Sri Krishna Das vs Tripura University
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Tripura High Court

Sri Krishna Das vs Tripura University on 18 March, 2026

                   HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.3 of 2026
                     In WP(C)No.551 of 2025
Sri Krishna Das,
Son of Sri Manik Das,
Resident of Sukanta Palli,
Agartala College, Agartala,
West Tripura (Age-43 years)
                                                       ---Applicant(s)

                               Versus
1. Tripura University,
   (To be represented) by the Registrar,
   Having its office at Suryamaninagar,
   P.O. Suryamaninagar, P.S. Amtali,
   Agartala, District: West Tripura, PIN:799 022
2. The Registrar,
   Tripura University, Suryamaninagar,
   P.O. Suryamaninagar, P.S. Amtali,
   Agartala, District: West Tripura,
   PIN:799 022
3. The Vice-Chancellor,
   Tripura University, Suryamaninagar,
   P.O. Suryamaninagar, P.S. Amtali, Agartala,
   District: West Tripura, PIN:799 022
4. Executive Council,
   (To be represented by) the Chairman,
   Executive Council, Tripura University,
   Suryamaninagar, P.O. Suryamaninagar,
   P.S. Amtali, Agartala, District: West Tripura,
   PIN: 799 022
5. The Chairman,
   Executive Council, Tripura University,
   Suryamaninagar, P.O. Suryamaninagar,
   P.S. Amtali, Agartala,
   District: West Tripura, PIN:799 022
6. Sri Badal Kumar Datta,
   Professor, Department of Botany,
   Tripura University, Suryamaninagar,
   P.O.Suryamaninagar, P.S. Amtali,
   Agartala, District: West Tripura,
   PIN: 799 002
7. Sri Praveer Saxena,
   Under Secretary,
   Department of Higher Education,
   Government of India,
   515-B, Shastri Bhawan,
   Dr. Rajendra Prasad Road,
   Rajpath Area, Central Secretariat,
   New Delhi, PIN:110001
                                                    ----Respondent(s)

For Applicant(s) : Mr. Dipjyoti Paul, Adv. For Respondent(s) : Mr. Pradyot Kr. Dhar, Sr. Adv.

Mr. Koushik Paul, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/03/2026

Heard Learned Counsel Mr. D. Paul is present for the

applicant-petitioner.

It is submitted by Learned Counsel Mr. D. Paul that the

applicant-petitioner intends to implead Prof. Chinmoy Roy,

Department of Commerce as respondent No.8 in this case for

proper decision of this writ petition.

The prayer is allowed.

The applicant-petitioner is permitted to add said Prof.

Chinmoy Roy as respondent No.8 in this case.

With this observation, this IA stands disposed of.

                                                                       JUDGE




MOUMITA                   Digitally signed by
                          MOUMITA DATTA

DATTA                     Date: 2026.03.19
                          11:04:28 +05'30'
Moumita