Sri Kartik Debbarma & 2 Ors vs The State Of Tripura & 5 Ors. ...
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Tripura High Court

Sri Kartik Debbarma & 2 Ors vs The State Of Tripura & 5 Ors. ... on 2 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                          AGARTALA
                        W.P.(C) 515/2025
Sri Kartik Debbarma & 2 ors.                                  ----Petitioner(s)
                          Versus
The State of Tripura & 5 ors.                                 ----Respondent(s)

For Petitioner(s) : Dr. Mihirlal Roy, Advocate Mr. D. Paul, Advocate For Respondent(s) : Mr. K. De, Addl. GA

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 02/02/2026

It is seen from the office note that notices have been served upon respondent

Nos. 5 and 6, but there is no representation from the side of respondents nos. 5

and 6. Counter affidavit has been filed by respondent Nos. 1 to 4.

However, this court deems it fit to give them one more opportunity.

In all fairness, it is submitted by learned counsel for the petitioners that they

are not seeking any relief and have no grievance against respondent nos. 5 and

6. Their only grievance is with the action of respondent Nos. 1 to 4 where the

ACP of the petitioners was not properly fixed and they are deprived in terms of

monetary benefits in fixing their pay.

In view of the above submission, list the matter on 09.02.2026.

                                                       JUDGE




SAIKAT                        Digitally signed by
                              SAIKAT KAR

KAR                           Date: 2026.02.04
                              02:31:14 -08'00'