Tripura High Court
Sri Amrit Pal vs Tripura Small Industries Corporation ... on 17 September, 2019
Author: Sanjay Karol
Bench: Sanjay Karol
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.622 of 2015
Sri Amrit Pal, S/o. Sri Mukunda Pal, resident of North
Badharghat, P.O. & P.S. A.D. Nagar, District- West Tripura.
---- Petitioner(s)
Versus
1. Tripura Small Industries Corporation Ltd., a Government of
Tripura undertaking having its office at Kunjaban Colony, near
Circuit House, Agartala, Tripura West, represented by its
Managing Director.
2. Managing Director, Tripura Small Industries Corporation Ltd.,
a Government of Tripura undertaking having its office at
Kunjaban Colony, near Circuit House, Agartala, Tripura West.
3. The State of Tripura, represented by the Secretary,
Department of Industries, New Capital Complex, Department of
Industries, New Capital Complex, P.O. Kunjaban, P.S. East
Agartala, District- West Tripura, 799006.
4. Secretary, Department of Finance, New Capital Complex, P.O.
Kunjaban, P.S. East Agartala, District- West Tripura. 799006
---- Respondent(s)
For Petitioner(s) : Mr. Raju Datta, Advocate.
For Respondent(s) : Mr. S. Deb, Sr. Advocate,
Mr. Soumen Saha, Advocate.
HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL
ORDER
17/09/2019 Petitioner has prayed for the following reliefs :
" i) Issue Rule upon the Respondents to show cause as to why the Respondents should not transmit all records relating to the case of the petitioner;
ii) As to why a Writ in the nature of Mandamus should not be issued Mandamus directing the Respondents to Page 2 of 3 grant salary in the time scale of pay attached to the petitioner in his post from July, 1997 with all consequential benefits by way of extending the benefits under the common Judgment and Order dated 08-12-
2005 passed by the Hon'ble Gauhati High Court in WP(C) Nos. 327/2000 to WP(C) 338/2000 to the petitioner in the same manner like the writ petitioners of the aforesaid writ petitions and/or to grant notional fixation of pay of the petitioner in the time scale of pay w.e.f. July, 1997 and to pay actual salary on the basis of notional fixation w.e.f. July/August, 2011;
AND
iii) As to why such other order/orders should not be passed so as to give full relief to the petitioner and upon causes shown to make the Rule absolute." It is a common case of the parties that Hon'ble the Apex Court is already ceased of a matter with respect to similarly situated parties and they shall be governed by the outcome of the said decision.
As such, it is jointly prayed for that the petition be disposed of in the following terms :
(a) The said decision rendered by Hon'ble the Apex Court in Civil Appeal No(s) 2469-2470 of 2011 dated 13-03-2013 titled as Swapan Paul Versus M.D., Tripura Small Indust.
Corp. Ltd. & others shall govern the parties. The parties shall abide by the same.
(c) All issues are left open and it is always open for the petitioner to take recourse of such remedies, if so permissible, in accordance with law. Page 3 of 3 With these aforesaid observations, the present petition stands disposed of. Pending application(s), if any, also stands disposed of.
(SANJAY KAROL), CJ.
Dipesh