Tripura High Court
Partha Roy & Ors vs The State Of Tripura & Ors on 12 October, 2018
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP (C) No. 1000 of 2017
Partha Roy & Ors
----Petitioner(s)
Versus
The State of Tripura & Ors.
----Respondent(s)
For Petitioner(s) :Mr. Raju Datta, Adv. For Respondent(s) : Mr. D. Sarma, Addl. GA.
Mr. A. Pal, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA Order 12/10/2018 Mr. D. Sarma, learned Addl. GA in the absence of Mr. N. Choudhury, learned GA, who appears in the matter, has produced the written instructions received from the Public Works Department through the Deputy Secretary.
The written instruction is available in File No.F.4(194)- PWD(LC)/2017. The main part of the instruction for purpose of future record is extracted hereunder:
"In compliance to the order of the Hon'ble High Court of Tripura and order from PWD was issued vide No. 3102-11 dated 05.06.2017 wherein it was stated that the govt. is not in a position to create separate Architectural wings/Department and to claim separate cadre service for the Architects under PWD, Govt. of Tripura.
Since then, no change has taken place in the department and neither the department has been requested to take any further steps on the same issue. And therefore, there is no change of status on the instant issue as on today."Page 2 of 2
On such revelation, Mr. R. Datta, learned counsel appearing for the petitioners prays for some accommodation for taking instruction, particularly when this court has asked Mr. Datta, learned counsel whether this court can step in the policy domain of the executive.
Prayer stands allowed. List the matter on 15.11.2018. It is made clear that on the next date the matter will be decided on merit and no further accommodation will be provided.
Mr. A. Pal, learned counsel has appeared for the respondent No.6, the Council of Architects, India.
JUDGE satabdi