Md. Gedu Miah vs The State Of Tripura And 4 Others
2026 Latest Caselaw 382 Tri

Tripura High Court

Md. Gedu Miah vs The State Of Tripura And 4 Others on 6 February, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.63 of 2026
          Md. Gedu Miah
                                                                   ---Petitioner(s)
                                          Versus
          The State of Tripura and 4 Others
                                                              ----Respondent(s)

For Petitioner(s) : Mr. Sovan Mahajan, Adv. For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 06/02/2026 Learned Counsel Mr. S. Mahajan is present for the petitioner.

Heard Learned Counsel for the petitioner.

It is submitted by Learned Counsel that without any formal

inquiry the petitioner is placed under suspension by the authority.

Learned Addl. G.A. Mr. K. De appears on behalf of all the

respondents and seeks for an indulgence to take necessary

instruction in this regard and to file counter-affidavit.

Request is considered.

The petitioner is further asked to submit all the relevant

documents supplying copy to the other side within a period of

seven days.

List this matter on 05.03.2026.

                                                                      JUDGE




MOUMITA                       Digitally signed by
                              MOUMITA DATTA

DATTA                         Date: 2026.02.07 11:23:31
                              +05'30'
Moumita