MAINUL HAQUE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.K. Pal, learned counsel appearing for the petitioner. Also heard Mr. P. Maishan, learned counsel appearing for the respondents.

(2.) By way of filing the present writ petition, the petitioner has prayed for the following reliefs:

(3.) The facts, in short are that in course of service as Driver-Rifleman at 4th Bn. TSR, the petitioner had applied for casual leave w.e.f. 27.04.2013 to 01.05.2013 (including inter-fixing holiday on 28.04.2013 and suffixing holiday on 01.05.2013). The petitioner had fallen into illness and further his mother, namely Smt. Dilora Begam also had fallen into illness. Due to such illness, the petitioner could not resume his duty on the date as per his application.