Citation : 2026 Latest Caselaw 301 Tri
Judgement Date : 5 February, 2026
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
IA No.01/2024 in WA No.100 of 2025
Shri Alak Kumar Das @ Alok Kumar Das, S/o Late Narendra Chandra Das,
Town Pratapgarh, Next V-2 shopping Mall (Near Ramthakur Sangha), P.O.
Agartala-799003
.........Applicant/Appellant(s)
Versus
1. The State of Tripura represented by the Chief Secretary, Government of
Tripura, New Secretariat Buildings, N.C.C., Agartala-799010
2. The Secretary, Deptt. of Welfare for S.C. and other Backward Classes
Minorities, New Capital Complex, Agartala-799010
3. The Member Secretary, State Level Scrutiny Committee (SLSC), C/o the
Directorate for Welfare for the S.C. and Other Backward Classes, Pt. Nehru
Complex, Agartala-799001
4. Saumitra Das (Now retired), S/o Late Chitta Ranjan Das, C.R. Villa,
Shyamali Bazar, Agartala-799006
5. Sub-Divisional Magistrate, Sadar, Agartala, West Tripura
6. Addl. D.M. and Collector, Agartala-799001, West Tripura
.........Respondent(s)
For Applicant/Appellant(s) : None. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A., Mr. Saugat Datta, Advocate.
HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order 05/02/2026
Mr. Mangal Debbarma, Additional Government Advocate,
appearing for official respondents No.1 to 3, 5 & 6 and Mr. Saugat Datta,
counsel appearing for respondent No.4, have stated that they have no objection
to the condonation of delay of 56 days in filing this Writ Appeal.
Therefore, the delay in filing the appeal is allowed.
IA stands disposed of.
None for the applicant/appellant.
List the matter [WA No.100/2025] on 17.02.2026.
(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)
Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.05 15:27:09 +05'30'
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