The State Of Tripura vs Smt. Ruati Reang
2026 Latest Caselaw 1325 Tri

Tripura High Court

The State Of Tripura vs Smt. Ruati Reang on 10 March, 2026

                                                   Page 1 of 1




                                        HIGH COURT OF TRIPURA
                                           _A_G_A_R_T_A_L_A_
                                   I.A.No.01 of 2025 in W.A.No.114 of 2025
               1. The State of Tripura, to be represented by the Secretary,
               Social Welfare and Social Education,
               Government of Tripura, New Secretariat Building,
               New Capital Complex, Kunjaban, P.S.-New Capital Complex,
               Agartala, West Tripura, Pin-799010
               2. The Secretary,Department of Social Welfare and Social Education,
               Government of Tripura, New Secretariat Building, New Secretariat Complex,
               Kunjaban, P.S.-New Capital Complex,
               Agartala, West Tripura, Pin-799010
               3.The Secretary,Department of Finance, Government of Tripura, New Secretariat
               Building, New Capital Complex, Kunjaban, P.S.-New Capital Complex, Agartala,
               West Tripura, Pin-799010
               4. The Director,Social Welfare and Social Education, Malancha, Ujan Abhoynagar,
               Agartala, West Tripura
               5. Child Development Project Officer, Damcherra ICDS Project, North Tripura
                                                                               ..........Applicant(s)

                                                    Versus
               1. Smt. Ruati Reang, W/O-Shri Aichu Rai Reang,
               R/O- Kancharichhara, District-North Tripura, Aged -50 years
                                                                                ..........Respondent(s)

2. The Union of India, to be represented by the Secretary, Ministry of Women and Child Development, Government of India, Shastriya Bhawan, New Delhi ..........Proforma-Respondent(s) For Applicant(s) : Mr. Dipankar Sarma, Addl. G.A. For Respondent(s) : Mr. Bidyut Majumder, Dy. S.G.I. Mr. P. Roy Barman, Sr. Advocate. Mr. Samarjit Bhattacharjee, Advocate. Mr. Kawsik Nath, 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

I.A. No.01 of 2025 is allowed since it is not opposed by counsel

for the respondents.

List the matter on 30.03.2026.

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

SABYASACHI Digitally signed by SABYASACHI BHATTACHARJ BHATTACHARJEE Date: 2026.03.11 15:27:38 EE +05'30'