Sri Sukumar Debbarma vs The State Of Tripura & 5 Ors
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Tripura High Court

Sri Sukumar Debbarma vs The State Of Tripura & 5 Ors on 1 April, 2026

                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                WP(C) No.192 of 2026
Sri Sukumar Debbarma
                                                                    ---- Petitioner(s)
                                        Versus
The State of Tripura & 5 Ors.
                                                                  ----Respondent(s)

For Petitioner(s) : Mr. Anirban Basak, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. GA Mr. Kundan Pandey, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 01/04/2026

Learned Counsel, Mr. Anirban Basak is present on behalf of the

petitioner.

Learned Addl. GA, Mr. Mangal Debbarma is present on behalf of

respondent Nos.1, 2, 3 and 5. Learned Counsel, Mr. Kunday Pandey is

present on behalf of respondent No.4.

It is the case of the petitioner that inspite of having eligibility, the

Review Departmental Promotion Committee did not consider the petitioner

for promotion, which is in violation of Article 16 of the Constitution of India.

In view of the above, issue notice upon the respondents.

Since Learned Addl. GA, Mr. Mangal Debbarma appears and

accepts notice on behalf of respondent Nos.1, 2, 3 and 5 and Learned

Counsel, Mr. Kundan Pandey appears and accepts notice on behalf of

respondent No.4, issuance of formal notice is waived.

The petitioner is to take steps for causing service of notice upon

the respondent No.6 both by normal process or by registered post with A/D

or Speed Post within 7(seven) days and file proof of service.

List the matter on 13.05.2026. In the meantime, the

respondents-State may file their reply, if they so desire, supplying copy to

the other side.

JUDGE

Snigdha

SNIGD Digitally signed by SNIGDHA DAS

HA DAS Date: 2026.04.02 17:18:08 +05'30'