Uttam Acharya & 12 Ors vs The State Of Tripura & 2 Ors
2026 Latest Caselaw 155 Tri

Tripura High Court

Uttam Acharya & 12 Ors vs The State Of Tripura & 2 Ors on 2 February, 2026

2


                     HIGH COURT OF TRIPURA
                           AGARTALA
                          WP(C) No. 54 of 2026
Uttam Acharya & 12 Ors.
                                                       ---- Petitioner(s)
                                    Versus
The State of Tripura & 2 Ors.

                                                        ----Respondent(s)

For Petitioner(s) : Mr. Koomar Chakraborty, Adv.

Mr. Dipjyoti Paul, Adv.

For Respondent(s) : Mr. Kohinoor N Bhattacharyya, GA.

Mr. Kundan Pandey, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

02.02.2026

Heard learned counsel Mr. Koomar Chakraborty,

appearing on behalf of the petitioners.

It is the case of the petitioners that they were posted

as CDPO in different offices under the Social Welfare & Social

Education Department, Government of Tripura. But in pursuance

to the notification dated 22.06.2021 (Annexure-4) all the

petitioners have been given ad-hoc promotion subject to decision

of the SLP pending before the Supreme Court to the post of TCS,

Grade-II but thereafter, when the petitioners could realize that no

financial benefits and other benefits will be available to them, so

they opted for reversion back to their original place of posting.

Accordingly, their prayers were allowed.

In the meantime, the Government of Tripura by

another notification dated 01.12.2025(Annexure-10) has

confirmed the said policy dated 22.06.2021 and as such the

petitioners prays before this Court for their promotion to the TCS

Cadre. In this regard a representation was submitted but the

respondent authority by a communication dated 07.11.2025

(Annexure-9) has turned down the representation of the

petitioners, which compelled the petitioners to file this writ

petition before this Court.

Learned counsel Mr. Kundan Pandey, appears on behalf

of the respondent No.03 and prays before this Court to allowing

the said respondent to file counter affidavit.

Request is accordingly considered.

Learned GA Mr. Kohinoor N Bhattachariyya, appears on

behalf of the respondents No.1 & 2 and accepts notice on behalf of

the said respondents. Formal notice is thus waived.

It is further submitted by learned GA that scope may

be given to said respondents to file their counter.

Request is considered.

All the respondents are at liberty to file their counter

affidavit, by supplying copy to the other side, on or before the

next date.

List the matter on 08.04.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.03 16:30:11 +05'30' Satabdi