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Sri Judhistir Paul vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 653 Tri

Citation : 2026 Latest Caselaw 653 Tri
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Judhistir Paul vs The State Of Tripura & 3 Ors on 17 February, 2026

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                            WP(C) No.105 of 2026
Sri Judhistir Paul
                                                              ---- Petitioner(s)
                                   Versus
The State of Tripura & 3 Ors.
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 17/02/2026

Learned Senior Counsel, Mr. Purusuttam Roy Barman assisted by

Learned Counsel, Ms. Sutapa Deb Barman is present on behalf of the

petitioner. Learned Addl. GA, Mr. Karnajit De is present on behalf of the

respondents-State.

It is the case of the petitioner that he has done D.El.Ed. from

NIOS and on completion of the course, mark-sheet has been provided by

NIOS (Annexure-5). However, the certificate in respect of the said course

has not yet been provided by the NIOS. In this regard, the petitioner has

served a legal notice upon the authority of the NIOS but inspite of that, no

action has been taken, which compelled the petitioner to file this writ

petition seeking appropriate direction upon the authority.

Considering all, issue notice upon the respondents.

Since Learned Addl. GA, Mr. Karnajit De appears and accepts

notice on behalf of respondent No.1 and 4, issuance of formal notice is

waived on behalf of those respondents.

The petitioner is to take steps for causing service of notice upon

the respondent Nos.2 and 3 both by normal process or by registered post

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

Learned Addl. GA also prayed for an indulgence to allow the

respondent Nos.1 and 4 to file counter affidavit.

Request is considered.

List the matter on 31.03.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.02.18 16:18:49 +05'30'

 
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