Tripura High Court
Sri Nandalal Majumder vs State Of Tripura And Others on 7 April, 2025
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
WP(C)787 of 2024
Sri Nandalal Majumder
......Petitioner(s)
Versus
State of Tripura and others
.......Respondent(s)
For the Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate
Mr. Samarjit Bhattacharjee, Adv.
Mr. K. Nath, Advocate
Ms. S. Deb Barman, Advocate
Ms. A. Debbarma, Advocate
Mr. D. Paul, Advocate
For the Respondent(s) : Mr. Kohinoor N. Bhattacharya, G.A.
Mr. K. De, Addl. G.A.
Mr. D. Bhattacharya, Sr. Advocate
Mr. S. Saha, Advocate
Date of hearing & delivery
of Judgment & order : 07.04.2025.
Whether fit for reporting : Yes/No __
HON'BLE MR. JUSTICE T. AMARNATH GOUD
J U D G M E N T & O R D E R(ORAL)
Heard learned counsel for the respective parties.
[2] This present petition is filed under Section 226 of the
Constitution of India seeking following reliefs:
"I. Issue Rule upon the Respondents to show cause as to
why a writ in the nature of Mandamus and/or order/orders
and/or direction/directions of like nature shall not be issued
whereby directing the Respondents to release Rs.
2,50,000/-, the rest amount of gratuity with interest @
Rs.9% per annum from the date of due till the date of
actual payment is made.
II. Issue Rule upon the Respondents to show cause as to
why a writ in the nature of Mandamus and/or order/orders
and/or direction/directions of like nature shall not be issued
whereby directing the Respondents to issue modified PPO
considering the last basic pay on the date of retirement @
Rs. 92,400/- instead of Rs. 89,700/- and release arrear
pensions with interest @ 9% thereon.
III. Issue Rule upon the Respondents to show cause as to
why a writ in the nature of Mandamus and/or order/orders
and/or direction/directions of like nature shall not be issued
whereby quashing & cancelling the Letter No. Pen-2/PR.No.
-278/2022-23/15668, dated, 20.03.2024, issued by the
Senior Accounts Officer, O/o the AG (A&E), Tripura.
(iv) Make the rules absolute.
(v) Call for records. ..............."
[3] It is seen from record that, the Sr. Accounts Officer,
Office of the Principal Accountant General (A & E), i.e. the
respondent No.4 communicated a letter dated 19.03.2024 to the
Executive Engineer, Agartala Division No.-1, PWD (R& B), Agartala,
West Tripura i.e. the respondent no.3 regarding the pension
proposal case in respect of Sri Nandalal Majumder, petitioner herein
and copy of the said communication was also addressed to the
petitioner. But, till date, no response has been received by the
petitioner from the side of respondents.
[4] On perusal of record, it is also seen that the petition has
made a representation on 05.08.2024 before the respondents
ventilating his grievances, but, till date, no reply has been made
from the concerned respondent(s), regarding his representation.
[5] In view of the above, without going into the merits of the
case, this Court directs the concerned official respondents to
consider the case of the petitioner in the light of the aforesaid inter-
departmental communication dated 19.03.2024 and the
representation dated 05.08.2024 made by the petitioner. The
decision taken in that regard, be communicated to the petitioner
within a period of 3(three) months from the date of receipt of the
copy of this order.
[6] With the above observations and directions, the instant
petition is hereby disposed of. As a sequel, miscellaneous
application(s), pending if any, shall also stand closed.
T. AMARNATH GOUD, J
Sabyasachi G.
SABYASACHI Digitally signed by SABYASACHI
GHOSH
GHOSH Date: 2025.04.10 14:55:55 +05'30'
