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Tripura High Court
Sri Sanjib Nath vs The State Of Tripura on 10 March, 2026
2
HIGH COURT OF TRIPURA
AGARTALA
IA No. 01 of 2026
in WP(C) No.159 of 2026
1. Sri Sanjib Nath,
S/O Sri Sunil Nath, R/O: Vill + P.O: Dewanpassa,
P.S: Dharmanagar, District: North Tripura,
PIN:799254, Age: 35Years.
2. Smt. Nipa Chakraborty,
W/O Sri Champak Bhattacharjee,
R/O Vill +P.O: Sakaibari, P.S: Sharmanagar,
District: North Tripura, PIN: 799251, Age-34 Years.
3. Sri Pradip Das,
S/O Sri Dilip Ch. Das, R/O Vill: Fanindra Nagar,
P.O: Sabroom, P.S: Sabroom, District: South Tripura,
PIN: 799145, Age-35 Years.
4. Sri Jayanta Sarkar,
S/O Lt. Lalchan Sarkar, R/O Narsinghar,
P.O: Bimangarh, P.S: Airport, District: West Tripura,
PIN: 799015, Age-37 Years.
---- Applicant(s)
VERSUS
1. The State of Tripura,
Represented by its Secretary,
School Education Department, Govt. of Tripura,
P.O: Secretariat, P.S: New Capital Complex,
Dist: West Tripura, PIN: 799010.
2. The Teachers Recruitment Board,
Tripura, Represented by its Member Secretary,
Siksha Bhwan, Office Lane, P.O: Agartala,
P.S: West Agartala, Dist: West Tripura, PIN: 799001.
3. The Member Secretary,
Teachers Recruitment Board, Tripura,
Siksha Bhawan, Office Lane, P.O: Agartala,
P.S: West Agartala, Dist: West Tripura, PIN: 799001.
4. The Controller of Examinations,
Teachers Recruitment Board, Tripura,
Sikhsha Bhawan, Office Lane, P.O: Agartala,
P.S: West Agartala, Dist: West Tripura, PIN: 799001.
5. The National Council for Teachers Education,
Represented by its Member Secretary,
Having office at G-7, Sector-10, Dwarka,
Near Metro Station, New Delhi-110075.
6. The Regional Director,
The National Council for Teachers Education,
2
Having Office at G-7, Sector-10, Dwarka,
Near Metro Station, New Delhi-110075.
7. The National Institute of Open Schooling (NIOS),
Represented by it's Secretary, Having Office at A-24/25,
Institutional Area, Sector-62, Noida,
Dist- Gautam Budh Nagar, Uttar Pradesh-201309.
----Respondent(s)
For Applicants(s) : Mr. Arijit Bhowmik, Adv.
For Respondent(s) : Mr. Dipankar Sarma, Addl. GA.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order & Judgment (Oral)
10.03.2026
Heard Learned Counsel Mr. A Bhowmik, appearing on
behalf of the petitioners and also heard Learned Addl. GA Mr. D
Sarma, appearing on behalf of the respondent-OP No.1.
Notice could not be served upon the remaining OP-
respondents. As such, none appeared on behalf of the OP-
respondent Nos.2-7.
The present applicants have filed the writ petition
before this Court seeking certain reliefs and along with the writ
petition, this IA is filed for directing the respondents to allow them
to participate in the document verification process for the post of
Under Graduate Teacher (Classed I-V) and Graduate Teacher
(Classes VI-VIII) notified vide notifice dated 02.03.2026
(Annexure-31) without the TET Certificate.
At the time hearing Learned Counsel Mr. Bhowmik,
drawn the attention of the Court that the applicant-writ petitioners
conducted 18 (eighteen) months D.El.Ed through NIOS and
accordingly they appeared in the TET Examination and got
qualified, but their certificates were not issued as because they did
not obtain two years D.El.Ed Degree.
In this regard, this Court in another judgment directed
that 18 (eighteen) months D.El.Ed course can be treated as
equivalent to two years D.El.Ed course. In the meantime, the
TRBT has issued one notification on 21.02.2026 (Annexure-26) for
filing up the post of Under Graduate Teachers (Classes I-V) and
Graduate Teachers (Classes VI-VIII) and the present applicants
accordingly applied for both the posts and by another notification
dated 02.03.2026 (Annexure-31) the TRBT has notified certain
dates w.e.f 07.03.2026 - 12.03.2026 for documents verification.
Learned Counsel further submitted that since the writ
petition is pending for adjudication, and the present applicants
have got their valid certificates so if they are not allowed to
participate in the document verification process, they would be
highly prejudiced.
So Learned Counsel urged for issuing necessary
direction to the respondent authority, which would be subject to
outcome of the present writ petition.
Learned Addl. GA Mr. Sarma, appeared and submitted
that no interim relief can be granted in favour of the present
applicants at this stage but regarding the judgment passed by this
Court he did submit anything.
Heard both the sides.
It is the admitted position that the Hon'ble Supreme
Court of India vide judgment and order dated 10.12.2024 in
Viswanath & Ors. Vs. State of Uttarakhand (2025) 6 SCC 808 and
in Koushik Das & Ors. Vs. State of West Bengal (2025) 5 SCC 413
accredited 18 (eighteen) months D.El.Ed. course as an one time
window through NIOS. The present petitioners have undergone
the said D.El.Ed. course through NIOS.
The present writ petition is pending for adjudication.
So considering the facts and circumstances of this case
it is ordered that the respondent TRBT authority shall allow the
present applicants to participate in the documents verification
process against the notice dated 02.03.2026 which is likely to be
held on 12.03.2026 in absence of TET Certificates which would be
subject to the outcome of the writ petition filed by the petitioners.
With the above observation, this present IA stands
disposed of.
Supply a copy of this order to Learned Counsel Mr.
Bhowmik, for information and also a copy of this order be supplied
to Learned Addl. GA Mr. Sarma, for information and necessary
action please.
JUDGE
SATABDI DUTTA Digitally signed by SATABDI DUTTA
Date: 2026.03.10 18:35:29 +05'30'
Satabdi
