Sri Krishna Das vs Tripura University & 4 Ors
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Tripura High Court

Sri Krishna Das vs Tripura University & 4 Ors on 10 February, 2026

2


                     HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No. 02 of 2026
                     In WP(C) No. 551 of 2025
Sri Krishna Das
                                                        ---- Applicant(s)
                                Versus
Tripura University & 4 Ors.
                                                       ----Respondent(s)

For Applicant(s) : Mr. P Roy Barman, Sr. Adv.

Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. P K Dhar, Sr. Adv.

Mr. Kaushik Paul, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

10.02.2026

Learned Sr. counsel Mr. P Roy Barman, assisted by Mr.

Kawsik Nath, learned counsel is present on behalf of the applicant

and Mr. PK Dhar, learned Sr. counsel assisted by Mr. Kaushik Paul,

learned counsel is present on behalf of the respondent-Tripura

University.

This IA is filed by the applicant for directing the

respondents to sanction and release the monthly subsistence

allowance @ 75% of the basic pay plus admissible allowances

w.e.f. 13.11.2025.

At the time of hearing, learned Sr. counsel Mr. Roy

Barman, has drawn the attention of the court that by order dated

05.12.2025 the respondents were directed to pay the admissible

subsistence allowance to the applicant from the month of October,

2025 onwards. That part of the order has been complied with. But

since the applicant is entitled to 75% of the basic pay plus

admissible allowances which compelled the applicant to file this

petition.

Learned Sr. counsel Mr. PK Dhar, appearing on behalf

of the respondents University submitted that already instruction

has been given to the authority to comply the same. So he prayed

for disposal of the application accordingly.

Nothing in writing has been submitted by the

respondent University. However, there is no objection from the

side of the respondent University regarding entitlement of the

subsistence allowance @ 75% of the basic pay w.e.f. 13.11.2025.

Accordingly, it is ordered that the respondent

University shall pay the subsistence allowance @75% of the basic

pay with all admissible allowances w.e.f. 13.11.2025 to the

applicant and the same shall be complied with within a period of

seven days from today.

Copy of this order be supplied to the counsel for the

parties.

With the above direction, the IA stands disposed of.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.11 15:15:49 +05'30'

Satabdi