ANITA RANI SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. GA appearing for the respondents.

(2.) In terms of the order dtd. 24/5/2019, Mr. Sharma, learned Addl. GA has produced the leave account of the petitioner.

(3.) The controversy raised in this writ petition falls within a short compass. The petitioner who is borne in Group-D category underwent a surgery for the injury she suffered from the accident and according to the petitioner, for recuperation from the injury and post-surgery trauma, she had to apply for leave on medical ground for the period from 26/9/2015 to 16/4/2016. The petitioner had formally applied for the leave with supporting medical records to meet the requirement of the leave rules. The said leave was not granted by the respondents. Without accepting the prayer for leave, the petitioner was asked to appear before the Standing Medical Board, AGMC and GBP Hospital at Agartala by Memorandum No.F.4(8-MISC-West)-SE/E(Trg.)/2016 dtd. 18/3/2017 with all original medical records. On 6/4/2017 the petitioner had appeared in person before the Standing Medical Board with the original medical records, when she was advised to attend the Orthopaedic OPD at AGMC and GBP Hospital, Agartala. Accordingly, she had appeared and followed all their instructions.