Sri Sumit Sarkar & 2 Ors vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 717 Tri

Tripura High Court

Sri Sumit Sarkar & 2 Ors vs The State Of Tripura & 3 Ors on 18 February, 2026

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                      WP(C) No. 100 of 2026
Sri Sumit Sarkar & 2 Ors.
                                                           ---- Petitioner(s)
                                Versus
The State of Tripura & 3 Ors.
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv.

For Respondent(s) : Mr. Mangal Debbarma, Addl. GA.

Mr. Kundan Pandey, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

18.02.2026

Heard Mr. Arijit Bhaumik, learned counsel appearing for

the petitioners.

It is the case of the petitioner that the petitioner No.1

is holding the post of Deputy Project Officer under the Directorate

of Biotechnology, Department of Science, Technology &

Environment (DSTE) , Govt. of Tripura and the petitioners No.2 &

3 are the Scientific Assistants. Their grievance is that from the

post of Deputy Project Officer the next promotional post is Project

Officer.

At present there are two posts and out of two posts

one is meant for UR and the other is for reserved category. But

considering the requirement of the department and their

workload, there was a proposal for amendment of recruitment

rules and for creation of posts and in this regard the proposal was

initiated on 14.07.2025 but thereafter, no further step has been

taken. But in the meantime, without creating any posts the

government has decided to fill up, one post of Project Officer (UR

category) and accordingly, one advertisement has been issued

(Annexure-18) on 05.02.2025.

It is further submitted by learned counsel that if the

post of Project Officer is not created by the department in that

case the petitioner would be deprived of getting their legitimate

promotion from the department which compelled them to file this

petition.

Learned Addl. GA Mr. Mangal Debbarma, appears on

behalf of the respondents No.1, 2 & 4 and accepts notice on behalf

of the said respondents, thus formal notice is waived. Mr. Kundan

Pandey, learned counsel appears and accepts notice on behalf of

the respondent No.3 and thus formal notice is also waived.

At this stage learned Addl. GA appearing for the

respondents submitted that an opportunity be given to the said

respondents to file their counter affidavit.

Request is considered.

List the matter on 01.04.2026.

In the meantime, the respondents are at liberty to file

their counter affidavit, supplying copy to the other side.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.19 16:14:54 +05'30' Satabdi