Tripura High Court

Md. Nurul Islam vs The State Of Tripura And 2 Ors on 23 May, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                          HIGH COURT OF TRIPURA
                                AGARTALA
                          WP(C) No. 279 of 2025
 Md. Nurul Islam
                                                           .........Petitioner(s)
                             Versus
 The State of Tripura and 2 ors.                           ........Respondent(s)




 For Petitioner(s)           :      Mr. Sankar K. Deb, Sr. Advocate.
                                    Mr. S. Datta, Advocate.

 For Respondent(s)           :      Mr. M.Debbarma, Addl. G.A.


           HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                       ORDER

23.05.2025

Heard learned counsel for the respective parties.

[2] This present petition has been filed under Article 226 of the

Constitution of India seeking the following reliefs:-

"I) Issue a Rule upon the respondents and each one of them to show cause as

to why a Writ of Mandamus and/or in the nature thereof shall not be issued

directing the respondents and each one of them to grant the same and similar

benefits to the petitioner as granted under the Judgment & Order (Oral) in

Annexure 5 supra and the Judgment in W.A. No.114 of 2022 and W.A. No.

113 of 2022 (Annexure 6 supra); and

II) After hearing the parties be pleased to make the Notice/Rule absolute in

terms of I) above;"

[3] After perusal of the record, it has been seen that the petitioner

herein submitted a legal notice dated 07.02.2024 addressed to the

concerned respondents regarding his grievances. Thereafter, several

communications were made between the petitioner and the concerned

respondents but, according to the petitioner, no fruitful result has been made

out in this regard.

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

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

concerned respondents to take a decision in the light of the legal notice

dated 07.02.2024 and the subsequent communications made between the

petitioner and the concerned respondents in accordance with law. The

decision taken in that regard be communicated to the petitioner within 03