The Union Of India vs Sri Jayanta Debnath
2026 Latest Caselaw 1324 Tri

Tripura High Court

The Union Of India vs Sri Jayanta Debnath on 10 March, 2026

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                        HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                   I.A.No.01 of 2025 in W.A.No.108 of 2025
1. The Union of India,
Represented by the Secretary,
Home Department, having his office at
Ministry of Home Affairs, North Block,
Cabinet Secretariat, Raisina Hills, P.O.-GPO,
P.S.-Kartavya Path, New Delhi, District-Central Delhi,
Pin-110011
2. The Secretary, Staff Selection Commission,
Having his office at Block No.12,4th Floor, CGO Complex,
Lodhi Road, P.O.-Lodhi Road HPO, P.S.-Lodhi Colony,
District-South Delhi, New Delhi-110003
                                                               ..........Applicant(s)

                                     Versus
Sri Jayanta Debnath,
S/o-Sri Madhusudhan Debnath,
Resident of 93-Banshapukur(East Para),
Birampur, Jatrapur, P.O. & P.S.-Jatrapur,
Sub-Division-Bishalgarh, District-Sepahijala,
Tripura, Pin-799131
                                                             ..........Respondent(s)

For Applicant(s) : Mr. Bidyut Majumder, Dy. S.G.I. For Respondent(s) : Mr. Arnab Kar, Advocate.

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

=O=R=D=E=R= 10/03/2026

This application has been filed for condoning the delay of 99

days in filing the appeal.

It is stated in the said application by the applicants that the

judgment of the Learned Single Judge was pronounced on 20.06.2025 in

WP(C)No.89 of 2024. Thereafter, the matter was scrutinized by the Head

Office of Staff Selection Commission (2nd respondent) and only on

10.09.2025, decision was taken to file appeal and after further process, the

appeal came to be filed after delay of 99 days.

Though, the private-respondent has opposed the condonation of

delay by contending that proper reasons are not assigned for condoning the

same and that there was negligence and lack of diligence apart from absence

of bonafides on the part of the applicants, since the judgment which is to be

challenged requires to be studied and appropriate decision has to be taken by

the competent authority and steps should be taken to file the appeal,

sometimes delay occurs in filing the appeal. The said delay in the instant

case is not inordinate.

We find sufficient cause for condoning the said period of delay

in the facts and circumstances of the case.

Therefore, I.A.01 of 2025 is allowed and the delay in filing the

appeal is allowed.

Order reserved.

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

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.03.11 RJEE 15:26:50 +05'30'

Sabyasachi B