RATAN CHANDRA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Nandi, learned counsel appearing for the petitioners as well as Mr. J. Majumder, learned counsel appearing for the respondents.

(2.) By means of this writ petition, the petitioners have urged this court to allow them the benefit of their past service in the Tripura Border Wing Home Guards Battalion in terms of the judgment delivered in Civil Rule No.119 of 1981 and WP(C) No.384 of 2010 by the Gauhati High Court.

(3.) There is no dispute that the petitioners were working as the Home Guards in the Tripura Border Wing Home Guards Battalion and later on they have been absorbed in the Tripura Police. A similarly circumstanced Police Constable who was also absorbed from the Tripura Border Wing Home Guards Battalion, namely Ratan Lal Dutta alongwith others, had approached the Gauhati High Court, which court had territorial jurisdiction over the State of Tripura at the relevant point of time, by filing a writ petition, being Civil Rule No.119 of 1981. By the judgment and order dated 22.07.1988, the Gauhati High Court disposed the Civil Rule No.119 of 1981. The operative part of the said judgment reads as under :