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Tripura High Court
Smt. Nilima Deb vs The State Of Tripura Represented By The ... on 20 February, 2026
-1-
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 109 of 2026
Smt. Nilima Deb, W/o Late Satya Bhusan Deb, P.O. Ramnagar, P.S.
West Agartala, District West Tripura.
-----Petitioner(s)
Versus
1.The State of Tripura represented by The Secretary to the Public
Works Department, New Secretariat Complex, Agartala, West Tripura.
2.The Chief Engineer (Electricity), Public Works Department,
Agartala, West Tripura.
3.The Executive Engineer, Transmission Division, Public Works
Department, Agartala, West Tripura.
4.Deputy General Manager (Materials Management), Material
Management Division, Tripura State Electricity Corporation Limited,
Bidyut Bhawan, Banamalipur, Agartala, West Tripura Formerly-(The
Executive Engineer, Electric Stores Division, Govt. of Tripura,
Arundhutinagar, Agartala, West Tripura).
5.General Manager, Tripura State Electricity Corporation Limited,
Bidyut Bhawan, Banamalipur, Agartala, West Tripura.
6.The Accountant General (A and E), Agartala, West Tripura.
7.Smt. Purnima Deb, W.O. Late Satya Bhusan Deb, Ramnagar,
Road No. 2, P.O. Ramnagar, P.S. West Agartala, Dist- West Tripura.
....Respondent(s)
For Petitioner(s) : Ms. Uttara Sinha, Advocate.
For Respondent(s) : Mr. B.N.Majumder, Sr. Advocate.
Mr. Debalay Bhattacharya, Sr. Adv.
Mr. M.Debbarma, Addl.GA.
Mr. A.Chakraborty, Advocate.
=B=E=F=O=R=E=
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Judgment and Order(Oral)
20.02.2026
Heard Ld. Counsel Ms. Uttara Sinha for the petitioner.
[2] Grievance of the petitioner is that she is the first wife of
the deceased Government employee, namely, Lt. Satya Bhusan Deb,
but, family pension was initially granted to respondent no.7, Smt.
Purnima Deb, who was his second wife. Thereafter, on objection
raised by the petitioner, payment of family pension was stopped.
Thereafter, the petitioner filed writ petition bearing No. WP(C) 1068 of
2019 which was disposed of on 25.11.2019, asking the petitioner to
approach Civil Court as disputed question of facts were involved. Ld.
Counsel Smt. Sinha submits that thereafter, the matter has been
settled between the petitioner and said respondent no.7, and it is
agreed by them that family pension will be received by the petitioner.
But despite the same, same has not been granted by the other
respondents to the petitioner. She, thereafter, submitted
representations to the Executive Engineer, Transmission Division,
Public Works Department on 17.12.2024 and to the Secretary, PWD
on 18.12.2024 and further, to the Executive Engineer, Electric Stores
Division on 24.12.2024. But despite more than 1 year has elapsed,
said representations have not been responded to and therefore, the
present writ petition is filed.
[3] Ld. Addl. GA, Mr. Mangal Debbarma appears and
accepts notice for respondent nos.1 to 3.
Ld. Sr. Counsel, Mr. B. N. Majumder appears and accepts
notice for respondent nos.4 and 5 and Ld. Counsel Mr. A.
Chakraborty appears and accepts notice for respondent no.6.
[4] Ld. Counsel, Smt. Sinha submits that the petitioner is
income less and for a long period, she is not receiving the family
pension which is leading her to severe financial crisis.
[5] Ld. Sr. Counsel, Mr. B. N. Majumder submits that the
petitioner was an employee of respondent nos.1, 2 and 3 and without
any valid reason respondent nos.4 and 5 have been made the parties
herein, though the petitioner was not an employee of TSECL.
[6] Ld. Addl. GA, Mr. Mangal Debbarma and Ld. Counsel Mr.
A. Chakraborty submit that they have no objection if the case is
disposed of at this stage with a direction to respondent nos. 1 to 3 to
dispose of her representations in accordance with law after taking into
account the subsequent development i.e. the settlement arrived at
between the parties.
[7] Considered the submissions.
[8] The writ petition is disposed of with a direction to
respondent nos. 1 to 3 to consider the representations of the petitioner
as submitted earlier and as indicated above, in accordance with law
with a reasoned order taking into account the subsequent
development, within a period of 4 weeks from the date of receipt of
copy of this order.
[9] Liberty is also given to the petitioner to approach the
appropriate forum again, if further grievances persist.
[10] IA(s), if any, shall also stand disposed of.
JUDGE
MUNNA Digitally signed by
MUNNA SAHA
SAHA Date: 2026.02.20
18:15:13 +05'30'
Saikat Sarma
