The State Of Tripura vs Sri Pintu Das
2025 Latest Caselaw 1184 Tri

Tripura High Court

The State Of Tripura vs Sri Pintu Das on 27 October, 2025

                                  Page 1 of 2



                       HIGH COURT OF TRIPURA
                             AGARTALA
                    IA No.01/2025 in WA No.59 of 2025
                            WA No.59 of 2025
1. The State of Tripura, represented by the Principal Secretary, General
Administration (AR) Department, Government of Tripura, New Capital
Complex, P.O. Kunjaban, P.S. New Capital Complex, Agartala, District-West
Tripura
2. The Secretary, General Administration (AR) Department, Government of
Tripura, New Capital Complex, P.O. Kunjaban, P.S. New Capital Complex,
Agartala, District- West Tripura
3. The Secretary, General Administration (P&T) Department, Government of
Tripura, New Capital Complex, P.O. New Secretariat, P.S. New Capital
Complex, Agartala, District- West Tripura
4. The Chief Secretary, Government of Tripura, New Capital Complex, P.O.
Kunjaban, P.S. New Capital Complex, Agartala, District- West Tripura
(Appellate Authority)
5. District Magistrate & Collector, West Tripura, Agartala
6. Sub-Divisional Magistrate, Sadar, District- West Tripura
7. Commissioner of Departmental Enquiries, Secretariat Annexe, Pandit Nehru
Complex, P.O. Kunjaban, Agartala, District- West Tripura
                                                .........Applicant/Appellant(s);
                                    Versus
1. Sri Pintu Das, son of late Jagabandhu Das, resident of Gandhighat, P.S. West
Agartala, P.O. & Sub-Division- Agartala,
2. Tripura Public Service Commission, represented by its Secretary, A.K. Road,
near Fire Service Chowmuhani, P.S. West Agartala, Agartala, District-West
Tripura
3. The Secretary, Tripura Public Service Commission, A.Κ. Road, near Fire
Service Chowmuhani, P.S. West Agartala, District- West Tripura.
                                                              .........Respondent(s)

For Applicant/Appellant(s) : Mr. Saktimoy Chakraborti, Advocate General, Mr. Kohinoor Narayan Bhattacharyya, G.A., Mrs. P. Chakraborty, Advocate. For Respondent(s) : Mr. Sankar Lodh, Advocate, Mr. Subham Majumder, Advocate, Mr. Kundan Pandey, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 27/10/2025

IA No.01/2025 in WA No.59 of 2025

This application for condonation of delay of 13 days is allowed

since it is not opposed by counsel for first respondent and also counsel for

respondents No.2 & 3.

Admit.

There shall be stay of the impugned judgment of the learned

Single Judge until further order(s).

List for final hearing in due course.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.10.28 12:11:02 +05'30'