Sri Chiranjit Tripura vs The State Of Tripura And 4 Others
2026 Latest Caselaw 422 Tri

Tripura High Court

Sri Chiranjit Tripura vs The State Of Tripura And 4 Others on 9 February, 2026

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                       WP(C)No.70 of 2026
Sri Chiranjit Tripura
                                                      ---Petitioner(s)
                               Versus
The State of Tripura and 4 Others
                                                   ----Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv.

Ms. Ishpa Chakma, Adv.

For Respondent(s) : Ms. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

09/02/2026 Learned Counsel Mr. A. Bhaumik appears for the petitioner.

Heard Learned Counsel for the petitioner.

The case of the petitioner is that in pursuance of the

notification dated 18.08.2025 he applied for the post of PGT in

English subject and the TRBT during the process of selection

issued one tentative answer key [Annexure-4] and as per

tentative answer key against question No.44 the answer is shown

to be C, in respect of question No.58 the answer is shown to be B

and in respect of question No.133 the answer is shown to be A.

But when the final answer key [Annexure-5] is published by the

authority it was found that answer of question No.44 is changed

from C to D and in respect of question No.133 the answer is

changed to D from A and in the exam the petitioner has secured

99 marks out of 150. Even in respect of question No.58 the

tentative answer key and the final answer key was not proper as

published by the TRBT. However, due to this anomaly the

petitioner has been deprived of 3 marks out of 150 marks. It was

fairly submitted by Learned Counsel appearing for the petitioner

that final merit list is yet to be declared by the authority and there

is possibility that the petitioner may be deprived of his valuable

right and as such he has filed this writ petition seeking certain

reliefs.

Issue Notice.

Learned Counsel Ms. Pinki Chakraborty appears for the

respondents and accepts notice for all the respondents, thus

issuance of formal notice is waived.

Learned Counsel appearing for the respondents submitted

that at this stage she needs some instruction and wants to file

counter-affidavit.

Request is considered.

List this matter on 22.04.2026.

In the meantime the respondents may file their counter-

affidavit supplying copy to the other side.

                                                                JUDGE




MOUMITA                   Digitally signed by
                          MOUMITA DATTA

DATTA                     Date: 2026.02.09 17:42:05
                          +05'30'
Moumita