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Sri Ajoy Ranjan Das vs The Chairman
2026 Latest Caselaw 965 Tri

Citation : 2026 Latest Caselaw 965 Tri
Judgement Date : 24 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Ajoy Ranjan Das vs The Chairman on 24 February, 2026

                                   Page 1 of 2




                        HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                   I.A.No.01 of 2026 in WP(C)No.67 of 2026
Sri Ajoy Ranjan Das
S/O Nabin Chandra Das,
Resident of Vill and P.O. Durjoynagar,
P.S. Airport, District-West Tripura Pin-799009

                                                               ..........Applicant(s)

                                      Versus

1.The Chairman, Tripura Public Service Commission,
Tripura Public Service Commission, Akhaura Road, Agartala,
P.O. Agartala, P.S. West Agartala, District- West Tripura
2.The Secretary,(Disciplinary Authority),
Tripura Public Service Commission,
Akhaura Road, Agartala, P.O. Agartala,
P.S. West Agartala, District- West Tripura.
3.The Under Secretary,
General Administration(AR) Department,
Tripura Public Service Commission,
Akhura Road, Agartala, P.O. Agartala,
P.S. West Agartala, District- West Tripura.
4.The Inquiry Authority of Departmental Proceeding of the Petitioner,
Office of the Tripura Public Service Commission,
Akhaura Road, Agartala, P.O. Agartala,
P.S. West Agartala, District- West Tripura

                                                           ..........Respondent(s)

For Applicant(s) : Mr. Anjan Kanti Pal, Advocate.

Mr. Tushar Kanti Bhattacharya, Advocate. For Respondent(s) : Mr. Kundan Pandey, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R= 24/02/2026

I.A.No.01 of 2026 is filed to amend the pleadings and prayer

made in the Writ Petition in view of the suggestions made by the Court in

the hearing held on 10.02.2026.

Therefore, this application is allowed.

I.A. stands disposed of.

Issue notice to the respondents.

Mr. K. Pandey accepts notice for all respondents.

Counsel for the petitioner shall file amended copy of the Writ

Petition after service of notice to the respondents within one week from

today.

List the matter on 22.04.2026.

In the meantime, the respondents shall file the counter affidavit

to the amended Writ Petition.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.02.26 RJEE 15:03:17 +05'30' Sabyasachi B

 
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