S. Talapatra, j. - (1.)Mr. Kohinoor N Bhattacharjee, learned counsel appearing for the petitioner has submitted that the writ petition of similar nature has been disposed of by, this court by the order dated 13.08.2019 delivered in WP(C) 266 of 2019.
(2.)This statement of fact is not opposed by the learned counsel appearing for the respondents.
(3.)This court by the order dated 13.08.2019 in WP(C) No.266 of 2019 (Chandan Sutradhar v. The State of Tripura and Anr.), has passed the order disposing the said writ petition on the following mutually agreed terms:
"1. Within one week from today, petitioner shall place additional materials, representation in support of his claim 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;

Pending application(s), if any, also stands disposed of."

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