Manik Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 174 Tri

Tripura High Court

Manik Debnath vs The State Of Tripura And Others on 2 February, 2026

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                                            HIGH COURT OF TRIPURA
                                                              AGARTALA
                                                         WP(C) No.53 of 2026

Manik Debnath
                                                                                                ......Petitioner(s);
                                                                 VERSUS

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

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Heard Mr. Purusuttam Roy Barman, learned counsel for the petitioner.

The matter is of counting of past service of the period when the petitioner worked in Border Security Force and later on joined in the Tripura Police Communication Organization. He is still in service.

Mr. Kohinoor N. Bhattacharyya, learned Government Advocate, appears and accepts notice on behalf of all the respondents and seeks time to submit counter affidavit.

Considered.

Four weeks' time is granted.

List the matter after four weeks.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.03 16:32:38 +05'30'