Smt. Parul Sarkar vs The Chancellor
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Tripura High Court

Smt. Parul Sarkar vs The Chancellor on 4 February, 2026

                                                                     HIGH COURT OF TRIPURA
                                                                           AGARTALA

                                                                       WP(C)No.58 of 2026

                                                 Smt. Parul Sarkar
                                                                                                          ....Petitioner(s)
                                                                               Versus

                                                 The Chancellor,
                                                 Tripura University and Ors.
                                                                                                        ....Respondent(s)

For Petitioner(s) : Mr. A. K. Pal, Advocate.

For Respondent(s) : Mr. K. Pal, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

04.02.2026 Heard Ld. Counsel for the petitioner, Mr. A. K. Pal who submits that the mother of the petitioner died in harness on 06.11.2015, when she was employed as a Group-D employee under Tripura University. But her post-death benefits were not yet released to the petitioner and therefore, this writ petition is filed. Ld. Counsel also submits that the petitioner is not pressing for any claim regarding job under Die-in- Harness scheme.

Ld. Counsel Mr. K. Pal appears for all the respondents and has sought for an adjournment to submit counter affidavit.

Ld. Counsel Mr. K. Pal further submits that necessary step will be taken by him on the next date for making Tripura University as respondent No.1 in place of Chancellor of the University.

Considered.

4 weeks time is granted.

List the matter after 4 weeks in usual course.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.04 18:15:39 +05'30'

Saikat Sarma