Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Belonia Vidyapith Higher Secondary ... vs The State Of Tripura And Others
2025 Latest Caselaw 920 Tri

Citation : 2025 Latest Caselaw 920 Tri
Judgement Date : 8 April, 2025

Tripura High Court

Belonia Vidyapith Higher Secondary ... vs The State Of Tripura And Others on 8 April, 2025

                                  Page 1 of 2




                           HIGH COURT OF TRIPURA
                                 AGARTALA

                      IA No.01 of 2025 in WA No.34 of 2025
                               WA No.34 of 2025
Belonia Vidyapith Higher Secondary School and another
                                                 ....... Applicant/Appellant (s)
                            VERSUS
The State of Tripura and others
                                                             ...... Respondent(s)

For Applicant/Appellant(s) : Mr. Tapash Datta Majumdar, Sr. Advocate, Mr. Keneth Debbarma, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S. D. PURKAYASTHA _O_R_D_E_R_ 08/04/2025

Mr. Tapash Datta Majumdar, learned senior counsel assisted by Mr.

Keneth Debbarma, learned counsel for the applicants/appellants submits that the

learned writ Court had failed to take into consideration the irregularities in the

Annual Confidential Report of the writ petitioner-Sri Jiban Debnath while

directing the respondents to constitute a fresh Departmental Promotion

Committee for his promotion. He submits that perhaps the writ petitioners

namely, Sri Sanjit Biswas in WP(C) No.213 of 2024 and Sri Mrinal Das in

WP(C) No.214 of 2024 have also preferred appeals against the common

impugned judgment and order dated 21.01.2025 passed by the writ Court in the

batch of writ petitions.

Issue notice in the limitation matter [IA No.1 of 2025] as well as

in the main memo of appeal [WA No.34 of 2025] upon the writ

petitioner/private respondent No.5 under ordinary process and speed post, for

which requisites be filed within one week.

Notice is made returnable after five weeks.

Learned senior counsel for the applicants/appellants would

endeavour to supply the case numbers of the other two writ appeals so that they

may be tagged together.

(S. D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA Date:

2025.04.09 17:12:32 +05'30'

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter