Lalit Kala Academy, New Delhi vs . Sri Suman Majumder & Ors.
2024 Latest Caselaw 1019 Tri

Tripura High Court

Lalit Kala Academy, New Delhi vs . Sri Suman Majumder & Ors. on 28 June, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                        REVIEW PET 10 OF 2024

            Lalit Kala Academy, New Delhi Vs. Sri Suman Majumder & Ors.

            For the petitioner (s)               : Mr. Sarvan Kumar, Advocate.
            For the respondent (s)               : Mr. S. Sarkar, Sr. counsel.

Ms. V. Poddar, Advocate.

Mr. Bidyut Majumder, DySGI.

HON'BLE MR. JUSTICE ARINDAM LODH 28.06.2024 Order

This is a review petition under Section 114 of the Code of Civil Procedure read with Chapter VIII of the Tripura High Court Rules, 2023 against the judgment and order passed by the Single Bench of the Hon'ble High Court of Tripura in Case No.WP(C) No.710/2023 dated 26.02.2024 whereby and whereunder the Hon'ble Court held that, the service tenure of the writ petitioner (herein respondent no.1) stands protected in view of the letter dated 24.11.2023.

Heard Mr. Sarvan Kumar, learned counsel appearing for the petitioner. Also heard Mr. S. Sarkar, learned senior counsel assisted by Ms. V. Poddar, learned counsel appearing for the respondent no.1 and Mr. Bidyut Majumder, learned DySGI appearing for the respondent nos. 2 and 3.

I have gone through the review petition and on perusal of the same I find that the petitioner has not made out a case of review as enshrined under Order 47, Rule 1 of the Code of Civil Procedure, 1908 read with Section 114 of CPC and hence, the review petition deserves no consideration.

Accordingly, the instant review petition stands dismissed. Pending application(s), if any, shall also stand disposed.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2024.06.29 15:37:13 +05'30'

sanjay