HARADHAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India is filed by the Petitioner Sri Haradhan Das who is an employee of the Government of Tripura under the Public Works Department and at present on deputation in the office of the Respondent No. 3, the Deputy General Manager, Electrical Division No. XI, Rabindranagar, Sonamura, West Tripura, for a direction to the Respondents to pay the subsistence allowance with arrear, as the Respondents are not paying the subsistence allowance since December 2009.

(2.) Heard Mr. S.M. Chakraborty, learned senior counsel assisted by Ms. P. Chakraborty, learned Counsel appearing for the Petitioner as well as Mr. G.S. Das, learned Counsel appearing for the Respondent No. 3. Also heard Mr. B. Dutta, learned Counsel appearing for the Respondent Nos. 1 and 2.

(3.) The facts of the case needed to be discussed for disposal of the instant writ petition are as follows: