Smt. Theresa Darlong & Anr vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 1377 Tri

Tripura High Court

Smt. Theresa Darlong & Anr vs The State Of Tripura & 4 Ors on 11 March, 2026

     2


                             HIGH COURT OF TRIPURA
                                   AGARTALA
                              WP(C) No. 157 of 2026
Smt. Theresa Darlong & Anr.
                                                               ---- Petitioner(s)
                                      Versus
The State of Tripura & 4 Ors.
                                                             ----Respondent(s)

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

Mr. Samarjit Bhattacharjee, Adv.

For Respondent(s) : Mr. Mangal Debbarma, Addl. GA.

Mr. Bidyut Majumder, Dy.SGI.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 11/03/2026

Heard Learned Sr. Counsel Mr. P Roy Barman, assisted by Mr.

Samarjit Bhattacharjee, Learned Counsel appearing on behalf of the

petitioner.

It is the case of the petitioners that the Tripura Tribal Welfare

Residential Educational Institutions Society, (TTWREIS) recommended for

absorption of 188 persons under said NESTS out of total strength of 220.

Thereafter, the NESTS absorb those 188 persons and remaining 32 persons

are left. After that, out of 32 left out candidates 23 left out persons filed two

separate cases before this Court and a Coordinate Bench of this Court by its

judgment dated 28.11.2025 directed the authority to absorb those 23

persons and the remaining left out nine candidates submitted representation

but their candidature was not considered. Hence, they are filed this writ

petition. Out of nine persons, three persons have filed this present writ

petition for their absorption under NESTS.

Learned Counsel Mr. Bhattacharjee, further submitted that since

the case of the present petitioner is covered by the same judgment, so similar

direction may be passed in this case.

Issue notice upon the respondents.

Learned Addl. GA Mr. Mangal Debbarma, appeared on behalf of the

respondents No.1 & 3 and Mr. Bidyut Majumder, Learned Dy. SGI appeared

on behalf of the respondent No.4.

Since, they have accepted the notice on behalf of the said

respondents, formal notice upon those respondents is thus waived.

The petitioner may take steps for service of notice upon the

respondents No.2 & 5 both by normal process and registered post with A/D

or speed post within 7(seven) days and file proof of service.

List the matter on 12.05.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.12 17:35:26 +05'30'

Satabdi