Smt. Maitri Chaudhury (Aged About 59 ... vs The State Of Tripura
2026 Latest Caselaw 1151 Tri

Tripura High Court

Smt. Maitri Chaudhury (Aged About 59 ... vs The State Of Tripura on 27 February, 2026

                                Page 1 of 2



                     HIGH COURT OF TRIPURA
                             AGARTALA
                           IA No.1 of 2026
                      In W.P.(C) No.132 of 2026
Smt. Maitri Chaudhury (Aged about 59 years),
Wife of Dr. Dilip Kumar Das,
Resident of Kalibari Road,
Near Garden View School,
Indranagar, West Tripura, Agartala,
P.O. Indranagar, P.S. New Capital Complex,
PIN:799 006


                                                     ---Applicant(s)
                                 Versus
1. The State of Tripura,
   Represented by the Secretary,
   Health & Family Welfare Department,
   Government of Tripura,
   New Capital Complex,
   P.O. & P.S. New Capital Complex,
   District: West Tripura,
   PIN:799 010
2. The Under Secretary,
   Government of Tripura,
   Health & Family Welfare Department,
   New Capital Complex,
   P.O. & P.S. New Capital Complex,
   District: West Tripura,
   PIN:799 010
                                                  ----Respondent(s)

For Applicant(s) : Mr. Suman Bhattacharjee, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 27/02/2026

Heard Learned Counsel for the applicant.

The applicant-petitioner has filed this writ petition praying

for directing the respondents to furnish the report of the Enquiry

Committee for which show-cause notice was issued upon the

petitioner by a memo dated 06.01.2026. Along with the writ

petition this present IA is filed.

Learned Counsel for the applicant-petitioner at this stage

drawn the attention of the Court that after receipt of the show-

cause notice i.e. Annexure-9 she submitted one reply to the

department requesting to furnishing the copy of the report of the

Enquiry Committee. But the respondents-authority without

furnishing the same rather asked the applicant-petitioner to

submit her explanation within the period of three days from the

date of receipt of the letter. Under compelling circumstances the

petitioner has filed this writ petition and along with main petition

this IA is filed for dispensing with the reply till disposal of the writ

petition.

Learned Sr. G.A. Mr. P. Gautam appeared for the

respondents in the main petition and sought time to take

instruction.

Request is considered.

However since the matter is subjudiced so the applicant-

petitioner be exempted from submitting any sort of reply till

disposal of the writ petition.

With this observation, this present IA stands disposed of.

A copy of this order be communicated to the Learned

Counsel for the petitioner and also Learned Sr. G.A. for

information and compliance.

                                                                               JUDGE




 MOUMITA                      Digitally signed by MOUMITA
                              DATTA

 DATTA                        Date: 2026.03.02 11:36:53
                              +05'30'
Moumita