Citation : 2026 Latest Caselaw 864 Tri
Judgement Date : 20 February, 2026
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.671 of 2025
Smt. Ruma Das
---- Petitioner(s)
Versus
The State of Tripura & 6 Ors.
----Respondent(s)
For Petitioner(s) : Mr. Somik Deb, Sr. Adv.
Mr. Jishan Samed, Adv.
For Respondent(s) : Ms. Pinki Chakraborty, Adv.
HON'BLE MR. JUSTICE BISWAJIT PALIT Order 20/02/2026
Learned Senior Counsel, Mr. Somik Deb assisted by Learned
Counsel, Mr. Jishan Samed is present on behalf of the petitioner.
Learned Counsel, Ms. Pinki Chakraborty is present on behalf of
the respondents-State.
From the note of Registry it appears that in pursuance of the
order dated 05.12.2025, no step is taken by the petitioner in respect of
service of notice upon respondent Nos.4 to 7 till date.
Further, it appears from the note of Registry that the respondent
Nos.1, 2 and 3 have already appeared and filed their counter affidavit.
Learned Senior Counsel for the petitioner, at this stage, sought
for an accommodation to allow the petitioner to take steps for causing
service of notice upon the respondent Nos.4 to 7.
It is further submitted by Learned Senior Counsel to allow the
petitioner to serve notice upon the said respondents through their appointing
authority i.e. the Director of School Education.
The petitioner is to take steps for causing service of notice upon
the respondent Nos.4 to 7 through their appointing authority both by normal
process or by registered post with A/D or Speed Post within 3(three) days
and file proof of service.
List the matter on 05.05.2026.
JUDGE
Snigdha
SNIGDHA Digitally signed by
SNIGDHA DAS
DAS Date: 2026.02.21
14:04:52 +05'30'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!