Tripura High Court
Party Name : Babul Acharjee vs Dr. Jayanta Kishore Dev Varma on 20 March, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :Cont.Cas(C) 0000046/2016 Party Name : BABUL ACHARJEE Vs DR. JAYANTA KISHORE DEV VARMA THE HONBLE MR. JUSTICE S.TALAPATRA Ms. A.S. Lodh, learned Addl. G.A. appearing for the respondent has submitted a copy of the
memorandum under No. F.3(2-356)-PLAN/DHS/2016/3194-3203 dated 27.01.2017. It appears therefrom that the petitioner's engagement has been converted from DRW (Group- D) to DRW (Group-C) and he has been declared to be entitled to the existing wage rate of DRW (Group-C) subject to the revision of wage rate from time to time. The said memorandum has been given immediate effect.
Mr. C.S. Sinha, learned counsel appearing for the petitioner has submitted that by the memorandum dated 27.01.2017, the respondents have substantively complied the order of this court.
In view of that, this proceeding is closed and the notice issued on the respondent is discharged.
A copy of the memorandum dated 27.01.2017 be made part of the record.
Download Date: 8-05-2017 15:05 1/1