ALL TRIPURA EPS PENSIONERS AND EMPLOYEES ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This batch of writ petitions are based on similar set of facts and involve common question of law, to avoid rigmarole are decided by this common judgment with the consent of learned counsel appearing for the parties.

(2.) By way of filing the above batch of writ petitions, the petitioner i.e. All Tripura EPS Pensioners' and Employees' Association, registered under Trade Act, 1926, represented by its Secretary has claimed the following reliefs:

(3.) Background fact is that, the petitioner had approached this court by filing a writ petition no. WP(C) 1084 of 2019 claiming above quoted similar reliefs. While disposing of the said writ petition vide order dtd. 13/9/2019 a Division Bench of this court had passed the following directions upon the respondents as well as to the petitioner-organization:-