DIPTI DAS MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In terms of the order dtd. 28/3/2019, the respondent No.10, the Ministry of Personnel, Public Grievances and Pension [DoPT] has filed an affidavit stating inter alia that after consultation with the CBI they have further suggested the CBI to examine 'all the feasibility of handling of the cases under the purview of the order dtd. 28/3/2019' of this Court to the best extent possible in light of the constraints indicated.

(2.) Mr. K.C. Mishra, learned Spl. P.P. appearing for the respondent No.7, CBI has been furnished with the copy last evening, and as such, he was not in a position to take substantive instruction from the CBI. But this court is of the view that such instruction is very material to proceed further.

(3.) Having observed thus, the CBI is accommodated and by the next date, they shall clearly indicate before this court what course of action they would like to take in terms of the affidavit filed by the respondent No.10.