Smt. Mousomi Das vs ) The State Of Tripura
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Tripura High Court

Smt. Mousomi Das vs ) The State Of Tripura on 16 February, 2026

                     HIGH COURT OF TRIPURA
                              AGARTALA
               I.A. No.1 of 2026 in WP(C) No.75 of 2026
Smt. Mousomi Das,
Nursing Officer, Age:39,
W/o Sri Rajesh Das,
Resident of Netaji Palli,
PS & PO.:- Belonia,
District:- South Tripura,
PIN- 799155.
                                                     ---Applicant(s)
                               Versus
1)   The State of Tripura,
     Represented by the Secretary Health and
     family welfare Department,
     Government of Tripura,
     New Secretariat Complex,
     P.O.:- Secretariat, P.S.:- NCC,
     Agartala, District - West Tripura,
     PIN-799010.
2)   The Director of Health Services,
     Government of Tripura,
     Pandit Nehru Complex, Gurkha Basti,
     P.O.:- Kunjaban, Agartala,
     District:- West Tripura,
     PIN-799006.
3)   The Chief Medical Officer,
     Kailashahar, P.S.:- Kailashahar,
     P.O.:- Gournagar, District- Unakoti,
     PIN- 799282.
4)   The Medical Superintendent,
     District Hospital Kailashahar,
     P.S.:- Kailashahar,
     P.O.:- Bhagaban nagar,
     District:- Unakoti, PIN- 799282.
                                                  ----Respondent(s)

For Applicant(s) : Mr. Dulal Chandra Saha, Adv. For Respondent(s) : Mr. Kohinoor N. Bhattacharjee, G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 16/02/2026

Learned Counsel, Mr. D. C. Saha is present for the applicant-

petitioner.

Learned G.A., Mr. Kohinoor N. Bhattacharjee appears on

behalf of the State-respondents.

The applicant-petitioner has filed the writ petition before this

Court against the arbitrary action of the respondents by issuing

her subsequent transfer orders and also successive orders of

deputation and along with the writ petition this stay application is

filed for staying implementation of the order dated 28.01.2026

and Corrigendum Order dated 31.01.2026 issued by Chief Medical

Officer, Kailashahar, Unakoti Tripura.

Learned G.A., Mr. Kohinoor N. Bhattacharjee on instruction

appeared and submitted that due to the public policy considering

the shortage of staff the applicant-petitioner was given posting to

the concerned P.H.C. only for a period of 1 (one) month w.e.f.

29.01.2026 to 27.02.2026 but unfortunately the applicant-

petitioner has not yet joined to the said place of posting and

resulting which said P.H.C. is hereby suffering from shortage of

men power.

The main writ petition is pending for adjudication and from

the contents of the writ petition further it appears that, there were

multiple allegations against the respondent-authority by the

applicant-petitioner in respect of her frequent transfers. However,

considering the facts and circumstances of this case at this stage,

I am not inclined to pass any order of stay. As such, the stay

application filed by the applicant-petitioner is rejected.

However, the grievances raised by the applicant-petitioner in

the original writ petition would be taken up for consideration at

the time of disposal of the writ petition.

With this observation, this present I.A. stands disposed of.

                                                                           JUDGE



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         AMRITA DEB   DEB
                      Date: 2026.02.17 17:44:40
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