JAYANTA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:-

(2.) After the matter was heard for some time, the learned counsel for the writ petitioner/appellant contends that petitioner may be permitted to represent before the State with regard to the issue of non-disbursement of arrears for the period for which he had rendered his service up to 24/3/1995; the grant of pay scale on the lines of the case of one Shri Harish Chandra Reang, appellant in WA 16/2001 [Harish Ch. Reang v. The State of Tripura and Ors] and further direction to the respondents to consider and decide the same expeditiously.

(3.) As there is no objection to the prayer of the writ appellant, the instant appeal stands disposed of with the following direction: