Smt. Pritima Rani Banik vs The State Of Tripura And Others
2026 Latest Caselaw 171 Tri

Tripura High Court

Smt. Pritima Rani Banik vs The State Of Tripura And Others on 2 February, 2026

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                          HIGH COURT OF TRIPURA
                                    AGARTALA


                              WP(C) No.19 of 2026

Smt. Pritima Rani Banik
                                                                      ......Petitioner(s);
                                      VERSUS

The State of Tripura and others
                                                                    ......Respondent(s);

For Petitioner(s) : Mrs. Sujata Deb (Gupta), Advocate, Mr. Ramprasad Gope, Advocate.

For Respondent(s) : Mr. K. De, Addl. G.A., Mr. A. Chakraborty, Advocate, Ms. R. Bhattacharjee, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Heard learned counsel of the petitioner.

Mrs. Sujata Deb (Gupta), learned counsel for the petitioner submits that the petitioner went on superannuation on 29.02.2024 from the post of Multi- Purpose Worker (F), (Group-C) and long after her retirement suddenly process has been initiated for recovery of alleged overdrawn amount.

Learned Additional Government Advocate, Mr. K. De, appears and accepts notice on behalf of respondent no. 1 to 4 and seeks time to submit counter-affidavit.

Learned counsel, Ms. R. Bhattacharjee, appears and accepts notice on behalf of respondent no.5 and seeks time to submit counter-affidavit.

Considered.

Meanwhile, no steps will be taken for recovery of amount by the respondents until further order.

List the matter after four weeks.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.03 16:30:30 +05'30'