Sri Sankar Das And 2 Others vs The State Of Tripura And 4 Others
2025 Latest Caselaw 1036 Tri

Tripura High Court

Sri Sankar Das And 2 Others vs The State Of Tripura And 4 Others on 28 April, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                      WP(C) 155 of 2024

     Sri Sankar Das and 2 Others
                                                                              ---Petitioner(s)
                                              Versus
     The State of Tripura and 4 Others
                                                                            ---Respondent(s)

For Petitioner(s) : Mr. Arijit Bhowmik, Advocate. For Respondent(s) : Mr. Prabir Saha, Advocate.

Mr. Nepal Majumder, Advocate.

Mr. B. Pal, Advocate.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order 28.04.2025

Today when the matter is called up consideration, in all fairness, it

is agreed by the counsel for the parties that the present case is hand is covered by

the judgment and order dated 03.03.2021 passed in WP(C) 488 of 2019 and batch

matters of this Court. It is also covered by another order dated 24.02.2023 passed

in WP(C) 993 of 2022 of this Court.

It is further stated by the counsel for the parties that orders of both

the judgments mentioned above have been complied with and the benefit has

already been extended to the petitioners and employees by the respondents.

In view of the same, the present writ petition stands disposed of

since it is covered by judgment and order cited (supra).

                                                                             JUDGE




     Dipak


DIPAK DAS    Date: 2025.04.29