Sri. Jiban Krishna Banik vs Tripura Gramin Bank
2026 Latest Caselaw 2285 Tri

Tripura High Court

Sri. Jiban Krishna Banik vs Tripura Gramin Bank on 6 April, 2026

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                                                     HIGH COURT OF TRIPURA
                                                       _A_G_A_R_T_A_L_A_
                                                         WA No. 105 of 2025
                            Sri. Jiban Krishna Banik,
                            Son of late Rakhal Chandra Banik, resident of Town Pratapgarh, Central Road
                            Extension, P.O. Agartala, P.S. East Agartala, District-West Tripura, PIN-
                            799001, aged about 68 years.
                                                                                     .........Appellant(s)
                                                        -V E R S U S-
                            1. Tripura Gramin Bank,
                            a Government Undertaking, represented by its Chairman, having his office at
                            Abhoynagar, Agartala, District- West Tripura, PIN-799005.
                            2. The Chairman, Tripura Gramin Bank, a Government Undertaking,
                            represented by its Chairman, having his office at Abhoynagar, Agartala,
                            District- West Tripura, PIN-799005.
                            3. The Board of Directors, Tripura Gramin Bank, Abhoynagar, Agartala,
                            District- West Tripura, PIN-799005.
                                                                                   .........Respondent(s)

For Appellant(s) : Mr. Somik Deb, Sr. Advocte, Mr. Jishan Samed, Advocate.

For Respondent(s) : Mr. Prabir Saha, Advocate.

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

=O=R=D=E=R=

06/04/2026

Counsel for the appellant seeks to withdraw the Appeal with

liberty to avail the appellate remedy provided in the applicable service

regulations against the impugned order of punishment.

Granting liberty, as sought, this Writ Appeal is disposed of.

In view of the fact that the proceedings have been pending

before the Single Judge and this Bench after the impugned order of

punishment has been passed, the Appellate Authority shall entertain the

appeal ignoring the period of the limitation prescribed for filing the appeal.

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


Manti D/B



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A LODH    Date: 2026.04.07 13:46:59
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