The State Of Tripura vs Sri Tarun Kumar Sinha
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Tripura High Court

The State Of Tripura vs Sri Tarun Kumar Sinha on 3 September, 2025

                       HIGH COURT OF TRIPURA
                             AGARTALA
                             WA No.62 of 2022

1. The State of Tripura,
   Represented by the Chief Secretary to the Government of Tripura, having
   office at New Secretariat, P.O. & P.S. New Capital Complex, Sub Division
   Agartala, District West Tripura, PIN 799010.
2. The Principal Secretary to the Government of Tripura,
   Finance Department, having office at New Secretariat, P.O. & P.S. New
   Capital Complex, Sub-Division Agartala, District West Tripura, PIN
   799010.
                                                                ...... Appellant(s)
                           VERSUS
1. Sri Tarun Kumar Sinha,
   Son of Lt. Madhu Lal Sinha, resident of Dhaleswar, Assam-Agartala Road,
   P.O. Dhaleswar, Agartala, Dist. West Tripura.
                                                             ...... Respondent(s)
2. High Court of Tripura,
   Represented by Registrar General having his official address at Hon'ble
   High Court Gurkhabasti, P.O. Secretariat of Tripura, Capital Complex, P.S.
   New Capital Complex, Agartala, Dist. West Tripura.
3. District & Sessions Judge,
   West Tripura, Agartala.
4. The General Manager UCO Bank,
   Pension Cell, 10-BTM Sarani, Kol-1.
5. The Branch Manager, UCO Bank,
   District Court Branch, Agartala, West Tripura.
                                                    ...... Proforma-Respondent(s)

For Appellant(s)                :    Mr. S.M. Chakraborty, Advocate General.
                                     Mr. Kohinoor N. Bhattacharya, G.A.
                                     Mr. Dipankar Sarma, Addl. G.A.
For Respondent(s)               :    Mr. B.N. Majumder, Senior Advocate.
                                     Mrs. Sujata Deb (Gupta), Advocate.

  HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
       HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                    ORDER

03/09/2025 The Supreme Court on 16.03.2015 delivered a judgment in I.A.

No.297 in I.A. No.71A in Writ Petition (Civil) No.1022 of 1989 and directed

grant of appropriate revised 6th Pay Commission recommendations along with

certain other benefits to the employees of the Subordinate Judiciary and on the

basis of the said judgment of the Supreme Court, relief was granted to

employees of the Subordinate Judiciary of the State of Tripura in WP(C)

No.617 of 2015 by the judgment dated 31.08.2016. Since the learned Single

Judge has followed the judgment dated 31.08.2016 in WP(C) No.617 of 2015

and the appellants had questioned the same in the Supreme Court, but have not

obtained any stay of the said judgment, we see no reason to interfere with the

judgment of the learned Single Judge. Therefore, this appeal is dismissed.

Pending application(s), if any, stands disposed of.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2025.09.04 15:51:38 +05'30'