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Shri. Amitava Gan vs The State Of Tripura And Others
2026 Latest Caselaw 31 Tri

Citation : 2026 Latest Caselaw 31 Tri
Judgement Date : 12 January, 2026

[Cites 0, Cited by 0]

Tripura High Court

Shri. Amitava Gan vs The State Of Tripura And Others on 12 January, 2026

                                  Page 1 of 4




                     HIGH COURT OF TRIPURA
                           AGARTALA
                        WP(C) No.661 of 2023

Shri. Amitava Gan
                                                          ......Petitioner(s).
                                      Vs.
The State of Tripura and others
                                                       ......Respondent(s).

For Petitioner (s) : Mr. Prasanta Kr. Pal, Advocate.

Mr. Saugat Datta, Advocate.

Ms. Maitri Majumder, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

Along with WP(C) No.662 of 2023 Sri. Sankar Prasad Majumder ......Petitioner(s).

Vs. The State of Tripura and others ......Respondent(s).

Along with

Md. Khurshed Alam ......Petitioner(s).

Vs. The State of Tripura and others ......Respondent(s).

Along with

Shri Debabrata Laskar ......Petitioner(s).

Vs. The State of Tripura and others ......Respondent(s).

Along with

Shri Sishu Ranjan Bhadra ......Petitioner(s).

Vs. The State of Tripura and others ......Respondent(s).

For Petitioner (s) : Mr. Prasanta Kr. Pal, Advocate.

Mr. Saugat Datta, Advocate.

Ms. Maitri Majumder, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Nepal Majumdar, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 12/01/2026

Heard Mr. Prasanta Kr. Pal, learned counsel appearing for

the petitioners in all the cases.

Also heard Mr. Dipankar Sarma, learned Addl. G.A.

appearing for the State-respondents and Mr. Nepal Majumdar, learned

counsel appearing for TSECL-respondents, who are parties in WP(C)

No.662 of 2023, WP(C) No.663 of 2023, WP(C) No.664 of 2023 and

WP(C) No.244 of 2024.

Mr. Pal, learned counsel appearing for all the petitioners

submits that the cases of all the petitioners are similar and identical. All

of them initially joined in the service as 'Overseer'. Thereafter, on re-

designation of their post, their designation became Junior Engineer

Grade-II. Thereafter, they were promoted to the post of Junior

Engineer, Grade-I, which according to Mr. Sarma, learned Addl. G.A.

was again re-designated as Junior Engineer Grade-V(A). Now, it is a

common case of all the petitioners that although they have completed

17 years and 25 years of service respectively, they were not provided

with the benefits of ACP-II and ACP-III. Therefore, the present writ

petitions are filed. Meanwhile, the department also took steps for

recovery of certain alleged over-payments made to them.

During the hearing Mr. Pal, learned counsel also submits

that all the petitioners are relying on a judgment passed by this Court

on a similar issue in WP(C) No.191 of 2020, decided on 03.05.2021,

wherein necessary directions was given by the learned Single Judge to

provide them the benefits of ACP-II and ACP-III. All the learned counsel

of all the sides submit that the said judgment of WP(C) No.191 of 2020

was thereafter challenged before the division bench by the State and the

division bench also dismissed the appeal by judgment dated

31.08.2021. Thereafter, one contempt petition was also filed before the

division bench for non-compliance of the said judgment. Then, the State

of Tripura and others preferred a Special Leave to Appeal No.16349 of

2022, wherein, after admission, notice was directed to be issued.

Meanwhile, it was ordered by the Hon'ble Supreme Court that further

proceedings in said Contempt Case (C) No.23 of 2022, in connection

with WA No.224 of 2021, shall not be proceeded with. Now, learned

counsel of the respondents submits that as the matter is now sub judice

before the Hon'ble Supreme Court, the better course is to keep these

writ petitions pending till decision of the Hon'ble Supreme Court.

Mr. Pal, learned counsel contends that the petitioners are

heavily relying on the decision of the judgment passed by this Court

dated 03.05.2021 in WP(C) No.191 of 2020 and therefore, as the

judgment is now sub judice, without further proceeding of the writ

petitions on other grounds, the matter may be kept pending till the

decision of the Hon'ble Supreme Court.

Considered the submissions.

As it appears, the judgment as relied upon the learned

counsel of the petitioners is sub judice before the Hon'ble Supreme

Court. According to all the learned counsel appearing for the parties, it

will be more helpful for the Court if necessary decision is passed in all

the writ petitions following the decision passed in the said SLP pending

before the Hon'ble Supreme Court.

I am convinced with the submissions of both sides. All the

appeals are accordingly adjourned sine die till the decision of the

Hon'ble Supreme Court. The matter will be listed again when any of the

parties of these writ petitions approaches before this Court on receipt of

the final decision of Hon'ble Supreme Court or for any other special

reason.

Registry is directed to act accordingly.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:07:53 +05'30' Date: 2026.01.15

Dinashree

 
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