State Bank Of India vs The State Of Tripura & Others
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Tripura High Court

State Bank Of India vs The State Of Tripura & Others on 3 February, 2026

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                                WP(C) No.471 of 2025
State Bank of India
                                                                                .........Petitioner(s);
                                                          Versus
The State of Tripura & others
                                                                             .........Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. P. Saha, Advocate, Mr. Samarjit Bhattacharjee, Advocate, Mr. K. Nath, Advocate, For Respondent(s) : Mr. Kohinoor Narayan Bhattacharyya, G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 03/02/2026

The Union of India, represented by the Secretary, Department of

Food and Public Distribution, Ministry of Consumer Affairs, Food & Public

Distribution, Krishi Bhawan, Dr. Rajendra Prasad Road, New Delhi-110001, is

suo moto impleaded as sixth respondent in this Writ Petition.

Issue notice to the sixth respondent to ascertain as to when the

Union of India is going to frame the Rules for filling up posts in the State

Consumer Disputes Redressal Commission in tune with the judgment of the

Supreme Court in Ganeshkumar Rajeshwarrao Selukar and Others v.

Mahendra Bhaskar Limaye and Others passed in Civil Appeal No.9982 of

2024 dt.21.05.2025.

List on 18.03.2026.

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

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.03 14:31:18 +05'30'