Sri Kundan Pandey vs The State Of Tripura
2026 Latest Caselaw 162 Tri

Tripura High Court

Sri Kundan Pandey vs The State Of Tripura on 2 February, 2026

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                                                               HIGH COURT OF TRIPURA
                                                                 _A_G_A_R_T_A_L_A_
                                                                WP(C)(PIL) No.04 of 2024
              Sri Kundan Pandey, S/o Shri Krishna Pandey resident of Gakulnagar, P.O-
              Gakulnagar, P.S- Bishalghar, District: Sepahijala Tripura.
                                                                         .......Petitioner(s)
                                              VERSUS
              1. The State of Tripura, represented by its Secretary, Education (School)
              Department, Government of Tripura, Ps. New Capital Complex, P.O-
              Kunjaban, District-West Tripura, PIN-799010.
              2. Director, Directorate of School Education, Education(School) Department,
              Government of Tripura, Siksha Bhawan, P.O- Agartala, P.S- West Tripura,
              District- West Tripura.
                                                                      .......Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Amicus Curiae., Mr. Kundan Pandey, Petitioner-in-person. For Respondent(s) : Mr. S M Chakraborty, Advocate General., Mr. Kohinoor N Bhattacharjee, Govt. Advocate, Ms. Pinki Chakraborty, Advocate.

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

=O=R=D=E=R= 02/02/2026

Learned Advocate General stated that all the toilets in 32

Government Schools which were previously non-functional have since been

made functional by carrying out the necessary repairs.

Though the learned Amicus Curiae has also suggested that

CCTV Cameras be installed in front of all the Schools to counter the drug

menace in the State, such a direction, in our opinion is not appropriate in

view of financial implications and privacy concerns. Also we are sure that

the State Government is taking adequate steps to deal with the drug menace

by doing whatever is deemed necessary in that regard.

Therefore, this PIL is closed.

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

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.02.03 02:30:49 -08'00'