Sri Rupak Saha vs Shri Saradindu Choudhury & Others
2024 Latest Caselaw 694 Tri

Tripura High Court

Sri Rupak Saha vs Shri Saradindu Choudhury & Others on 3 May, 2024

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                          Cont.Cas(C) No.154/2022
Sri Rupak Saha
                                                     ......... Petitioner(s).
                              VERSUS
Shri Saradindu Choudhury & others
                                                    .........Respondent(s).

Cont.Cas(C) No.155/2022 Sri Swapan Das & others ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

Cont.Cas(C) No.156/2022 Smt. Minakshi Deb & others ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

Sri Surath Kumar Debbarma & others ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

Sri Dipu Debbarma ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

Sri Dibyajyoti Bhaumik & others ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

Sri Biplab Kuri & others ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

Sri Uttam Kumar Das & others ......... Petitioner(s).

VERSUS Shri Saradindu Choudhury & others .........Respondent(s).

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate, Mr. Koomar Chakraborty, Advocate. For Respondent(s) : Mr. Kohinoor N Bhattacharyya, Advocate, Ms. Riya Chakraborty, Advocate, Ms. Kahina Reang, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 03/05/2024

These contempt petitions have been preferred alleging non-

compliance of the judgment and order dated 20.05.2022 passed by the learned

Writ Court in WP(C) No.901 of 2021 and analogous cases by which the

learned Court directed the respondents to give the benefit of past service to the

petitioners.

Aggrieved thereby, the appellant-State of Tripura approached this

Court in W.A. No.304 of 2021 and other analogous appeals. Those appeals

have been heard and decided by the judgment and order dated 09.01.2024

whereby this Court directed the competent authority under the department to

scrutinize the case of the individual writ petitioners in the light of the principles

laid down thereinabove and take a decision within a period of 3(three) months

from the date of receipt of copy of the judgment. It was further observed that

consequential benefits, if any, arising out of such decision shall flow in favour

of the individual writ petitioners who satisfy the conditions prescribed

thereinabove.

Since the order of the learned Writ Court has been modified by the

learned appellate Court as above, the present contempt petitions do not survive.

As such, Mr. P. Roy Barman, learned senior counsel assisted by Mr. Kawsik

Nath, learned counsel appearing for the petitioners also submits that since the

learned appellate Court has issued certain directions in relation to granting of

past service benefits to the petitioners, the present contempt petitions could not

be maintained further.

Learned counsel for the State also submits to that effect.

In view of the aforesaid reasons, the instant proceedings are

dropped and accordingly, the contempt petitions are disposed of.

(APARESH KUMAR SINGH), CJ

Pulak

PULAK BANIK Date: 2024.05.03 16:55:46