Sri Krishna Das vs Tripura University Represented By The ...
2026 Latest Caselaw 1821 Tri

Citation : 2026 Latest Caselaw 1821 Tri
Judgement Date : 23 March, 2026

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Tripura High Court

Sri Krishna Das vs Tripura University Represented By The ... on 23 March, 2026

                            Page 1 of 3



                 HIGH COURT OF TRIPURA
                       AGARTALA

                       IA No.1 of 2026
                   In WP(C)No.151 of 2026

Sri Krishna Das, Son of Sri Manik Das, Resident of Sukanta Palli,
Agartala College, Agartala, West Tripura. (Age-43 years)

                                                      ....Petitioner(s)


                            Versus

1.Tripura University represented by the Registrar, having its office at
Suryamaninagar, P.O.- Suryamaninagar, P.S.- Amtali, Agartala,
District- West Tripura, Pin-799022.

2.The Registrar, Tripura University, Suryamaninagar, P.O.-
Suryamaninagar, P.S. Amtali, Agartala, District- West Tripura, Pin-
799022.

3.The Vice-Chancellor, Tripura University, Suryamaninagar, P.O.-
Suryamaninagar, P.S.- Amtali, Agartala, District- West Tripura, Pin-
799022.

4.The Executive Council, Tripura University (to be represented by)
The       Chairman,     Executive   Council,  Tripura   University,
Suryamaninagar, P.O.- Suryamaninagar, P.S.-Amtali, Agartala,
District- West Tripura, Pin-799022.

5.Board      of    Inquiry     represented    by    The      Chairman,
Board of Inquiry constituted in c/w Sri Krishna Das (Petitioner herein)
Notice to be served through The Registrar, Tripura University,
Suryamaninagar,P.O- Suryamaninagar, P.S.- Amtali, Agartala,
District- West Tripura, Pin-799022.

6.The Chairman, Board of Inquiry constituted in c/w Sri Krishna Das
(Petitioner herein) (Notice to be served through The Registrar, Tripura
University. Suryamaninagar, P.O.-Suryamaninagar, P.S. Amtali,
Agartala, District- West Tripura, Pin-799022.

7.Sri Atul Kumar Garg, Chairman, Board of Inquiry constituted in c/w
Sri Krishna Das (Petitioner herein) Notice to be served through The
Registrar, Tripura University. Suryamaninagar, P.O. Suryamaninagar,
P.S. Amtali, Agartala, District- West Tripura, Pin-799022.

8.Sri Ram Niwas Rohilla, Member, Board of Inquiry constituted in c/w
Sri Krishna Das (Petitioner herein) Notice to be served through The
Registrar, Tripura University, Suryamaninagar, P.O. Suryamaninagar,
P.S.- Amtali, Agartala, District- West Tripura, Pin - 799022.
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9.Sri Pankaj Kumar Sinha, Member, Board of Inquiry constituted in
c/w Sri Krishna Das (Petitioner herein) Notice served through The
Registrar, Tripura University. Suryamaninagar, P.O. Suryamaninagar,
P.S.- Amtali, Agartala, District- West Tripura, Pin - 799022.
                                                       ....Respondent(s)

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

Mr. Samarjit Bhattacharjee, Advocate.

For Respondent(s) : Mr.Kausik Paul,Advocate.

=B=E=F=O=R=E= HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

23.03.2026

Heard Ld. Counsel of sides.

[2] By letter dated 26.02.2026, the Registrar of Tripura University asked the petitioner for his appearance in person before the Board of Inquiry on 07.03.2026 and in this interim application the petitioner has prayed for stay of that letter.

[3] Ld. Counsel Mr. Kausik Paul, submits that Ld. Sr. Counsel Mr. P. K. Dhar has resigned from this case and handed over the brief and Mr. Paul, Ld. Counsel, is now representing the Tripura University. Ld. Counsel Mr. Paul also submits that already after the letter dated 26.02.2026 was issued to the petitioner, same has been modified and now he has been allowed to appear through V.C mode before the Board of Inquiry, New Delhi.

[4] In view of above submission, Ld. Sr. Counsel Mr. P. Roy Barman assisted by Mr. Samarjit Bhattacharjee, Ld. Advocate submits that till disposal of the main writ petition, the petitioner may be allowed to represent him before the Board of Inquiry through V.C. mode to which Ld. Counsel of the respondent, Tripura University has raised no objection.

[5]          Considered the submissions.

[6]          The IA is disposed of with the term that till disposal of the

writ petition bearing No. WP(C) 151 of 2026, the petitioner shall be allowed to appear before the Board of Inquiry through V.C. mode.

[7] Ld. Counsel Mr. K. Paul also submits that in this case already affidavit in opposition was submitted by him in the Registry, but, same has not been placed in the record.

Registry will look into the matter.

If any such affidavit in opposition is submitted, same may be taken into the record.

Interim Application is disposed of accordingly.

JUDGE

MUNNA SAHA Date: