GOPAL CHANDRA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) The petitioner has pleaded on the fact that the cutoff date prescribed in the notification dtd. 7/11/2014 is arbitrary. The benefit in terms of the notification ought to have been offered to all the employees who at some point of time were on the roles of the District Rural Development Agency. In any event, it is argued that the State, of its own, independent of the said notification, has been according benefits to such of these employees who are similarly situated as that of the present petitioner. In that regard representation/legal notice dtd. 29/1/2014 (Annexure-17 to the writ petition) stands filed and is pending consideration with the authorities.

(3.) Under instructions from the writ petitioner, Mr. S. Deb, learned Sr. counsel contended that petitioner shall be content if a direction is issued to the authorities to consider and decide the legal notice dtd. 29/1/2014 (Annexure-17 to the writ petition) within a time bound period, reserving liberty to the petitioner to approach the Court, if so required and desired on the same and subsequent cause of action.