Dr. Susanta Ghosh vs Shri Raval Hamendra Kumar
2025 Latest Caselaw 1365 Tri

Tripura High Court

Dr. Susanta Ghosh vs Shri Raval Hamendra Kumar on 18 November, 2025

                                       Page 1 of 2



                        HIGH COURT OF TRIPURA
                               AGARTALA
                        Cont.Cas(C) No.69 of 2025

Dr. Susanta Ghosh
                                                                            ......Petitioner(s).
                                              Vs.
Shri Raval Hamendra Kumar, IAS & Anr.
                                                                        ......Respondent(s).

For Petitioner (s) : Mr. Kawsik Nath, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

18.11.2025

Heard Mr. Kawsik Nath, learned counsel appearing for the

petitioner.

This Court in its judgment dated 21.06.2025 passed in

WP(C) No.200 of 2025 directed the followings:

"[9] Considering all these aspects and also in view of the discussions made above, the writ petition is allowed. The respondents are directed to examine the case of the petitioner and to provide him the benefit of movement of his pay from academic pay Level 12 to academic pay Level 13A as per rules, if he is found so entitled. The respondents shall also examine asto whether movement of the pay of the petitioner in academic Level 12 is required to be given effect from 01.02.2020 or not. The entire exercise should be done within 2(two) months of receipt of copy of this judgment."

According to Mr. Nath, learned counsel, thereafter the

petitioner submitted copy of the said judgment dated 21.06.2025 vide

his letter dated 07.07.2025 to the respondents No.1 & 2 for compliance

but till date no decision has been taken by the said respondents though

stipulated period of 2(two) months has already expired long ago.

Considered the submission.

Issue notice upon the respondents asking them to show

cause as to why contempt proceeding shall not be initiated against

them.

Process to be submitted within 7(seven) days.

List the matter after 3(three) weeks.

JUDGE

SUJAY byGHOSH

GHOSH 11:01:50 +05'30' Date: 2025.11.19

Dinashree