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Judgment
Arindam Lodh, J
Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharya, learned G.A. appearing for the State-respondents.
Also heard Smt. Anima Debbarma, Deputy Secretary, Health and Family Welfare Department, Government of Tripura who as per direction has personally appeared before the court and informed that she only put her signature in the office memorandum dated 08.02.2023. The contents of the office memorandum were prepared by the Secretary, Health Department and directed her to communicate the same to the petitioner. She does not know anything. Smt. Debbarma has further stated that she did not apply her mind. According to Smt. Debbarma, the office memorandum is the product of the thought process of the Health Secretary, Govt. of Tripura. So, this court feels it necessary to direct the Secretary, Health Department, Govt. of Tripura to appear before this court in person on 10th March, 2023 at 10:30 am.
The appearance of Smt. Debbarma, Deputy Secretary, Health and Family Welfare Department, Govt. of Tripura is dispensed with for today.
Both Smt. Debbarma, the Deputy Secretary and the Secretary, Health and Family Welfare Department, Govt. of Tripura shall appear before this court on 10th March, 2023 at 10:30 am personally.
List the matter on 10.03.2023.