The State Of Tripura vs Smt. Mina Deb
2025 Latest Caselaw 1460 Tri

Tripura High Court

The State Of Tripura vs Smt. Mina Deb on 10 December, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                     I.A. No.01/2025 in W.A. No.80/2025
                              W.A. No.80/2025
1. The State of Tripura, to be represented by the Secretary, Department of
Finance, Government of Tripura, New Secretariat Building, New Capital
Complex, Kunjaban, P.S.-New Capital Complex, Agartala, West Tripura, PIN-
799010.
2. The Secretary, Department of Social Welfare and Social Education, Govt. of
Tripura, New Secretariat Building, New Capital Complex, Kunjaban, P.S.-New
Capital Complex, Agartala, West Tripura, PIN-799010.
3. The Director, Social Welfare and Social Education Department, Govt. of
Tripura, Malancha, Ujan Abhoynagar, Agartala, West Tripura.
4. The Officer in Charge, Tripura Social Welfare Board, Pensioner's Awaas
Ashray, Gurkhabasti, Agartala.
5. Tripura State Social Welfare Board, To be represented by the Chairperson,
Tripura State Social Welfare Board, Akhaura Road, Agartala, Tripura.
                                             ......... Appellant/Applicant(s).
                                 VERSUS
Smt. Mina Deb, D/O. Late Haripada Deb, R/O. Ramnagar Road No.10, P.O.-
Ramnagar, P.S.-West Agartala, West Tripura, Pin-799002.
                                                       .........Respondent(s).

For Appellant/Applicant(s) : Mr. Dipankar Sarma, Addl. G.A. For Respondent(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 10/12/2025

I.A. No.01/2025 in W.A. No.80/2025:

This application is filed to condone delay of 76 days in filing this

appeal challenging the judgment of the learned Single Judge.

Mr. P. Roy Barman, learned senior counsel assisted by Mr.

Kawsik Nath, counsel, appearing for the respondent states that he has no

objection for condoning the said period of delay.

Therefore, this application is allowed and the delay in filing the

appeal is condoned.

W.A. No.80/2025:

Counsel for the appellants shall serve a paper book on the counsel

for the respondent.

List the matter [W.A. No.80 of 2025] on 08.01.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.12.10 17:11:46 +05'30'