Sri Pradip Das vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 480 Tri

Tripura High Court

Sri Pradip Das vs The State Of Tripura & 3 Ors on 10 February, 2026

2


                        HIGH COURT OF TRIPURA
                              AGARTALA
                            IA No. 02 of 2026
                        In WP(C) No. 608 of 2025
Sri Pradip Das
                                                          ---- Applicant(s)
                                 Versus
The State of Tripura & 3 Ors.
                                                       ----Respondent(s)

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

For Respondent(s) : Mr. D Sarma, Addl. GA.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 10.02.2026

Mr. Arijit Bhaumik, learned counsel is present on behalf

of the petitioner and Mr. D Sarma, learned Addl. GA is present on

behalf of the State-respondents.

The petitioner filed the writ petition for declaring that

the B.Ed. degree obtained by the petitioner is a valid one which is

pending for decision. In the meantime, the state respondents have

also filed their counter affidavit.

During the pendency of this petition, the present

petitioner has filed this IA to take a final decision regarding

awarding of TET certificate in favour of the petitioner.

At the time of hearing, learned counsel for the

petitioner drawn the attention of the Court that the TRBT has

declared the list of qualified candidates for T-TET 24 paper II

candidates wherein the name of the petitioner has been shown in

the waiting list (Annexure-1 of the IA) and by another

memorandum dated 13.12.2025 the TRBT has circulated that the

certificates would be distributed but in the Note it was mentioned

that two candidates in T-TET Paper-II are enlisted in the waiting

list and subject to further verification. In this situation, this IA is

filed.

Learned Addl. GA Mr. D Sarma, appearing on behalf of

the State respondents submitted that since the main petition is

pending for decision, so, this present IA is infructuous and is a

prematured one. So he urged before this court for final disposal of

the case since the counter affidavit has also been filed.

So, after hearing both the sides it appears to the Court

that till disposal of the present writ petition there is no scope to

grant any immediate relief to the petitioner in the IA.

Learned counsel Mr. A Bhaumik, at this stage

submitted that he will not press the IA and urged before the court

to dispose of the same, with a further request to hear the matter

finally at an early date.

In view of the said submission of the learned counsel

for the petitioner this present IA stands disposed of being not

pressed by the petitioner.

Liberty is granted to the petitioner to file rejoinder, if

any, in WP(C) No. 608 of 2025 supplying copy to the other side.

WP(C) No. 608 of 2025 is fixed for 03.03.2026. Let the

matter be listed on that day for final hearing.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.11 15:16:39 +05'30'

Satabdi