Sri Kalyanasish Kargupta vs The State Of Tripura & 2 Ors
2026 Latest Caselaw 718 Tri

Tripura High Court

Sri Kalyanasish Kargupta vs The State Of Tripura & 2 Ors on 18 February, 2026

2


                       HIGH COURT OF TRIPURA
                             AGARTALA
                           WP(C) No. 106 of 2026


Sri Kalyanasish Kargupta
                                                              ---- Petitioner(s)
                                     Versus
The State of Tripura & 2 Ors.
                                                            ----Respondent(s)

For Petitioner(s) : Mr. Hillol Laskar, Adv.

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


              HON'BLE MR. JUSTICE BISWAJIT PALIT
                                     Order

18.02.2026

Heard Mr. Hillol Laskar, learned counsel appearing for

the petitioner.

It is the case of the petitioner that the petitioner

initially joined in the office of Tripura Renewable Energy

Development Agency (TRADA) through an interview on

16.06.1999 as Junior Engineer. Thereafter, in course of

discharging duties the department on 31.03.2007 (Annexure-1)

released one seniority list wherein the name of the petitioner was

shown to be in serial No.1. After that on 10.02.2009 (Annexure-2)

final seniority list was released by the department wherein the

petitioner has been shown to be at serial No.3 and the respondent

No.3 is shown to be in serial No.2.

In the year 2012 by an office order dated 28.08.2012

(Annexure-5) the respondent No.3 being junior to the petitioner

was given promotion to the post of Project Officer and after a long

period the petitioner was given promotion to the post of Project

Officer by another office order dated 08.12.2021 (Annexure-6)

ignoring his seniority, resulting which the petitioner is deprived

and furthermore, it is apprehension of the petitioner that the

department again may deprive him and there is every possibility

that the respondent No.3 may be promoted to the post of Project

Director depriving him again. As such, the petitioner has filed this

writ petition for not considering his representation submitted on

28.04.2007, 03.03.2009, 23.12.2025 and lastly on 30.12.2025.

Learned Addl. GA Mr. K De, appears on behalf of the

respondent No.1 and accepts notice for the said respondent. Thus

formal notice on behalf of the said respondent has been waived.

The petitioner is to take steps for service of notice upon

the respondents No.2 & 3 both by normal process and registered

post with A/D or speed post within a week from today and file

proof of service.

List the matter on 01.04.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.19 16:17:06 +05'30'

Satabdi