STATE OF TRIPURA Vs. BISHNUPADA BISWAS

JUDGEMENT

(1.) HEARD Mr. A. Ghosh, learned counsel, appearing for the appellant, and Mr. Somik Deb, learned counsel for the respondents.

(2.) THIS is an appeal against the judgment and order, dated 02.08.2011, passed in W.P.(C) 346 of 2000, whereby a learned single Judge of this Court, while allowing the writ petition, directed the writ petitioner-respondents to make a representation against his removal from service with further direction to the respondents, particularly, respondent No. 1, namely, Secretary-cum-Commissioner to the Government of Tripura, Department of Health and Family Welfare, to consider, in accordance with the policy decision of the Government and in terms of the directions, given in the judgment under appeal, the representation of the writ-petitioner- respondent, if made.

(3.) HAVING found force in the case of the writ petitioner, the learned Single Judge, while not interfering with the order of removal, directed, by the judgment and order under appeal, the writ petitioner to make a representation to the Secretary-cum-Commissioner, Government of Tripura, Department of Health and Family Welfare, and further directed the Secretary-cum-Commissioner, Government of Tripura, Department of Health and Family Welfare, to consider the writ petitioner-respondent's representation, if made, as already indicated above. Being dissatisfied with the directions, so issued, in the writ petition, the State Government has preferred this appeal.