AMAL BARUA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present petitioner, Sri Amal Barua, a Group-B gazette officer, has prayed for quashing the letter dated 14.5.2007 (Annexure-6 to the writ petition) issued by the Sub-Regional Employment Officer, Directorate of Employment Services & Manpower Planning, Agartala, the respondent No. 3 herein, whereby the medical bill along with relevant vouchers submitted by the petitioner for reimbursement has been returned to him, and consequent thereto to give a direction to the respondents to allow reimbursement of the said medical bill to the petitioner. Heard Mr. D.C. Saha, learned counsel appearing for the petitioner as well as Mr. B.C. Das, learned Advocate General assisted by Mr. J. Majumder, learned counsel appearing for the State respondents.

(2.) As agreed to by the learned counsel for the parties and considering the nature of the prayer made in the writ petition, the writ petition is taken up for final disposal at the admission stage.

(3.) The facts needed to be discussed are as under: