Dr. Sumana Majumdar vs The State Of Tripura To Be Represented By ...
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Tripura High Court

Dr. Sumana Majumdar vs The State Of Tripura To Be Represented By ... on 5 February, 2026

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                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                IA No.01/2026 in WA No.13 of 2026
Dr. Sumana Majumdar, W/o Sri Dipak Chandra Lodh, R/o-near SDPO Office,
Dak Banglow Road, P.O and P.S. - R.K. Pur, District-Gomati Tripura, PIN-
799120
                                                      .........Applicant(s);
                               Versus
1. The State of Tripura to be represented by Principal Secretary, Department of
(Higher) Education, Government of Tripura, New Secretariat Complex,
Kunjaban, Agartala, West Tripura, PIN-799010
2. The Director, the Department of Higher Education, Government of Tripura,
Office Lane, Agartala, West Tripura
3. The Principal Secretary, Finance Department, Government of Tripura, New
Secretariat Complex, Kunjaban, Agartala, West Tripura, PIN-799010
                                                          .........Respondent(s)

For Applicant(s) : Mr. Purusuttam Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate, Mr. Kawsik Nath, Advocate.

For Respondent(s) : Mrs. P. Chakraborty, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 05/02/2026

Counsel appearing for respondents states that they have no

objection for condoning the delay of 20 days in filing this appeal challenging

the judgment of the learned Single Judge.

Therefore, this application is allowed.

List the matter [WA No.13/2026] on 12.02.2026.

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

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.05 15:28:32 +05'30'