Citation : 2026 Latest Caselaw 352 Tri
Judgement Date : 6 February, 2026
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C) NO.72 OF 2026
Present:-
For the Petitioner(s) : Mr. T. Datta Majumder, Sr. Advocate.
Mr. D. Kalai, Advocate.
Mr. K. C. Debbarma, Advocate.
Ms. S. Rani Kaipeng, Advocate.
Ms. B. Debbarma, Advocate.
Ms. B. Kaipeng, Advocate.
For the Respondent(s) : Mr. Kohinoor N. Bhattacharjee, G.A.
Mr. B. Majumder, Deputy SGI.
HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 06.02.2026
Heard Mr. T. Datta Majumder, learned Sr. Counsel, assisted by Ms. S. R. Kaipeng, learned Counsel appearing for the appellant, as well as Mr. B. Majumder, learned Deputy SGI appearing for the Union-respondent, and Mr. Kohinoor N. Bhattacharjya, learned G.A. appearing for the State- respondents No.2 and 4.
Admit.
Issue post admission notice upon the unserved respondents, if any.
Steps to taken as expeditiously as possible. Appellant counsel is also to liberty to take out personal notice upon the unserved respondents by way of 'RPAD' or 'dasti' service and file proof of service.
List this matter once proof of service of filed and placed on record.
DR. T. AMARNATH GOUD, J
Suhanjit
RAJKUMAR Digitally signed by
RAJKUMAR SUHANJIT
SUHANJIT SINGHA
Date: 2026.02.11
SINGHA 16:25:10 +05'30'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!