JAKIR MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. GA appearing for the respondents.

(2.) By means of this writ petition the petitioner has urged this court to direct the respondents to consider the representation dtd. 16/3/2018 and 27/6/2018 filed by the petitioner and to direct further to assign him the office duty/ministerial duty considering the medical status of the petitioner.

(3.) Mr. Bhowmik, learned counsel for the petitioner has submitted that the petitioner is posted in the Police Training College for undergoing the training as per module but for non-availability of any batch he is not imparted any training. As such, the petitioner has not been discharging any regular duty as the police personnel. In the representation dtd. 16/3/2018, the petitioner has urged that he may be given the duty where he has not exposed to the direct sunlight and he has further added that he has the Masters Degree and knowledge of Computer and therefore he may be entrusted with the office duty. By the representation dtd. 27/6/2018, he has repeated the same prayer to the Director General of Police, Government of Tripura. Mr. Bhowmik, learned counsel has, thereafter, submitted that a direction may be given by this court to dispose of those representations within a timeframe.