Tripura High Court
Smt.Nidra Bhowmik Singha Roy vs The State Of Tripura And 4 Ors on 19 December, 2025
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HIGH COURT OF TRIPURA
AGARTALA
IA 01 of 2025
In WP(C)No.717 of 2025
Smt.Nidra Bhowmik Singha Roy
....Petitioner(s)
Versus
The State of Tripura and 4 Ors.
....Respondent(s)
For Petitioner(s) : Ms. S.Deb (Gupta),Advocate.
Mr. R. Gope, Advocate.
For Respondent(s) : Mr. K.De, Addl.GA.
Mr. A.Chakraborty, Advocate.
=B=E=F=O=R=E= HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA =O=R=D=E=R= 19.12.2025 Heard Ld. Counsel of both sides. Ld. Counsel Ms. S. Deb (Gupta) submits that the petitioner has gone on retirement on 31.01.2023 from the post of MPW(F) (Group-C) and after her retirement, a letter has been issued on 01.12.2025 asking the petitioner to deposit excess Leave Salary of Rs.66,000/- received by her and prior to that, another letter was issued on 27.11.2025 to the CMO, West Tripura by the Director, Family Welfare & P.M, Government of Tripura directing him to take necessary action regarding over-drawal of pay and allowances by the petitioner including said leave encashment. -2-
Ld. Counsel of the petitioner, in that contexts, submits that if, now the amount is not paid, the Department will proceed for recovery of the same.
Ld. Counsel of the petitioner has prayed for interim protection.
Considered the submission.
The respondent will not take any step for recovery of any amount from the petitioner till the next date.
Affidavit in opposition, if any, may be submitted on the next date.
List the matter after 4 weeks in usual course.
JUDGE MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.12.19 16:20:30 +05'30' Saikat Sarma