Citation : 2026 Latest Caselaw 1249 Tri
Judgement Date : 7 March, 2026
Page 1 of 2
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
WP(C) No. 148 of 2026
Sri. Bappa Debnath,
S/o- Tamal Debnath, Resident of Srinagar, P.O. Srinagar, P.S-Manu Bazar,
District - South Tripura, PIN 799143.
.......Petitioner(s)
- VERSUS -
1. The State of Tripura,
Represented by the Secretary, Department of Home Affairs, Government of
Tripura, New Capital Complex, P.O. Kunjaban, P.S. New Capital Complex,
District - West Tripura.
2. The Department of Police,
Represented by its Director General of Police, Police Headquarter, Fire
Brigade Chowmuhani, Agartala, West Tripura.
3. The Director General of Police, Tripura,
Police Head Quarters, Fire Brigade Chowmuhani, P.O-Agartala Tripura West,
PIN-799001.
4. The Recruitment Board (INSIDE) of Enrolled Followers Tripura State
Rifles, Represented by its Chairman, having their Office at 11th Bn. TSR,
Gokulnagar, Bishalgarh, Sepahijala.
5. The Chairman,
The Recruitment Board (Inside) of Enrolled Followers Tripura State Rifles,
having his Office at 11th Bn. TSR, Gokulnagar, Bishalgarh, Sepahijala.
.......Respondent(s)
For Petitioner(s) : Ms. Rumela Guha, Advocate, Mr. Subhankar Bhowmik, Advocate.
For Respondent(s) : Mr. Kohinoor N Bhattacharyya, G.A.
HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO =O=R=D=E=R=
07.03.2026 Petitioner in this Writ Petition filed on 03.03.2026, is
challenging recruitment made to the post of Riflemen and challenging the
merit list dt. 27.12.2021, without explaining the delay in filing the Writ
Petition and without impleading even a single person likely to be affected if
the Writ Petition were to be allowed.
Therefore, on the ground of laches and non-joinder of necessary
parties, this Writ Petition is dismissed.
Pending application(s), if any, also stands disposed of.
(M.S. RAMACHANDRA RAO, CJ)
Manti D/B
SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.03.09 02:32:19 -07'00'
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