Rakhal Chakraborty & 24 Ors vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 47 Tri

Tripura High Court

Rakhal Chakraborty & 24 Ors vs The State Of Tripura & 3 Ors on 15 January, 2026

2


                       HIGH COURT OF TRIPURA
                             AGARTALA
                        WP(C) No. 15 of 2026
Rakhal Chakraborty & 24 Ors.
                                                           ---- Petitioner(s)
                                   Versus
The State of Tripura & 3 Ors.
                                                        ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. GA.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

15.01.2026

Learned Sr. Counsel Mr. Purusuttam Roy Barman,

assisted by Ms. Sutapa Deb Barman, Learned Counsel is present

for the petitioners.

At this stage Learned Sr. Counsel drawn the attention

of this Court that the present petitioners whose names are also

mentioned in Para No.5 of the writ petition were engaged by the

department concerned in the year 1992 onwards as regular

employees. Thereafter, by office order dated 19.06.1997 the

Tripura Small Industries Corporation Limited issued a list

comprising the present petitioners that they will be treated as

fixed pay employees and their salary would not be increased.

Challenging that order of the then Managing Director of

Tripura Small Industries Corporation Limited some of the

petitioners preferred different writ petitions before Gauhati High

Court which were registered in different numbers and after

hearing, by a common judgment dated 08.12.2005 the said

memo/order dated 19.06.1997 was set aside/quashed and

challenging that order the respondent department concerned

preferred appeal before the Division Bench of the Gauhati High

Court and the Division Bench after hearing allowed the appeal and

dismissed the judgment of the Learned Single Judge by judgment

dated 23.07.2009.

After that some of the petitioners preferred Special

Leave Petition before the Hon'ble Supreme Court and thereafter,

Hon'ble Supreme Court by its judgment & order dated 04.04.2024

allowed the Special Leave Petition.

In the meantime, the department by sanction memo

dated 02.07.2025 (Annexure-15) released an amount of

Rs.1,75,00,000/- to different persons excluding the present

petitioners.

After that, in pursuance of the judgment & order of the

Hon'ble Apex Court the present petitioners submitted one

representation to the department on 10.07.2025 (Annexure-16)

but that has not been accepted by the department which

compelled the present petitioners to file this writ petition. It was

also submitted that the petitioners are standing on the same

footing.

Learned Addl. Govt. Advocate, Mr. Karnajit De, appears

on behalf of the respondent Nos. 1 & 4 and accepts notice on

behalf of the said respondents and thus waived notice upon the

said respondents.

The petitioners shall take steps for service of notice

upon the respondent Nos. 2 & 3 both by normal process and also

by registered post or speed post within a week and file proof of

service.

List the matter on 26.02.2026.

The petitioners also shall submit a copy of order of

Hon'ble Apex Court before this Court on the next date.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.01.16 15:05:06 +05'30' Satabdi