ONKAR SADHAN ADHIKARI Vs. TRIPURA UNIVERSITY REPRESENTED BY THE REGISTRAR

JUDGEMENT

(1.) Heard Mr. T. Debbarma learned counsel appearing for the petitioner as well as Mr. B. N. Majumder, learned senior counsel assisted by Mr. R. Datta and Mr. R.Tewari, learned counsel appearing for the respondents.

(2.) By means of this petition, the petitioner has challenged the decision of the executive council taken in its 32nd meeting (Annexure-23 to the writ petition). In the said meeting, it was resolved as under:

(3.) It is evident from the notification dtd. 27/11/2017 (Annexure-R3 to the reply filed by the University respondents) that a committee was constituted to look into the matter relating to the pension for employees of Tripura University and to the matter of pension of the petitioner who has served as the Registrar of Tripura University, hereinafter referred to as the University, even though there had been no express reference. The said committee, as referred, in the resolution as adopted in the 32nd meeting of the Executive Council has made certain observation in respect of the pension that has been accorded by the Tripura University in respect of the petitioner: