BYOMKESH CHOUDHURY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner, Sri Byomkesh Choudhury for calling his monthly attendance register for the month of July, 2014 and August, 2014 as well as for direction to release his salary which has been withheld by the State respondents.

(2.) HEARD Mr. B.N. Majumder, learned counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned Government Advocate appearing for the respondents. As agreed to, by the learned counsel of the parties and considering the nature of prayer in the writ petition, the instant writ petition is taken up for final disposal at the motion stage itself.

(3.) MR . Nandi Majumder, learned counsel appearing for the petitioner while urging for the relief sought for would contend that the petitioner though in the writ petition did not challenge the transfer order but ask for the salary of the period he discharged his duties even after release order. According to Mr. Nandi Majumder, the petitioner was allowed to discharge his duties in the Bapuji Vidya Mandir High School even after his release order. Thus, he is entitled to the salary for the said period.