Abdul Gaffor vs The State Of Tripura & 6 Ors
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Tripura High Court

Abdul Gaffor vs The State Of Tripura & 6 Ors on 3 February, 2026

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                             WP(C) No.524 of 2025
      Abdul Gaffor
                                                                              ---- Petitioner(s)
                                                   Versus
      The State of Tripura & 6 Ors.
                                                                             ----Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv.

Ms. Ishpa Chakma, Adv.

For Respondent(s) : Mr. Mangal Debbarma, Addl. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 03/02/2026

Learned Counsel, Mr. Arijit Bhaumik is present on behalf of the

petitioner.

Learned Addl. GA, Mr. Mangal Debbarma is present on behalf of

the respondents-State.

List the matter on 09.02.2026. In the meantime, Learned Addl.

GA shall place on record the memo dated 12.03.2001 of the General

Administration (Personnel & Training) Department, Government of Tripura.

A copy of this order be supplied to Learned Addl. GA, Mr.

Debbarma appearing for the respondents-State.

                                                                                 JUDGE




Snigdha

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DAS            Date: 2026.02.03
               17:19:05 +05'30'