Sri Paresh Bhowmik vs The State Of Tripura And Ors
2024 Latest Caselaw 92 Tri

Tripura High Court

Sri Paresh Bhowmik vs The State Of Tripura And Ors on 29 January, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                         Page 1 of 2




                         HIGH COURT OF TRIPURA
                               AGARTALA
                          WP(C) NO.299 OF 2022

   Sri Paresh Bhowmik
                                                               ......... Petitioner(s)
                  Vs.
   The State of Tripura and ors.

                                               ........Respondent(s)

For the Petitioner(s) : Mr. Somik Deb, Sr. Advocate.

Mr. P. Chakraborty, Advocate.

For the Respondent(s) : Mr. D. Sharma, Addl. G.A.

Date of hearing and delivery of Judgment & Order : 29.01.2024.

Whether fit for reporting : 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:-

" 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 transmitting the records, laying with them for rendering substantive justice to the petitioner.

ii. Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Mandamus and/or in the nature thereof, shall not be issued, mandating/commending them to forthwith absorb the petitioner, with effect from 22.06.2015, i.e., with effect from the date, he has been discharging the functions & responsibilities assigned to the post of Tutor, with all consequential benefits, including seniority, fixing of pay & allowances, counting the past services for all purposes, including gratuity, pension & other benefits, under the Tripura Medical Education(Administrative & Faculty) Service Conditions Rules, 2015;

iii. Call for the records, appertaining to this writ petition; iv. After hearing the parties, be pleased to make the Rule absolute interms of (i) to (ii) above;

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

As submitted by learned counsel appearing for

the petitioner, it is seen from the record that the petitioner herein

has submitted a representation dated 31.01.2022 before the

Principal AGMC & GBP, Hospital seeking his reliefs and vide letter

dated 10.02.2022, the Principal AGMC & GBP Hospital had

forwarded the said representation to the Director, Medical

Education, Government of Tripura. But the same is pending till

date.

As such, without expressing any opinion on its merit, the

present writ petition is disposed of with a direction upon the

respondents to consider the representation dated 31.01.2022

submitted by the petitioner in accordance with law. This exercise

shall be completed by the respondents preferably within a period

of 3(three) months from the date of receipt of the copy of this

Order. Any such decision taken by the respondents in this regard

shall be communicated to the petitioner herein by the

respondents.

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: 2024.02.02
SINGHA          17:00:22 +05'30'