Jyotish Chakraborty vs State Of Tripura And Ors.

T. Amarnath Goud, J

This present writ petition has been under Article 226 of the Constitution of India seeking the following reliefs:-

“(i) Issue Rule, calling upon the Respondents and each one of them, to show cause as to why a Writ of Certiorari and/or in the nature thereof, shall not be issued for directing them, to transmit the records, relevant to the subject matter of this Writ Petition, for rendering substantive and conscionable justice to the Petitioner;

(ii) Issue Rule, calling upon the Respondents and each one of them, to show cause as to why a Writ of Mandamus and/or in the nature thereof, shall not be issued, mandating/directing them to grant one notional annual increment, for completion of one full year of service (w.e.f. 01.07.2017 to 30.06.2018), and thereupon, to modify the PPO of the Petitioner in tune therewith. revising the pensionary benefits and monthly pension, and to make payment of the arrears thereof, including all other consequential benefits flowing therefrom;

(ⅲ) Petition; Call for the records, appertaining to this Writ

(iv) After hearing the parties, be pleased to make the Rule absolute in terms of (i) & (ii) above;

(v) Costs of and incidental to this proceeding

(vi) Any other Relief(s) as to this Hon'ble High Court may deem fit and proper;”

Heard Mr. Koomar Chakraborty, learned counsel appearing for the petitioner as well as Mr. H. Sarkar, learned counsel appearing for the State-respondents.

On perusal of record and upon hearing the submissions made at the Bar, it is seen that on 11.02.2025, a representation was made by the petitioner to the respondents ventilating his grievance, but the same is pending till date.

In view of the above circumstances, without going into the merits of the case, this present writ petition is disposed of with a direction to the concerned respondent(s) to consider the case of the petitioner in light of the aforementioned representation, as expeditiously as possible, preferably within a period of 3(three) months from the date of receipt of a copy of this order in accordance with law. The decision taken in this regard shall be communicated to the petitioner thereafter.

As a sequel, stay if any stands vacated. Pending application(s), if any also stands closed.