Sri Charmajoy Tripura vs The State Of Tripura
2026 Latest Caselaw 121 Tri

Tripura High Court

Sri Charmajoy Tripura vs The State Of Tripura on 30 January, 2026

                     HIGH COURT OF TRIPURA
                           AGARTALA
                       WP(C) No.185 of 2025

   Sri Charmajoy Tripura,
   S/O- Sri Chetrang Tripura,
   R/o- Khagendra Roaja Para,
   P.O.- Harincherra,
   P.S.- Ambassa,
   Dist.-Dhalai Tripura, PIN-799289.
                                                 .... Petitioner(s).

                                Versus
1. The State of Tripura,
   to be represented be the Secretary to the
   Govt. of Tripura,
   Public Works Department (PWD),
   New Secretariat Building,
   New Capital Complex, Agartala,
   District- West Tripura, PIN-799010.
2. The District Magistrate & Collector,
   Dhalai District, Jawaharnagar,
   Ambassa
   District- Dhalai Tripura,
   PIN-799289.
3. The Block Development Officer,
   Ambassa R.D. Block, Ambassa,
   District-Dhalai, Tripura, PIN-799289.
4. The Executive Engineer,
   D.W.S. Circle, Ambassa Division,
   Jawaharnagar, Ambassa,
   Dist.- Dhalai Tripura, PIN-799289.
5. The Chairman,
   Ambassa, Block Advisory Committee,
   Dist.-Dhalai Tripura, PIN-799289.
6. Sri Karkajoy Tripura,
   S/o- Sri Rone Kumar Tripura
   R/o- Khagendra Roaja Para,
   P.O.- Harincherra, P.S.- Ambassa,
   Dist.- Dhalai Tripura, PIN-799289.
                                               .......Respondent(s).

For Petitioner(s) : Mr. Kabrabam Dhirendra Singha, Adv. For Respondent(s) : Mr. Karnajit De, Addl. G.A. Mr. Herojit Debbarma, Adv.

   Date of Hearing        :   27.01.2026
   Date of delivery of
   Judgment and Order     :   30.01.2026
   Whether fit for
   Reporting              :   YES





          HON‟BLE MR. JUSTICE BISWAJIT PALIT

                          Judgment & Order

This writ petition is filed by the petitioner seeking

the following reliefs:-

                  (a)     to admit this petition,
                  (b)     call for the records,
                  (c)     issue Rule, calling upon the respondents to

show cause as to why a writ in the nature of Certiorari should not be issued quashing and setting aside the impugned office letter dated 29.11.2024 whereby the name of the petitioner as Pump Operator at Khagendra Roaja Para under Gurudhan Para VC has been dropped though selected earlier and replaced by the name of the private respondent No.6. (Annexure-E) AND/OR,

(d) to show cause as to why a writ in the nature of Mandamus should not be issued directing/ commanding the respondent authorities to recall the impugned office letter dated 29.11.2024 whereby the name of the petitioner as Pump Operator at Khagendra Roaja Para under Gurudhan Para VC has been dropped and replaced by the name of the private respondent No.6. (Annexure-E), AND/OR,

(e) to issue a writ in the nature of Mandamus or pass any other appropriate order or direction directing/commanding the respondent authorities to appoint the petitioner to the post of Pump Operator at Khagendra Roaja Para under Gurudhan Para VC as per the office letter vide No.F.8(26)/BDO/AMBS/PANCH/2024-25/1897 Dated 08/10/2024 issued by the respondent No.3 forthwith, (reflected in Annexure-E) AND/OR,

(f) to issue a writ in the nature of Mandamus or pass any appropriate order or direction directing / commanding the respondent authorities either to appoint the petitioner to the post of Pump Operator or to pay appropriate compensation in lieu of his land or to vacate the land of the petitioner peacefully within a stipulated period as may be fixed by this Hon‟ble Court.

-AND-

(g) after hearing the parties, be pleased to make the Rule absolute and/or pass such further order(s) as to Your Lordships may deem fit and proper.

-AND-

(h) In the interim, it is graciously prayed that pending disposal of the Rule the execution/operation of the impugned office letter dated 29.11.2024 dropping the name of the petitioner and any attempt so made to appoint the private respondent in place of the petitioner to the post of Pump Operator at Khagendra Roaja Para under Gurudhanpara VC, Ambassa, Dhalai Tripura may be stayed and/or pass such further order(s) as to Your Lordships may deem fit and proper.

02. Heard Learned Counsel, Mr. Kabrabam Dhirendra

Singha appearing on behalf of the petitioner. Also heard

Learned Addl. G.A., Mr. Karnajit De appearing on behalf of the

State-respondents and further heard Learned Counsel, Mr.

Herojit Debbarma appearing on behalf of the respondent No.6.

But inspite of service of notice none appeared on behalf of the

respondent No.5.

03. At the time of hearing, Learned Counsel, Mr. K. D.

Singha appearing for the petitioner submitted that the

petitioner is a person belonging to ST (Scheduled Tribe)

community of Tripura and a poor jhumia (Jhum cultivator)

family and he is Class-VIII passed. In the year 2010,

Government of Tripura allotted plots of land to the petitioner

measuring 8.00 acre situated at Khagendra Ruyaja Para under

Gurudhan Para Panchayat, Tehasil/ Taluka-Ambassa, District

Dhalai, Tripura and on the basis of that Khatian bearing

No.2/9, Plot No.48/p was created and the Type of Forest-RF

classified as Type of Land- Tilla and it was under the Scheduled

Tribes and other Traditional Forest Dwellers (Recognition of

Forest Rights) Rules, 2007. It was also submitted that since

2010 the petitioner has been occupying the said land (Reliance

was placed upon Annexure-A and Annexure-B in this

regard).

04. Learned Counsel for the petitioner further submitted

that in the year 2020 the respondent authorities approached

the petitioner to set up a Drinking Water Supply Pump under

the Government's Innovative Scheme over the said land of the

petitioner and as the petitioner urged for compensation that

time, it was assured that the petitioner would be given

appointment as Pump Operator of the said Water Supply Pump

as a owner of the said land. On assurance the land was given

by him and accordingly the respondent authorities constructed

pump house over the land of the petitioner. It was also

informed by the respondent authorities to the petitioner to

submit application for his appointment as Pump Operator and

accordingly the petitioner submitted representation which was

duly received by respondent Nos.3 and 4. Further reliance was

placed in this regard on Annexure-C and Annexure-D.

05. It was later on informed to the petitioner that he

would be given appointment shortly as Pump Operator at

Khagendra Ruyaja Para under Gurudhan Para VC and according

to the petitioner he was officially selected as Pump Operator of

the said Khangendra Ruyaja Para Pump Machine by office order

dated 08.10.2024 issued by the respondent No.3 but the copy

of the same was not supplied to him. But reference of the

same could be gathered from Annexure-E. But surprisingly

the petitioner came to know that vide office letter dated

29.11.2024 (Annexure-E) the respondent No.6 has been

appointed as Pump Operator for the said pump machine most

illegally without giving any opportunity of being heard to him.

Knowing the same fact the petitioner visited the office of the

respondent authorities and submitted representation on

01.02.2025 (Annexure-F) but no action was taken.

06. Further representation was made to the Assistant

Engineer, DWS, Ambassa Sub-Division, Ambassa, Dhalai

Tripura with a copy to respondent No.5 (Annexure-G). But

inspite of that no action was taken. So under compelling

circumstances the petitioner has filed this petition before this

Court.

07. It was further submitted that, in this regard the

villagers of the village set a public meeting on 14.02.2025

wherein respondent No.6 namely, Sri Karkajoy Tripura and Sri

Kinadhan Tripura who were appointed as Pump Operators were

invited to attend but those persons did not attend the meeting

and in this regard resolution was taken by the villagers

(Annexure-H) and the same was also submitted to the

authority but inspite of that also no action was taken.

08. The respondents-State contested the writ petition

by filing one counter-affidavit wherein in Para Nos.4, 5 and 6 it

was submitted as under :-

"4. That, accordingly, since from issue of the said Notification the Concerned Panchayat /BAC/ADC committees were engaging persons for operation of water supply scheme under Dhalai District also & subsequently as per decision taken by the Tripura State Government the department issued their wages from grant-in-Aid fund to the concerned BDOs‟/Executive Officers directly through LOC accordingly the concerned BDOs are making their monthly wages according to their attendance. In this connection, as per said guide line, State Government is not responsible or eligible for engagement of any Pump Operator.

5. That, as per the above guideline a letter from BDO, Ambassa was received along with a resolution duly approved by BAC Chairman, Ambassa wherein Petitioner was appointed as pump operator under Innovative water supply scheme at Khagendra Roaja Para on 08-10-2024. Thereafter another letter from BDO, Ambassa was received on 29-11-2024 wherein the name of the petitioner was dropped. Accordingly action was taken up from the Executive Engineer, DWS Division, Ambassa. It is pertinent to mentioned here that the matter of selection of pump operators for operation of such water supply schemes are totally taken up by Panchayat basis, a resolution of selected candidates is approved by BAC Chairman and forwarded by BDO‟s to the PWD(DWS) for payment of monthly wages.

6. That, with regard to para 7, I say that the issue is not related to the PWD (DWS). Panchayat Raj & Autonomous District Council Bodies that the concerned Panchayat/BAC/ADC committees is fully responsible for selection/engagement of person for operation & mtc. Of water supply scheme in Rural areas."

09. Respondent No.6 also submitted counter-affidavit

and submitted that since 2021 he was discharging his duties as

Pump Operator of the said village. But surprisingly regarding

his appointment in the year 2021, the said respondent could

not submit any documentary evidence before this Court.

10. At the time of hearing, Learned Addl. G.A., Mr. K.

De appearing for the respondents-State submitted that the

decision was taken based on the recommendation of Chairman,

Ambassa, BAC. But surprisingly the Chairman, BAC inspite of

receipt of notice did not appear before the Court. But the

State-respondents in the counter-affidavit did not deny the fact

of ownership of the land by the present petitioner. Even the

respondent No.6 also did not deny the said fact. Rather from

the counter-affidavit it appears that, initially the petitioner was

appointed by the respondent No.3 on 08.10.2024 but

thereafter another letter was received from BDO, Ambassa RD

Block, Dhalai District on 29.11.2024 wherein the name of the

petitioner was dropped. But in this regard, the petitioner was

not heard personally even no written communication was made

to him.

11. Learned Counsel appearing for the petitioner at the

time of hearing relied upon one citation of the Hon'ble

Supreme Court of India in East Coast Railway and Another

Vs. Mahadev Appa Rao and Others reported in (2010) 7

SCC 678 wherein in Para Nos.23 and 24 of the Hon'ble

Supreme Court observed as under:-

"23. Arbitrariness in the making of an order by an authority can manifest itself in different forms. Non- application of mind by the authority making the order is only one of them. Every order passed by a public authority must disclose due and proper application of mind by the person making the order. This may be evident from the order itself or the record contemporaneously maintained. Application of mind is best demonstrated by disclosure of mind by the authority making the order. And disclosure is best done by recording the reasons that led the authority to pass the order in question. Absence of reasons either

in the order passed by the authority or in the record contemporaneously maintained is clearly suggestive of the order being arbitrary hence legally unsustainable.

24. In the instant case the order passed by the competent authority does not state any reasons whatsoever for the cancellation of the typing test. It is nobody‟s case that any such reasons were set out even in any contemporaneous record or file. In the absence of reasons in support of the order it is difficult to assume that the authority had properly applied its mind before passing the order cancelling the test."

12. Reference was made on another citation of the

Hon'ble Supreme Court of India in MSR. Maneka Gandhi Vs.

Union of India and Another reported in (1978) 1 SCC 248

wherein in the last part of Para Nos.8 and 9 of the Hon'ble

Supreme Court observed as under:-

"8. ........The principle of audi alteram partem, which mandates that no one shall be condemned unheard, is part of the rules of natural justice. In fact, there are two main principles in which the rules of natural justice are manifested, namely, nemo judex in causa sua and audi alteram partem. We are not concerned here with the former, since there is no case of bias urged here. The question is only in regard to the right of hearing which involves the audi alteram partem rule. Can it be imported in the procedure for impounding a passport?..........

9. ........Thus, the soul of natural justice is „fair-play in action‟ and that is why it has received the widest recognition throughout the democratic world. In the United States, the right to an administrative hearing is regarded as essential requirement of fundamental fairness. And in England too it has been held that „fair- play in action‟ demands that before any prejudicial or adverse action is taken against a person, he must be given an opportunity to be heard. The rule was stated by Lord Denning, M.R. in these terms in Schmidt v. Secretary of State for Home Affairs : (1969) 2 Ch D 149 - "where a public officer has power to deprive a person of his liberty or his property, the general principle is that it has not to be done without his being given an opportunity of being heard and of making representations on his own behalf". The same rule also prevails in other Common-wealth countries like Canada, Australia and New Zealand. It has even gained access to the United Nations (vide American Journal of International Law, Vol. 67, page 479). Magarry, J., describes natural justice "as a distillate of due process of law" (vide Fontaine v. Chastarton : (1968) 112 Solicitor General 690). It is the quintessence of the process of justice inspired and guided by „fair-play in

action‟. If we look at the speeches of the various law Lords in Wiseman's case, it will be seen that each one of them asked the question "whether in the particular circumstances of the case, the Tribunal acted unfairly so that it could be said that their procedure did not match with what justice demanded", or, was the procedure adopted by the Tribunal „in all the circumstances unfair‟? The test adopted by every Law Lord was whether the procedure followed was fair in all the circumstances and „fair-play in action‟ required that an opportunity should be given to the tax-payer "to see and reply to the counter-statement of the Commissioners" before reaching the conclusion that "there is a prima facie case against him". The inquiry must, therefore, always be : does fairness in action demand that an opportunity to be heard should be given to the person affected?"

Referring the same Learned Counsel for the

petitioner submitted that in the given case, the action of the

respondent authorities show the arbitrariness and by their

illegal act they have deprived the right of the petitioner without

offering him any opportunity or personal hearing and without

any written communication to him. So, Learned Counsel for the

petitioner urged before the Court to allow the writ petition,

applying the aforesaid principle of law laid down by the Hon'ble

Apex Court.

13. Finally, Learned Counsel for the petitioner referred

another citation of the Supreme Court of India in Kumari

Shrilekha Vidyarthi and Others Vs. State of U.P. and

Others reported in (1991) 1 SCC 212 wherein in Para No.36,

the Hon'ble Apex Court observed as under:-

"36. The meaning and true import of arbitrariness is more easily visualized than precisely stated or defined. The question, whether an impugned act is arbitrary or not, is ultimately to be answered on the facts and in the circumstances of a given case. An obvious test to apply is to see whether there is any discernible principle emerging from the impugned act and if so, does it satisfy the test of reasonableness. Where a mode is prescribed for doing an act and there is no impediment in following that procedure, performance

of the act otherwise and in a manner which does not disclose any discernible principle which is reasonable, may itself attract the vice of arbitrariness. Every State action must be informed by reason and it follows that an act uninformed by reason, is arbitrary. Rule of law contemplates governance by laws and not by humour, whims or caprices of the men to whom the governance is entrusted for the time being. It is trite that „be you ever so high, the laws are above you‟. This is what men in power must remember, always."

Referring the same, Learned Counsel further

submitted that from the facts and circumstances of the case it

will transpire the arbitrariness of the respondent authorities in

rejecting the name of the petitioner as Pump Operator and to

include respondent No.6 as Pump Operator in place of the

petitioner inspite of issuing his engagement order on

08.10.2024.

14. I have heard both the sides at length and perused

the petitioner's documents annexed with this writ petition and

the counter-affidavit submitted by the respondents-State and

private respondent No.6. As already stated, the respondents-

State in the counter-affidavit in Para No.5 specifically admitted

that on 08.10.2024 the petitioner was appointed as Pump

Operator under Innovative water supply scheme under

Khagendra Roaja Para but thereafter his name was dropped

and respondent No.6 was recommended for appointment. But

in this regard no personal hearing was given to the petitioner.

Even no written communication was made to him by the

respondent authorities. Admittedly, the petitioner could not

produce the document dated 08.10.2024. Respondent No.5

also inspite of receipt of notice did not come before this Court

to challenge the same which also shows its arbitrariness to

delete the name of the petitioner from engaging him as Pump

Operator for the respective village. The respondent No.6

admittedly in the year 2024 by order dated 29.11.2024 was

appointed as Pump Operator in place of the petitioner. But the

plea taken by the said respondent that he was engaged in the

year 2021 was not supported by any documentary evidence.

Although it was the admitted position that, he undergone

training earlier. There is no evidence on record that for

acquiring/using the land of the petitioner and for construction

of pump house any sort of compensation was given to the

present petitioner at any point of time. The citations referred

by the petitioner squarely cover the case of the petitioner.

15. Thus, after hearing both the sides and also after

going through the observations referred by the petitioner in the

aforenoted cases it appears that the principles of natural

justice has been violated in respect of the petitioner by the

respondent authorities by not appointing him as Pump

Operator although he was engaged/appointed on 08.10.2024

but later on without any cogent reason by subsequent letter

dated 29.11.2024 his name was deleted from the letter of

recommendation which shows arbitrariness on the part of the

respondent authorities and the same cannot be permitted in

the eye of law.

The citations referred by the petitioner are very

much applicable for decision of this case. Accordingly in

deciding this writ petition I have taken note of the said

observation made by the Hon'ble Apex Court in the present

case.

16. In the result, the writ petition filed by the petitioner

is hereby allowed. The communication dated 29.11.2024

written by BDO, Ambassa RD Block, Dhalai District to The

Executive Engineer, D.W.S., Ambassa Division, Jawaharnagar:

Dhalai District recommending the name of the respondent No.6

as Pump Operator for the respective village deleting/dropping

the name of the present petitioner from the said

communication stands quashed/set aside accordingly. The

respondent authorities are hereby asked to appoint the

petitioner immediately to the post of Pump Operator at

Gurudhan Para VC under Innovative Scheme at Khagendra

Roaja Para immediately preferably within a period of 2 (two)

months from the date of passing of this judgment and order.

With these observations, this writ petition is

disposed of.

Pending application/s, if any, also stands disposed

of.

                                                                                  JUDGE




Amrita


AMRITA DEB     AMRITA DEB
               Date: 2026.01.30 17:56:58
               +05'30'