Smt. Juli Sarkar vs The State Of Tripura & Ors
2024 Latest Caselaw 358 Tri

Tripura High Court

Smt. Juli Sarkar vs The State Of Tripura & Ors on 4 March, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                          HIGH COURT OF TRIPURA
                                AGARTALA
                           WP(C) No. 178 of 2024

 Smt. Juli Sarkar                                                     Petitioner(s)

                                       Versus

 The State of Tripura & Ors.                                       Respondent(s)


 For Petitioner(s)            :       Mr. A. Bhaumik, Advocate.

 For Respondent(s)            :       Mrs. R. Chakraborty, Advocate


              HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                         ORDER

04.03.2024

This petition has been filed under Article 226 of the Constitution of

India seeking the following reliefs:-

"i. Issue notice upon the respondents ii. Call for records.

iii. Issue rule calling upon the respondents to show cause as to why the petitioner shall not be given the benefit of one increment as per Rule 13 (1)(ii) of the Tripura States Civil Services (Revised Pay) Rules, 2009 along with arrears of financial benefit.

AND Issue Rule calling upon the respondents to show cause as to why the memorandum dated 6th July, 2011 issued by the Finance Department, Government of Tripura shall not be set aside and quashed.

AND Issue rule calling upon the respondents to show cause as to why the petitioner shall not be granted all financial benefits as per the Judgment and Order dated 19th March,2021 passed in W.P (C) No. 703/2019 by this Hon'ble High Court as upheld by the Ld. Division Bench in W.A No. 207/2021 as well as judgment and order dated 23.11.2022 passed in W.P (C) No. 469/2021 and the judgment and order dated 31.07.2023 passed in Review Petition No. 24 of 2023.

AND iv. And after hearing the parties, be pleased to make the rule absolute".

[2] Heard Mr. A. Bhaumik, learned counsel appearing for the

petitioner. Also heard Mrs. R. Chakraborty, learned counsel appearing for the

respondents- State.

[3] It is seen from the record that the petitioner has submitted

representation dated 31.01.2024 in the form of legal notice through her

engaged counsel before the respondent but the same is still pending for

reply.

[4] In view of the above, without expressing any opinion on the

merits of the case, this writ petition is disposed of directing the

respondent(s) to consider the representation of the petitioner dated

31.01.2024 within a period of three months from the date of receipt of the

copy of this order.

[5] With the above observation and direction, this present writ

petition stands disposed of. As a sequel, miscellaneous application(s),

pending if any, shall stand closed.

JUDGE

Paritosh

SABYASACHI Digitally signed by SABYASACHI GHOSH GHOSH Date: 2024.03.05 15:51:23 +05'30'