Sri Mridul Kumar Deb vs The State Of Tripura And Others
2026 Latest Caselaw 535 Tri

Tripura High Court

Sri Mridul Kumar Deb vs The State Of Tripura And Others on 12 February, 2026

                                                                     Page 1 of 1




                                                             HIGH COURT OF TRIPURA
                                                                   AGARTALA
                                                       IA No.01 of 2026 in WP(C) No.71 of 2026

Sri Mridul Kumar Deb
                                                                                                  ...... Applicant(s)
                                                       VERSUS

The State of Tripura and others
                                                                                               ...... Respondent(s)

For Applicant(s) : Mr. Rajib Saha, Advocate. For Respondent(s) : Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

12/02/2026

Learned Additional Government Advocate, Mr. M. Debbarma, appears and accepts notice on behalf of respondent nos.1 to 4.

Issue notice upon respondent nos.5 and 6 by registered post with A.D.

Process be filed within seven days.

Mr. Rajib Saha, learned counsel for the applicant submits that the applicant retired as Upper Division Clerk (ad-hoc) and meanwhile, an order has been passed on 05.01.2026 showing an amount of Rs.2,39,769/- has been overdrawn by the applicant.

As it appears said overdrawn covers the period from 2006 to 2025. Affidavit in opposition, if any, may be submitted by the respondents within four weeks.

Meanwhile, no step will be taken against the applicant regarding any sort of recovery.

List the matter after four weeks in its usual course.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.12 15:32:31 +05'30'