Shri Virendra Singh vs The State Of Tripura And Others
2026 Latest Caselaw 1768 Tri

Tripura High Court

Shri Virendra Singh vs The State Of Tripura And Others on 20 March, 2026

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                    WP(C) No.179 of 2026

      Shri Virendra Singh, Ex-Subedar(GD)
                                                                                      ---- Petitioner(s)
                                                              Versus
      The State of Tripura and others
                                                                                     ----Respondent(s)

For Petitioner(s) : Mr. Sayantan Talapatra, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

20/03/2026

Heard Learned Counsel, Mr. Sayantan Talapatra

appearing on behalf of the petitioner.

This petition is filed by the petitioner challenging the

communication dated 15.02.2025 (Annexure-11) which has

confirmed the order dated 21.12.2023 passed by Director General

of Police, Tripura.

Issue Notice upon the respondents.

Since Learned Addl. G.A., Mr. Mangal Debbarma

appears and accepts notice upon all the respondents, so, issuance

of formal notice upon all the respondents is waived.

At this stage, Learned Addl. G.A. sought time to file

counter affidavit.

Request is considered.

List the matter on 01.05.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.20 05:40:33

-07'00'

Deepshikha