Sri Kali Sankar Baidya vs The State Of Tripura
2026 Latest Caselaw 46 Tri

Tripura High Court

Sri Kali Sankar Baidya vs The State Of Tripura on 15 January, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            WP(C)No.345 of 2022
                            WP(C)No.574 of 2022
WP(C)No.345 of 2022

Sri Kali Sankar Baidya,
S/O-Lt. Birendra Baidya,
Address-Village-Sishu Uddyan Para,
P.S. & P.O.-Belonia, District-South Tripura

                                                        ..........Petitioner(s)
                                    Versus

1. The State of Tripura,
to be represented by the Principal Secretary,
Government of Tripura, New Secretariat Complex,
Kunjaban, Agartala, West Tripura, Pin-799010
2. The Secretary,
Department of Law, Government of Tripura,
New Secretariat Complex, Kunjaban, Agartala,
West Tripura, Pin-799010
3. The Secretary,
Department of Finance, Government of Tripura,
New Secretariat Complex, Kunjaban, Agartala,
West Tripura, Pin-799010
4. The District and Session Judge,
Belonia District and Session Court, Belonia, South Tripura
                                                         ..........Respondent(s)

Smt. Kajal Rani Dey, W/O Lt. Sankar Majumder, 31 W/10-Arjja Samaj Para, P.S. & P.O. Belonia, District-South Tripura

..........Petitioner(s) Versus

1. The State of Tripura, to be represented by the Chief Secretary, Government of Tripura, New Secretariat Complex, Kunjaban, Agartala, West Tripura, Pin-799010

2. The Principal Secretary, Department of Finance, Government of Tripura, New Secretariat Complex, Kunjaban, Agartala, West Tripura, Pin-799010

2. The Secretary, Department of Law, Government of Tripura, New Secretariat Complex, Kunjaban, Agartala, West Tripura, Pin-799010

4. The District and Session Judge, Belonia District and Session Court, Belonia, South Tripura ..........Respondent(s) ______________________________________________________ For Petitioner(s) : Mr. Haradhan Sarkar, Advocate. For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A. Mr. B.N. Majumder, Sr. Advocate.

Mr. Debalay Bhattacharya, Sr. Advocate. Mr. D.J. Saha, Advocate.

Mrs. Pinki Chakraborty, Advocate.

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

Order 15/01/2026

The issue raised by the Petitioners in these Writ Petitions is covered

by the judgment pronounced today in W.A.No.61of 2022 and batch.

Therefore, in terms of the said judgment, it is held that the petitioners

herein, being employees of the District Judiciary, are entitled to gratuity of

Rs.10,00,000/- as per the Tripura State Civil Services (Revised Pension) Rules,

2017. The said amount shall be paid to them, if not already paid, with interest @

7% p.a. from the date on which they are entitled to the same till the date of actual

payment which shall not be more than 6(six) weeks from today.

Writ Petitions are accordingly disposed of.

Pending application/s, if any, also stands disposed of.

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




PULAK           Digitally signed by
                PULAK BANIK

BANIK           Date: 2026.01.16
                14:00:03 +05'30'
Sabyasachi B