MAMUNI DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Background of this case has been recorded in the order dated 23.09.2020 which reads as under :

(2.) In response to the notice issued Mr. D. Bhattacharya, learned Government Advocate appeared for the State Government and its authorities and stated under instructions that the petitioner's resignation has been accepted and an order to this effect has also been issued. She may be provided the original order today itself if she approaches the Director of Health Services. He stated that the copy is already forwarded to the counsel for the petitioner through Whatsapp. This substantially puts an end to the controversy at hand. No further directions in this respect are required to be given.

(3.) Learned counsel for the petitioner is however correct in pointing out that the time left for the petitioner to join her new post being 30th September, 2020, is too short, particularly considering the large scale disruption on account of coronavirus spread. If therefore, despite best efforts by the petitioner she is unable to produce the order accepting her resignation and relieving her from government service before the new employer and report for duty before 30th September, 2020, she may apply for a short extension and it will be granted by the respondent No.6 for a period of 7(seven) days.