Ramu Debnath vs State Of Tripura And 2 Ors

Arindam Lodh, J

Heard Mr. S. Dey, learned counsel appearing for the petitioner. Also heard Mr. Kohinoor N. Bhattacharyya, learned GA appearing for the respondents-State.

By means of filing the present writ petition, the petitioner has prayed for following reliefs:

“I. Issue notice upon the Respondents.

II. Call for the Records.

III. Issue rule calling upon the respondents to show cause as to why the Petitioners shall not be given the benefit of one increment as per Rule 13(1)(ii) of the Tripura States Civil Services (Revised Pay) Rules, 2009 alongwith arrears of financial benefit.

AND

Issue Rule calling upon the Respondents to show cause as to why the memorandum dated 6th July, 2011 issued by the Finance Department, Government of Tripura shall not be set aside and quashed.

AND

Issue Rule calling upon the Respondents to show cause as to why the Petitioners shall not be granted all financial benefits as per the Judgment and order dated 19th March, 2021 passed in W.P.(C) No.703/2019 by this Hon’ble High Court as upheld by the Ld. Division Bench in W.A. No.207/2021 as well as Judgment and order dated 23.11.2022 passed in W.P.(C) No.469/2021 and the judgment and order dated 31/07/2023 passed in Review Petition No.24 of 2023.

AND

IV. And after hearing the parties, be pleased to make the rule absolute.

AND/OR

Pass any other order/orders as deemed fit and proper by this Hon’ble Court.”

Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper.

Notice is made returnable within 6(six) weeks.

Since all the respondents have already entered their appearance, issuance of formal notice is waived.

List the matter on 20.02.2024.