JUDGEMENT
Sanjay Karol; CJ. -
(1.)Petitioner has prayed for the following reliefs:
"(i) Issue notice upon the Respondents;
(ii) Call for the records;
(iii) Issue rule calling upon the Respondents to show cause as to why the Petitioner shall not be granted the benefit of one increment as per Rule 13(V) of the Tripura State Civil Services (Revised Pay) Rules, 2009 and further as to why the Petitioner shall not be given all arrears of financial benefit pursuant to grant of one increment as per rule 13(V) of the rules of 2009 from the date of publication of result of training;
(iv) And after hearing the parties be pleased to make the rule absolute;
AND/OR
(v) Pass any other order/orders as deemed fit and proper by this Hon'ble Court."
After the matter was heard for some time, learned counsel appearing for the writ petitioner, on instructions, seeks permission to place additional materials/representation, if not filed, with the appropriate authority in accordance with law.
(2.)Learned counsel further states that writ petitioner shall be content if a direction is issued to the appropriate authority to consider and decide the petitioner's representation expeditiously in accordance with law.
(3.)Learned counsel appearing for the respondents has no objection to the same.
As such, as prayed for, petition is disposed of in the following mutually agreed terms:
(1) Within one week from today, petitioner shall place additional material(s)/representation, if not filed, with the appropriate authority;
(2) Additionally, if so desired, petitioner may also request for affording opportunity of hearing;
(3) Within 3(three) months thereafter, the appropriate authority shall consider and decide the petitioner's representation by passing a speaking order assigning reasons, copy whereof shall be supplied to the petitioner;
(4) In the event of the representation being decided in petitioner's favour, such of those dues/benefits which are found to be eligible shall positively be disbursed to the petitioner within a period of 2(two) weeks thereafter;
(5) In the event of the petitioner still feeling aggrieved, it shall be open to him to take recourse of such remedies as are otherwise available in accordance with law including independently approaching this Court for assailing the order, if so required and desired on the same and subsequent cause of action;
(6) All issues are left open.
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