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Tripura High Court
Farok Hossen vs Teachers Recruitment Board on 23 February, 2026
HIGH COURT OF TRIPURA
AGARTALA
IA No.03 of 2026
In WP(C) No.550 of 2025
1. Farok Hossen,
S/o-Abdul Kalam, R/o Vill: Luddamura,
P.O. & P.S.: Jatrapur, Sonamura,
Dist.: Sepahijala, PIN: 799131, age about: 32 years.
2. Ikbal Hossain,
S/o-Julhas Uddin, R/o Vill: Panchnalia,
P.O.: Motinagar, P.S.: Sonamura,
Dist.: Sepahijala, PIN: 799131, aged about 28 years approx.
---- Applicant(s)
1. Rubal Debnath,
S/o-Dilip Debnath, R/o-Belonia,
Border Para, South Tripura,
P.O. & P.S.: Belonia, PIN: 799155, aged about-33.
2. Pintu Debnath,
S/o-Maran Debnath, R/o-Bashpukur,
Sepahijala, Tripura, P.O. & P.S.: Jatrapur,
PIN: 799131, aged about-33
---- Petitioner(s)
Versus
1. Teachers Recruitment Board, Tripura,
Represented by its Chairman, Shiksha Bhavan, Office Lane, Agartala, West
Tripura, Agartala, PIN: 799001.
2. The Member Secretary, Teachers Recruitment Board, Tripura,
Shiksha Bhavan, Office Lane, Agartala, West Tripura, PIN: 799001.
3. The State of Tripura,
Represented by the Secretary, Department of Youth Affairs & Sports,
Government of Tripura, New Secretariat Building, New Capital Complex,
Kunjaban, P.S.: New Capital Complex, Agartala, West Tripura, PIN: 799010.
4. The Director, Department of Youth Affairs & Sports, Government of
Tripura, Shiksha Bhavan, Office Lane, Agartala, West Tripura, PIN: 799001.
5. The Director, O/o the Directorate of Elementary Education, Shiksha
Bhavan, Government of Tripura, Office Lane, Agartala, West Tripura, PIN:
799001.
6. Farok Hossen, S/o-Abdul Kalam, R/o Vill: Luddamura, P.O. & P.S.:
Jatrapur, Sonamura, Dist.: Sepahijala, PIN: 799131, age about: 32 years.
7. Ikbal Hossain, S/o-Julhas Uddin, R/o Vill: Panchnalia, P.O.: Motinagar,
P.S.: Sonamura, Dist.: Sepahijala, PIN: 799131, aged about 28 years approx.
----Respondent(s)
For Applicant(s) : Mr. Samarjit Bhattacharjee, Adv.
Mr. Tirtharaj Dhar, Adv.
Mr. Arijit Bhaumik, Adv.
For Respondent(s) : Mr. Dipankar Sarma, Addl. GA
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order
23/02/2026
Learned Counsel, Mr. Arijit Bhaumik is present on behalf of the
applicants i.e. the newly added respondent Nos.6 and 7 in the connected writ
petition.
Learned Counsel, Mr. Samarjit Bhattacharjee is present on behalf of
the writ petitioners.
Learned Addl. GA, Mr. Dipankar Sarma is present on behalf of the
respondents-State.
Heard Learned Counsels for the parties.
The original writ petition is pending for adjudication. Perused the
record.
By order dated 18.09.2025 passed by this Court, a direction was
given to the respondents to keep 2(two) posts vacant till disposal of the
connected writ petition. The said order was duly communicated.
However, in the meantime, the newly added respondent Nos.6 and
7 in the connected writ petition have filed the present interlocutory application
praying for vacating the order dated 18.09.2025 passed by this Court.
A scope was given to Learned Counsel, Mr. Samarjit Bhattacharjee
for the petitioners to file reply, however, no such reply has been filed.
At this stage, Learned Counsel, Mr. Bhattacharjee appearing for the
writ petitioners fairly submitted that the prayer made by Learned Counsel, Mr.
Bhaumik for the applicants-respondent Nos.6 and 7 may be allowed, subject to
condition that any further decision in this regard shall be subject to the
outcome of the connected writ petition.
Learned Counsel, Mr. Arijit Bhaumik also concurred and further
drawn the attention of the Court to a notification dated 27.10.2025 issued in
respect of the recommended candidates by the respondents-TRBT, keeping
2(two) posts vacant in compliance with the order dated 18.09.2025. It was
further submitted that if the order dated 18.09.2025 is not vacated then, it
would be difficult on the part of the TRBT authorities to fill up the said posts.
So, Learned Counsel, Mr. Bhaumik fairly submitted that liberty may be given to
the TRBT to fill up the posts. However, the decision in respect of 2(two) posts
which were applied for, shall be subject to the decision of the writ petition.
Learned Counsel, Mr. Bhattacharjee appearing for the writ
petitioners expressed no objection to the said submissions.
Considering the submissions made by Learned Counsels for both the
parties, the earlier order dated 18.09.2025 stands vacated with further
condition that any appointment or decision in respect of the 2(two) posts, for
which this case has been filed, will be subject to the final decision of the writ
petition by the State Government.
With this observation, this interlocutory application stands allowed
and disposed of.
JUDGE
Snigdha
SNIGDHA Digitally signed by
SNIGDHA DAS
DAS Date: 2026.02.24
18:36:05 -08'00'
