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Sri Ajoy Ranjan Das vs The Chairman
2026 Latest Caselaw 490 Tri

Citation : 2026 Latest Caselaw 490 Tri
Judgement Date : 10 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Ajoy Ranjan Das vs The Chairman on 10 February, 2026

                                                                    Page 1 of 1




                                                           HIGH COURT OF TRIPURA
                                                             _A_G_A_R_T_A_L_A_
                                                              WP(C)No.67 of 2026

                   Sri Ajoy Ranjan Das
                                                                                              .........Petitioner(s)
                                                               VERSUS

                   The Chairman, Tripura Public Service Commission & others
                                                                         .......Respondent(s)

For Petitioner(s) : Mr. Anjan Kanti Pal, Advocate.

For Respondent(s) : Mr. Kundan Pandey, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT =O=R=D=E=R=

10/02/2026

Counsel for the petitioner shall delete prayers in the Writ

Petition with regard to challenge to the findings of the Disciplinary

Authority as well as the Appellate Authority which were affirmed by a

learned Single Judge of this Court by his judgment dt.07.08.2025 in WP(C)

354/2024.

List on 24.02.2026, for taking steps by the petitioner by way of

an application for amending pleadings and prayer in the Writ Petition.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

PULAK BANIK BANIK Date: 2026.02.10 23:52:57

-08'00'

 
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