Shri Tapan Debbarma vs The State Of Tripura And Ors
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Tripura High Court

Shri Tapan Debbarma vs The State Of Tripura And Ors on 16 March, 2026

                                          HIGH COURT OF TRIPURA
                                                AGARTALA

                                             WP(C)No.620 of 2025

Shri Tapan Debbarma
                                                                              ....Petitioner(s)
                                                     Versus

The State of Tripura and Ors.
                                                                            ....Respondent(s)

For Petitioner(s) : Mr. T.D.Majumder, Sr. Advocate.

For Respondent(s) : Ms. Pinki Chakraborty, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

16.03.2026

Heard Ld. Counsel of both sides.

Ld. Sr. Counsel Mr. T. D. Majumder submits that for 2 years provisional pension of the petitioner has been illegally withheld along with gratuity and leave salary, which is released in favour of the petitioner, was also calculated based on his subsistence allowance and not on his actual pay.

Ld. Sr. Counsel also submits that his GPF is also paid after long delay, but, without interest and therefore, the writ petition has been filed by the petitioner. Ld. Sr. Counsel prays for early hearing.

Considered.

The writ petition is admitted for hearing.

Both the parties are to remain ready for hearing on the next date.

List the matter on 25.04.2026.

                                                                                JUDGE



MUNNA   Digitally signed by
        MUNNA SAHA

SAHA    Date: 2026.03.16
        17:48:08 +05'30'


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