy Barman vs Mr. B. Majumder
2024 Latest Caselaw 16 Tri

Tripura High Court

Mr. P. Roy Barman vs Mr. B. Majumder on 11 January, 2024

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                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                    WP(C ) No.616 of 2023
For Petitioner(s)                       :         Mr. P. Roy Barman, Sr. Adv.
                                                  Ms. S. Deb Barman, Adv.
For Respondent(s)                       :         Mr. B. Majumder, Dy. S.G.I.

Mr. D.C. Saha, Adv.

HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 11.01.2024

Heard Mr. P. Roy Barman, learned Sr. counsel assisted by Ms. S. Deb Barman, learned counsel appearing for the Petitioner as well as Mr. B. Majumder, learned Dy. S.G.I. appearing for the respondent No.6 and Mr. D.C. Saha, learned counsel appearing for the respondents No.1 to 5.

During hearing it comes to light that on the issue of counting of past service as fixed pay employee in case of a school mother, some other judgments were passed by other benches of High Court. For consistency of decision all the judgments are required to be looked into by this Court and therefore, the parties, especially the respondent No.2, is asked to furnish information about all the cases which were earlier disposed of by different benches of this High Court on that particular issue and also about the pending cases.

The appellant shall furnish a copy to Mr. D.C. Saha, learned counsel appearing for the respondent, as requested.

List the matter 29/01/2024.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.01.11 16:47:02 +05'30'

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