Tripura High Court

Md. Zakir Hossain vs The State Of Tripura & Ors on 28 May, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                          HIGH COURT OF TRIPURA
                                AGARTALA
                           WP(C) No. 291 of 2025
  Md. Zakir Hossain
                                                           .........Petitioner(s)
                                      Versus
 The State of Tripura & Ors.
                                                            ........Respondent(s)


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

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


           HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                       ORDER

28.05.2025

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 7 & Annexure 8 supra and the Judgment in W.A. No.114 of 2022

and W.A. No. 113 of 2022 (Annexure 9 supra); and

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

terms of I) above;"

[3] When the case is called, Mr. Sankar Kr. Deb, learned senior

counsel assisted by Mr. S. Datta, learned counsel appearing for the petitioner

represents before this Court that the subject matter involved in this petition

is squarely covered by the Order dated 23.05.2025 passed in WP(C) No.

278 of 2025 and prayed to consider the present petition in the light of the

above mentioned WP(C) No. 278 of 2025.

[4] In view of the same, since the subject matter involved in this

petition is squarely covered by the order dated 23.05.2025 passed in WP(C)

No. 278 of 2025, the present petition is also disposed of following the

observation as has been made in the WP(C) No. 278 of 2025.

Accordingly, Registry is directed to do the needful enclosing

the order passed on 23.05.2025 in WP(C) No.278 of 2025 along with this.