Dr. Pradip Dey vs The State Of Tripura & Others
2024 Latest Caselaw 1220 Tri

Tripura High Court

Dr. Pradip Dey vs The State Of Tripura & Others on 22 July, 2024

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                             WA No.45 of 2024
                     IA No.02/2024 in WA No.44 of 2024
Dr. Pradip Dey
                                                  .........Appellant/Applicant(s);
                                      Versus
The State of Tripura & others
                                                            .........Respondent(s).

For Appellant/Applicant(s) : Mr. A. Bhaumik, Advocate, Mr. S. Dey, Advocate.

For Respondent(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Mangal Debbarma, Addl. G.A., Mr. Raju Datta, Advocate, Mr. Samarjit Bhattacharjee, Advocate, Mr. Kawsik Nath, Advocate, Ms. A. Debbarma, Advocate, Mr. Ankan T. Paul, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order 22/07/2024 Heard Mr. A. Bhaumik, learned counsel for the

applicant/appellant, Mr. Mangal Debbarma, learned Additional Government

Advocate for the respondents-State, Mr. Raju Datta, learned counsel for the

respondent-TPSC and Mr. Samarjit Bhattacharjee, learned counsel for the

private respondent No.5 in WA No.44 of 2024.

Though both the writ appeals [WA No.44/2024 & WA

No.45/2024] arise out of the separate judgments, but common issues

concerning the selection and recruitment of the present appellant are involved.

WA No.44/2024 suffers from a delay of 33 days for condonation of which, IA

No.02/2024 has been preferred. An objection has been filed by respondent No.5

in IA No.02/2024. WA No.45/2024 does not suffer from any delay.

However, on consideration of submission of learned counsel for

the parties and the explanation urged and also in view of the fact that both the

appeals raise common issues concerning the same appellant at the behest of two

writ petitioners and common proforma respondent, we are inclined to condone

the delay. Moreover, since the other appeal is not suffering from any delay.

Accordingly, IA No.02/2024 is allowed.

Let both the appeals [WA No.44/2024 & WA No.45/2024] be

admitted for hearing.

List both the matters on 27.08.2024.

Interim order dated 29.04.2024 shall remain continue in the

meantime.

Learned counsel for the parties would supply written notes with

decisions on which they seek to rely at least 3(three) days in advance.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.07.23 11:42:04 +05'30'