Tripura High Court
State Of Tripura vs Sri Basanta Sen on 26 August, 2025
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
Review Pet.15 of 2025
in WA 180 of 2022 (D/O)
1. State of Tripura,
Represented by the Secretary & Commission to the Department of
Finance, Government of Tripura, having his office at New Secretariat
Complex, Gurkhabasti, Agartala, P.O. Kunjaban, P.S. New Capital
Complex, Sub Division- Sadar, District- West Tripura.
2. The Secretary & Commissioner,
Department of Finance, Government of Tripura, Having his office at New
Secretariat Complex, Gurkhabasti, Agartala, P.O. Kunjaban, P.S. New
Capital Complex, Sub Division- Sadar, District- West Tripura.
3. The Secretary & Commissioner,
Panchayet Department, Government of Tripura, Having its office at New
Secretariat Complex, Gurkhabasti, Agartala, P.O. Kunjaban, P.S. New
Capital Complex, Sub-Division- Sadar, District- West Tripura.
.......Petitioners
Versus
Sri Basanta Sen,
Son of Late Priyanbandhu Sen, Resident of village- Ramnagar Road No.8,
Nivedita Palli, P.O.- Agartala, P.S.- West Agartala, Sub-Division-
Agartala, District- West Tripura, Pin-799002.
........Respondent
For Petitioner(s) : Mr. Mangal Debbarma, Addl. G.A.
For Respondent(s) : Mr. Somik Deb, Sr. Advocate
Mr. P.L. Debbarma, Advocate
Page 2 of 4
HON'BLE JUSTICE DR. T. AMARNATH GOUD
HON'BLE MR JUSTICE BISWAJIT PALIT
ORDER
26.08.2025
Heard Mr. M. Debbarma, learned Addl. G.A. appearing for the
petitioners-State. Also heard Mr. Somik Deb, learned senior counsel assisted by
Mr. P.L. Debbarma, learned counsel appearing for the respondent.
It is submitted by Mr. M. Debbarma, learned Addl. G.A. that
originally in the writ petition bearing No. WP (C) 634 of 2021, there were three
respondents i.e.:
1. The State of Tripura, Represented by the Secretary & Commission to the
Department of Finance, Government of Tripura, having his office at New
Secretariat Complex, Gurkhabasti, Agartala, P.O. Kunjaban, P.S. New
Capital Complex, Sub Division- Sadar, District- West Tripura.
2. The Secretary & Commissioner, Department of Finance, Government of
Tripura, Having his office at New Secretariat Complex, Gurkhabasti,
Agartala, P.O. Kunjaban, P.S. New Capital Complex, Sub Division- Sadar,
District- West Tripura.
3. The Secretary & Commissioner, Panchayet Department, Government of
Tripura, Having its office at New Secretariat Complex, Gurkhabasti,
Agartala, P.O. Kunjaban, P.S. New Capital Complex, Sub-Division-
Sadar, District- West Tripura.
Thereafter, by order dated 17.02.2022, the writ Court directed for
impleading TPSC as respondent No.4 and accordingly, the 4th respondent i.e.
TPSC was brought on record. The writ petition was decided on 01.08.2022 and it
is seen from the writ order that there is no mentioning of the cause-title. It is not
known who are the respondents-parties in the judgment.
Thus, the cause-title in respect of the respondents ought to have been as
under:
1. The State of Tripura, Represented by the Secretary & Commission to the
Department of Finance, Government of Tripura, having his office at New
Secretariat Complex, Gurkhabasti, Agartala, P.O. Kunjaban, P.S. New
Capital Complex, Sub Division- Sadar, District- West Tripura.
2. The Secretary & Commissioner, Department of Finance, Government of
Tripura, Having his office at New Secretariat Complex, Gurkhabasti,
Agartala, P.O. Kunjaban, P.S. New Capital Complex, Sub Division- Sadar,
District- West Tripura.
3. The Secretary & Commissioner, Panchayet Department, Government of
Tripura, Having its office at New Secretariat Complex, Gurkhabasti,
Agartala, P.O. Kunjaban, P.S. New Capital Complex, Sub-Division-
Sadar, District- West Tripura.
4. Tripura Public Service Commission, Government of Tripura, A.K. Road,
Agartala, West Tripura PIN-799001.
Aggrieved by the order in WP(C) 634 of 2021, the petitioner filed WA 180
of 2022 and the same was admitted and thereafter disposed of by this Court in its
Order dated 06.03.2024. It is seen from the cause-title of the said writ appeal that,
the names of the respondents are reflected as:
1. The State of Tripura, Represented by the Secretary & Commission to the
Department of Finance, Government of Tripura, having his office at New
Secretariat Complex, Gurkhabasti, Agartala, P.O. Kunjaban, P.S. New
Capital Complex, Sub Division- Sadar, District- West Tripura.
2. The Secretary & Commissioner, Department of Finance, Government of
Tripura, Having his office at New Secretariat Complex, Gurkhabasti,
Agartala, P.O. Kunjaban, P.S. New Capital Complex, Sub Division- Sadar,
District- West Tripura.
3. The Secretary & Commissioner, Panchayet Department, Government of
Tripura, Having its office at New Secretariat Complex, Gurkhabasti,
Agartala, P.O. Kunjaban, P.S. New Capital Complex, Sub-Division-
Sadar, District- West Tripura.
Conspicuously, the respondent No.4 i.e. T.P.S.C is missing.
Inadvertently, the said writ appeal has been decided without the TPSC being
impleaded as respondent.
Now, in connection with the order of the said writ appeal, the
Review petition No.15 of 2025 has been preferred with condone delay petition
and the same has been condoned & admitted and now it has come up for hearing.
At the request of Mr. Somik Deb, learned senior counsel appearing
for the respondent, the matter is adjourned to 3rd September, 2025.
Learned counsel for the appellant-writ petitioner is directed to bring
the TPSC on record by way of an implead petition and also to serve the case
papers on TPSC by the next date of hearing.
Biswajit Palit, J. Dr. T. Amarnath Goud, J.
Sabyasachi. G.
SABYASACHI GHOSH GHOSH
Date: 2025.08.27 17:13:04 +05'30'
