BHANU LODH Vs. TRIPURA JUTE MILLS LIMITED

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the petitioner. Also heard Mr. P. Gautam, learned standing counsel appearing for the respondents-Tripura Jute Mills Limited, led by Mr. D. Bhattacharya, learned senior counsel.

(2.) The petitioner, by way of filing the present writ petition, has prayed for paying him (1) unpaid balance amount of gratuity; (2) half pay leave encashment; (3) medical re-imbursement and (4) refund of illegal deduction of Rs.11,706.00 from the earned leave encashment.

(3.) Ms. Purkayastha, learned counsel for the petitioner has submitted that the petitioner's service is governed by 'The Tripura Jute Mills Limited Standing Rules, Regulations and Conditions of Service of the Managerial Staff and Assistants/Officers/Supervisors [here-in-after referred to as "Jute Mills Standing Rules'] where provisions have been made for dealing with the aforesaid subjects as claimed by the petitioner.