Surasen Tripura vs The State Of Tripura & 7 Ors
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Tripura High Court

Surasen Tripura vs The State Of Tripura & 7 Ors on 27 May, 2025

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                      WP(C) No. 287 of 2025

Surasen Tripura

                                                          ......Petitioner(s).
                                        Vs.
The State of Tripura & 7 Ors.

                                                         ......Respondent(s).

For Petitioner (s) : Mr. K Chakraborty, Adv. For Respondent(s) : Mr. Kohinoor N Bhattacharjee, GA.

Mr. R Datta, PP.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

27.05.2025

Heard learned counsel Mr. K Chakraborty, appearing for

the petitioner.

Learned counsel submits that the petitioner is serving

as Inspector of Police and on 16.04.2020, Articles of Charge were

framed against him and ultimately he was imposed with a major

penalty. He preferred an appeal which was also dismissed by

concerned authority. Thereafter, he preferred WP(C) No.09/2022

assailing the said order of penalty but same was dismissed. Then

he preferred WA No. 211/2022, wherein the order of the appellate

authority was quashed and direction was given to pass a reasoned

order.

Learned counsel further submits that on 07.08.2023 the

appellate authority rejected the appeal and upheld the order of

penalty and then the petitioner preferred WP(C) No.548/2023

wherein the court ultimately set aside the appellate order and also

the penalty as was imposed on the petitioner vide judgment dated

06.09.2024 and the respondents were directed to give all benefits

to the petitioner.

Thereafter, on 09.09.2024, the petitioner submitted a

letter requesting respondents to comply with the order dated

06.09.2024 by granting him retrospective promotion with effect

from 09.12.2021, i.e. the date when his juniors were promoted to

the post of TPS Grade-II. On the other hand, the respondents

preferred WA No.02/2025 but the same was dismissed. Despite

that, till date said petition of the petitioner has not been responded

to and therefore, the instant writ petition has been filed.

Learned GA Mr. Bhattacharjee, has appeared for

respondents No.1-5 and has prayed for time to obtain instructions.

Learned PP Mr. R Datta, has appeared and waived

service of notice on behalf of the respondent No. 6.

Issue notice upon the respondents No.7 and 8 by

registered post with A/D, steps to be taken by the petitioner within

a week from today.

List the matter on 07.07.2025.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2025.05.28 16:06:56 -07'00'

Satabdi