The State Of Tripura (To Be Represented ... vs Dr. Nazaru Debbarma
2026 Latest Caselaw 295 Tri

Tripura High Court

The State Of Tripura (To Be Represented ... vs Dr. Nazaru Debbarma on 5 February, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                 IA No.02/2026 in WA No.127 of 2024 (D/O)
1. The State of Tripura (to be represented by the Principal Secretary, Health and
Family Welfare Department, Government of Tripura), New Secretariat
Building, New Capital Complex, Kunjaban, P.S - New Capital Complex,
Agartala, West Tripura, PIN-799010
2. The Under Secretary, Health and Family Welfare Department, Government
of Tripura, New Secretariat Building, New Capital Complex, Kunjaban, P.S -
New Capital Complex, Agartala, West Tripura, PIN 799010
3. The Director, Directorate of Medical Education, Government of Tripura,
Bidurkarta Chowmuhani, Agartala, West Tripura, PIN-799001
4. The I/C, Director of Medical Education, Government of Tripura, Bidurkarta
Chowmuhani, Agartala, West Tripura, PIN-799001
5. The Secretary, General Administration (Personnel and Training),
Government of Tripura
                                                             .........Applicant(s);
                                    Versus
1. Dr. Nazaru Debbarma, S/o- Sanjib Kr. Debbarma, R/o- Bishrambari, P.O.
NIT College, P.S. Jirania, Dist-West Tripura
2. Dr. Chandan Kumar Tripura, M.S (ST) [Sl. No.15 of Notification dated
27.06.2024 issued by the Under Secretary, Department of Health and Family
Welfare Department, Govt. of Tripura]
(Notice upon respondent No.5 be served through the O/o the Directorate of

Medical Education, Government of Tripura, Bidurkarta Chowmuhani, Agartala, West Tripura, PIN-799001) .........Respondent(s) For Applicant(s) : Mr. Mangal Debbarma, Addl. G.A. For Respondent(s) : Mr. Samarjit Bhattacharjee, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order 05/02/2026

This application has been filed seeking extension of time to

comply with the order passed by this Court in WA No.127/2024 on 15.12.2025.

In the said order, only two weeks' time had been given to the

respondents No.1 to 4 in the Writ Appeal for absorbing the applicant/appellant

in the Scheduled Tribe vacant post of Basic Teacher.

Certain administrative difficulties have been pleaded in the

application seeking extension of time.

Today on 05.02.2026, a notification dt.04.02.2026 has been

produced by the learned Additional Government Advocate complying with the

order passed in the Writ Appeal.

Therefore, the time granted in the order dt.15.12.2025 in WA

No.127/2024 is extended till today, and the application is allowed.

IA stands disposed of.

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

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.05 15:29:11 +05'30'