Citation : 2026 Latest Caselaw 959 Tri
Judgement Date : 24 February, 2026
Page 1 of 5
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
IA No. 01 of 2026
In WP(C) No. 27 of 2026
1. Sri Dipak Datta,
S/O- Sri Jagadindu Datta,
R/O- Vill-Kanchanbari, P.O- Kanchanbari,
P.S- Fatikroy, Dist.-Unakoti, Tripura, Aged about 32 years, Pin-799288.
2. Smt. Tulsi Debnath,
D/O- Sri Brajabasi Debnath,
R/O-Vill- Jalabasa, P.O & P.S- Panisagar,
Dist.- North Tripura, Aged about 34 years, Pin-799260.
3. Sri Payal Datta,
D/O- Sri Asish Kumar Datta,
R/O-Vill-Algapur, P.O- Algapur, P.S- Dharmanagar,
Dist.- North Tripura, Aged about 32 years, Pin-799253.
4. Sri Amar Sarkar,
S/O- Lt. Santi Sarkar, R/O- Melaghar,
P.O- Chandigarh, P.S- Melaghar, Dist.- Sepahijala,
Aged about 32 years, Pin-799115.
5. Sri Biplab Roy,
S/O- Nanigopal Roy, R/O-Vill-Netaji Nagar,
P.O & P.S- Teliamura, Aged about 35 years, Pin-799205.
6. Sri Rajat Roy,
S/O- Sri Rathindra Roy, R/O- Vill-Gamaibari,
P.O & P.S- Teliamura, Dist. Khowai, Aged about 35 years, Pin-799205.
7. Sri Amit Kumar Jamatia,
S/O- Lt. Ananta Kishore jamatia, R/O- Vill- West Manu,
P.O- Manpathar, P.S-Shantirbazaar, Dist.- South Tripura,
Aged about 40 years, Pin-799114.
8. Sri Nabendu Nath,
S/O- Sri Nripendra Kumar Nath, R/O-Vill- Sonarerbasa,
P.O- Sonarerbasa, P.S- Dharmanagar, Dist.- North Tripura, Pin-799251,
Aged about 36 years, Pin-799251.
9. Smt. Manti Datta,
W/O- Sri Abhijit Banik, R/O-Vill-Chandrapur Colony No.2,
P.O-Matabari, P.S- R.K Pur, Dist.- Gomati, Aged about 33 years, Pin-799013.
10. Sri Mimu Chakraborty,
S/O- Lt. Narayan Chakraborty, R/O-Vill- Garjee,
P.O- Garjee, P.S- R.K Pur, Aged about 32 years, Dist.-Gomati, Pin-799125.
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11. Smt. Gopa Rani Saha,
W/O- Sri Jayanta Saha, R/O- Vill-Barpathari,
P.O- Barpathari, P.S- P.R Bari, Dist.- South Tripura,
Aged about 35 years, Pin-799155.
12. Sri. Sabbir Hossain,
S/O- Lt. Machhu Miah, R/O- Vill-Indira Nagar,
P.O- Melaghar, Dist.- Sepahijala, Age about 39 years, Pin-799115.
13. Sri Amarjit Chakma,
S/O- Sri Kalapona Chakma, R/O-Vill- East Manu,
P.O- East Manu, P.S- Shantirbazar, Dist.-South Tripura,
Aged about 33 years, Pin-799144.
14. Smt. Supriya Muhuri,
W/O- Sri Sudip Kr. Bhowmik, R/O- Vill-Paschim Charakbari,
P.O- Paschim Charakbai, P.S- Baikhora, Dist.-South Tripura,
Aged about 40 years, Pin-799142.
15. Subrata Debnath,
S/O- Sri Ananda Debnath, R/O- Near Noagaon, High School,
P/O- Kamalpur, Dist. Dhalai, Aged about 33 years, Pin-799285.
16. Sri Pintu Deb,
S/O- Sri Nepal Deb, R/O- Sukantapalli, P.O- Kumarghat,
P.S- Kumarghat, Dist- Unokoti, Aged about 36 years, Pin-799264.
..PETITIONERS
VERSUS
1. The State of Tripura,
Represented by its Secretary, School Education Department,
Govt. of Tripura, P.O: Secretariat, P.S: New Capital Complex,
Dist: West Tripura, PIN: 799010.
2. The Teachers Recruitment Board, Tripura,
Represented by its Member Secretary, Siksha Bhwan, Office Lane,
P.O. Agartala, P.S: West Agartala, Dist: West Tripura, PIN: 799001.
3. The Member Secretary,
Teachers Recruitment Board, Tripura, Siksha Bhawan, Office Lane,
P.O: Agartala, P.S: West Agartala, Dist: West Tripura, PIN: 799001.
4. The Controller of Examinations,
Teachers Recruitment Board, Tripura, Sikhsha Bhawan, Office Lane,
P.O: Agartala, P.S: West Agartala, Dist: West Tripura, PIN: 799001.
5. The National Council for Teachers Education,
Represented by its Member Secretary, Having office at G-7, Sector-10,
Dwarka, Near Metro Station, New Delhi-110075.
6. The Regional Director,
Page 3 of 5
The National Council for Teachers Education,
Having office at G-7, Sector-10, Dwarka, Near Metro Station,
New Delhi-110075.
7. The National Institute of Open Schooling. (NIOS),
Represented by it's Secretary, Having Office at A-24/25,
Institutional Area, Sector-62, Noida, Dist- Gautam Budh Nagar,
Uttar Pradesh-201309
...RESPONDENTS
For Appellant(s) : Mr. Arijit Bhoumik, Advocate.
For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA.
HON'BLE MR. JUSTICE BISWAJIT PALIT
ORDER
24.02.2026 Heard learned counsel Mr. A Bhoumik, appearing on behalf of
the applicants as well as Mr. Pradyumna Gautam, learned Sr. GA appearing
on behalf of the State- respondents.
2. At this stage, the learned Sr. GA Mr. Gautam, drawn the
attention to allow the petitioners to file objection against the interlocutory
application filed by the applicants. To this, learned counsel Mr. Bhowmik,
submitted that the last date for filing application is 26.02.2026 and if no
order is passed today then the very purpose of filing the IA would be
frustrated and it was further submitted by learned counsel Mr. Bhoumik, that
the copy of the IA had already been furnished to learned Sr. GA Mr.
Gautam, at the time of filing of the same.
3. Accordingly the matter is taken up for hearing.
4. At the time of hearing, learned counsel Mr. Bhaumik, drawn the
attention of the Court that the present petitioners have filed the writ petition
before this court for directing the respondents to issue their TET certificates
as they could qualify the written examination conducted by TRBT but at the
time to scrutiny of documents, the TRBT informed that the TET certificates
cannot be issued in their favour on the ground that they have conducted
D.El.Ed. from NIOS with a duration of 18(eighteen) months and the
D.El.Ed. programme was not concluded within 31.03.2019.
5. It was further submitted by learned counsel Mr. Bhaumik that
in spite of specific direction of the Hon'ble Supreme Court the respondent-
TRBT is not declaring the TET results of the present petitioners and for such
compelling circumstances they have filed the writ petition which is pending
for adjudication and by this time TRBT has issued notification on
21.02.2026 for selection to the post of Under Graduate Teachers and
Graduate Teachers for Elementary Education Directorate, Education
(School) Department of Government of Tripura and if at this stage they are
not allowed to apply against the said advertisement for the post of Graduate
Teachers and Under Graduate Teachers without the TET certificate, then the
very purpose of the IA would be frustrated and also the present petitioners
would be deprived from applying for the said posts for which notification
has been issued by TRBT.
6. Learned Sr. GA Mr. Gautam, submitted that the case is still
pending for adjudication and as such, it would be unwise to issue any
appropriate direction.
7. Heard both the sides.
8. It is the admitted position that the Hon'ble Supreme Court of
India vide judgment and order dated 10.12.2024 in Viswanath & Ors. Vs.
State of UttaraKhand (2025) 6 SCC 808 and in Koushik Das & Ors. Vs.
State of West Bengal (2025) 5 SCC 413 accredited 18 (eighteen) months
D.El.Ed. course as an one time window through NIOS. The present
petitioners have undergone the said D.El.Ed. course through NIOS.
9. However, the writ petition is pending for adjudication. So
considering the present facts and circumstances, it is ordered that the
respondent authority shall allow the present petitioners to apply for the
required posts against the Notification dated 21.02.2026 (Annexure-1)
issued vide No.F.2(1-18)GEN/TRBT/REC/2024/108 by TRBT in absence of
TET certificates which would be subject to outcome of the writ petition,
filed by the petitioners.
10. With this observation, the present IA is disposed of.
Supply a copy of this order to learned counsel Mr. Bhoumik,
for the petitioners. A copy of this order be also supplied to learned Sr. GA
Mr. Gautam, for information and necessary action.
JUDGE
SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.24 18:48:30 +05'30' Satabdi
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