DWIJDAS CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) WHETHER a person, appointed on his retirement from the Indian Army, in the Tripura State Rifles, becomes a member of the Tripura State Rifles (in short, 'the TSR') 'WHETHER a person, as a member of the TSR, on extended service beyond the period of retirement in the TSR, will be entitled to receive - the benefit of the increase in age of the members of the TSR' These are the two important questions, which the present writ appeal has raised.

(2.) IN order to answer the questions posed above, we set out, in brief, hereinbelow the material facts, which have given rise to the present writ appeal.

(3.) WE have heard Mr. Somik Deb, learned counsel, for the appellant, and Ms. A.S. Lodh, learned Government Advocate, appearing on behalf of the respondents.