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Sri Kachakla Tripura vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 654 Tri

Citation : 2026 Latest Caselaw 654 Tri
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Kachakla Tripura vs The State Of Tripura & 4 Ors on 17 February, 2026

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                               WP(C) No.103 of 2026
Sri Kachakla Tripura
                                                               ---- Petitioner(s)
                                      Versus
The State of Tripura & 4 Ors.
                                                              ----Respondent(s)

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

Mr. Tushar Kanti Bhattacharya, Adv.

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

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

Learned Counsel, Mr. Anjan Kanti Pal is present on behalf of the

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

of the respondents-State.

It is the case of the petitioner that by order dated 30.04.2025,

the disciplinary authority i.e. the Superintendent of Police, West Tripura,

Agartala has imposed punishment upon the petitioner withholding one scale

increment without cumulative effect under CCS rule 11(v), which has been

affirmed by the appellate authority. It is further submitted by Learned

Counsel for the petitioner that due to the punishment, the petitioner has

been seriously prejudiced and being dissatisfied with the said order of the

disciplinary authority as well as the appellate authority, he has filed this writ

petition for quashing the same.

Considered.

Perused the petition and the documents annexed with the writ

petition.

Issue notice upon all the respondents.

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

accepts notice on behalf of all the respondents, issuance of formal notice is

waived.

Learned GA further submitted to allow an opportunity to the said

respondents to file their counter affidavit.

Request is considered.

List the matter on 31.03.2026. In the meantime, the

respondents may file their counter affidavit supplying copy to the other side.





                                                                        JUDGE




Snigdha


SNIGDHA Digitally signed by
        SNIGDHA DAS

DAS     Date: 2026.02.18
        16:21:08 +05'30'
 

 
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