Muktipada Pal vs The State Of Tripura
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Tripura High Court

Muktipada Pal vs The State Of Tripura on 5 February, 2026

                         HIGH COURT OF TRIPURA
                             AGARTALA
                             WP(C) No.755 of 2024

Muktipada Pal,
Son of Late Mohit Ranjan Pal, resident of Ramnagar Road No.3, Ramkrishna
Lane, PO Ramnagar, PS West Agartala, District West Tripura, Pin 799002.
                                                          ......... Petitioner(s)
                                 -Versus-
1. The State of Tripura,
    Represented by the Commissioner & Secretary to the General
    Administration (AR) Department, Government of Tripura, New Secretariat
    Complex, Gurkhabasti, Agartala, PO Kunjaban, PS New Capital Complex,
    Sub-Division Sadar, District West Tripura.
2.   The Chief Secretary (Appellate Authority),
     Government of Tripura, New Secretariat Complex, Gurkhabasti, Agartala,
     PO Kunjaban, PS New Capital Complex, Sub-Division Sadar, District
     West Tripura.
3.   The Principal Secretary, General Administration (AR) Department
     (Disciplinary Authority),
     Government of Tripura, New Secretariat Complex, Gurkhabasti, Agartala,
     PO Kunjaban, PS New Capital Complex, Sub-Division Sadar, District West
     Tripura.
4.   The Special Secretary, General Administration (AR) Department
     (Disciplinary Authority),
     Government of Tripura, New Secretariat Complex, Gurkhabasti, Agartala,
     PO Kunjaban, PS New Capital Complex, Sub-Division Sadar, District
     West Tripura.
5.   The Commissioner of Departmental Inquiries (Inquiring Authority),
     Government of Tripura, Pandit Nehru Complex, Gurkhabasti, Agartala, PO
     Kunjaban, PS New Capital Complex, Sub-Division Sadar, District West
     Tripura.
6.   Tripura Public Service Commission (TPSC),
     Represented by its Secretary, Akhaura Road, PO Agartala, PS West
     Agartala, District West Tripura, Pin 799001
                                                    ........Respondent(s)

For the Petitioner(s)    :      Mr. Koomar Chakaraborty, Advocate.
For the Respondent(s)    :      Mr. Kundan Pandey, Advocate.
                                                                           Page 2 of 2




                                 HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                          ORDER

05/02/2026

Under instruction, Mr. Koomar Chakraborty, learned counsel for the petitioner submits that the petitioner may be allowed to withdraw from this case as it has become infructuous.

Considered.

The writ petition is dismissed on being withdrawn.

Pending application(s), if any, shall stand disposed of.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.05 17:29:40 +05'30'