Titu Das & 4 Ors vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 2551 Tri

Citation : 2026 Latest Caselaw 2551 Tri
Judgement Date : 13 April, 2026

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Tripura High Court

Titu Das & 4 Ors vs The State Of Tripura & 4 Ors on 13 April, 2026

                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                   WP(C) No.247 of 2026
Titu Das & 4 Ors.
                                                                      ---- Petitioner(s)
                                          Versus
The State of Tripura & 4 Ors.
                                                                    ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Aradhita Debbarma, Adv.

For Respondent(s) : Ms. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 13/04/2026

Heard Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Ms. Aradhita Debbarma appearing on behalf of

the petitioners. Also heard Learned Counsel, Ms. Pinki Chakraborty

appearing on behalf of the respondents-State.

It is the case of the present petitioners that against the

advertisement issued by the Chairman of Recruitment Board, Commandant

11th Battalion TSR (Annexure-1 to the writ petition) the petitioners applied

for the post of Enrolled Followers. They appeared in the Physical Ability Test,

Written Test and Oral Test and became successful. Tokens were also issued

as a mark of success to all the petitioners. However, without any reason,

most arbitrarily, the recruitment process for filing up the posts of Enrolled

Followers were cancelled. Some of the candidates for their appointment filed

one writ petition before the Division Bench of this Court which were

numbered as WP(C) No.946 of 2018. The Division Bench of this Court by

judgment dated 03.10.2019 dismissed of the writ petition. After that, those

petitioners sought redress before the Hon'ble Supreme Court of India by

filing Civil Appeal Nos.4426-4466 of 2023 and Civil Appeal Nos.4473-4479 of

2023 and the Hon'ble Supreme Court of India by judgment dated

20.08.2025 was pleased to set aside the judgment of the Division Bench of

this Court. By the said judgment, the Hon'ble Supreme Court also quashed

the abeyance memorandum dated 14.03.2018 and cancellation

memorandum dated 20.08.2018 with further direction to the State authority

to initiate the recruitment process for the post of Enrolled Followers in TSR

following the provisions of TSR Act and TSR Rules. The operative portion of

the judgment of the Hon'ble Supreme Court of India runs as follows:

"61. In view of the discussions made hereinabove, we allow this batch of appeals setting aside the impugned judgment passed by the High Court. As a consequence, the writ petitions of the appellants are allowed quashing Abeyance Memorandum dated 14.03.2018 and Cancellation Memorandum dated 20.08.2018 insofar as their application to the recruitment process for the post of Enrolled Followers in Tripura State Rifles is concerned. It is further directed that the recruitment process for the post of Enrolled Followers in Tripura State Rifles shall now be finalized and completed by the Respondents following the provisions of TSR Act and TSR Rules within a period of two months. Pending application(s), if any, shall stand disposed of."

Thereafter, the petitioners submitted their representation to the

authority for their selection and appointment as Enrolled Followers.

However, till today no action has been taken by the respondents which

compelled the present petitioners to file this writ petition.

Considered.

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

Since Learned Counsel, Ms. Pinki Chakraborty appears and

accepts notice on behalf of all the respondents, issuance of formal notice is

waived.

At this stage, Learned Counsel for the respondents sought for an

adjournment to file counter affidavit.

Request is considered.