Sri Manik Bhowmik & 9 Ors vs The State Of Tripura & 7 Ors
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Tripura High Court

Sri Manik Bhowmik & 9 Ors vs The State Of Tripura & 7 Ors on 16 February, 2026

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                             WP(C) No.98 of 2026
Sri Manik Bhowmik & 9 Ors.
                                                               ---- Petitioner(s)
                                    Versus
The State of Tripura & 7 Ors.
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Adv.

Ms. Adwitiya Chakrabarti, Adv.

For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 16/02/2026

Learned Senior Counsel, Mr. Somik Deb assisted by Learned

Counsel, Ms. Adwitiya Chakrabarti is present on behalf of the petitioners.

Learned GA, Mr. Kohinoor N. Bhattachrayya is present on behalf of the

respondents-State.

This writ petition is filed for counting entire past service rendered

by the petitioners.

At the time of hearing, Learned Senior Counsel submitted that he

is relying upon one judgment and order dated 19.12.2018 passed by a

Division Bench of this Court in this regard in WP(C) No.1138 of 2016 along

with other connected matters.

Considering all, issue notice upon the respondents.

Since Learned GA, Mr. Kohinoor N. Bhattacharyya appears and

accepts notice on behalf of respondents-State, issuance of formal notice is

waived on behalf of those respondents.

The petitioners are to take steps for causing service of notice

upon the respondent Nos.5, 6, 7 and 8 both by normal process or by

registered post with A/D or Speed Post within 7(seven) days and file proof of

service.

Request is considered.

List the matter on 28.04.2026.

                                                                     JUDGE




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DAS     Date: 2026.02.16
        17:48:16 +05'30'