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Shri Oshihar Prasad vs Shri Govind Mohan And Ors
2026 Latest Caselaw 721 Tri

Citation : 2026 Latest Caselaw 721 Tri
Judgement Date : 18 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Shri Oshihar Prasad vs Shri Govind Mohan And Ors on 18 February, 2026

                                                  -1-


                         HIGH COURT OF TRIPURA
                               AGARTALA

                           Cont. Cas(C). No.3 of 2026

Shri Oshihar Prasad
                                                                                              ....Petitioner(s)
                                             Versus

Shri Govind Mohan and Ors.
                                                                                         ....Respondent(s)

For Petitioner(s) : Ms. Sujata Deb(Gupta), Advocate.

Mr. Ramprasad Gope, Advocate.

For Respondent(s)                      :           None.

                                    =B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

18.02.2026

Heard Ld. Counsel, Smt. Sujata Deb(Gupta) for the petitioner.

Ld. Counsel of the petitioner refers to the judgment dated

14.02.2025 passed by this Court in WP(C) 713 of 2023, wherein

following directions were issued:

"[15] The respondents are directed to release additional HRA in favour of the petitioner from the date of his joining in Tripura i.e. w.e.f. 02.07.2021 till he remain posted in Tripura, as arrear within 3 (three) months from today. Consequently, the related letters dated 09.10.2023 and 18.09.2024 issued by the respondents to the extent of rejection of the claim of the petitioner are hereby quashed.

.................................................................................................."

Ld. Counsel submits that said direction has not been complied

with by the respondents and therefore, the contempt petition has been

filed.

Considered the submission.

Issue notice upon the respondents by registered post with A/D

to show cause as to why contempt proceeding shall not be initiated

against them.

Process has to be filed within 7 days.

List the matter after 4 weeks.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.19 17:53:06 +05'30'

Saikat Sarma

 
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