Dr. Subrata Kumar Pal vs The State Of Tripura & Others
2026 Latest Caselaw 1852 Tri

Tripura High Court

Dr. Subrata Kumar Pal vs The State Of Tripura & Others on 24 March, 2026

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                                   WP(C) No.255 of 2025
Dr. Subrata Kumar Pal
                                                                                  .........Petitioner(s);
                                                          Versus
The State of Tripura & others
                                                                                 .........Respondent(s)

For Petitioner(s) : Mr. A.T. Pal, Advocate. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

Order 24/03/2026

Learned Additional Government Advocate Mr. Mangal

Debbarma shall obtain instructions as to why in spite of admission in the

Order dt.13.11.2017 in WP(C) No.112/2017, that amounts of Rs.3,00,840/-

and Rs.2,92,842/- were already sanctioned, a false averment is made in para

6(a) and 6(b) as under:

6. ...

(a) As stated earlier, there is no record in the Accounts Section of this Directorate regarding the receipt of a Medical Re-imbursement bill of Rs.3,00,840/- in respect of Dr. Subrata Kr. Pal (Retd.). However, should the petitioner establish that the bill was submitted and is legally admissible, and if the Hon'ble Court directs disbursement, the Department shall remain bound by the law of the land and comply accordingly.

(b) Regarding the bill of Rs.2,92,842/-, the Department reiterates its position that if the bill has been submitted, the petitioner may be entitled to re-imbursement, subject to verification."

List day after tomorrow [26.03.2026].

(M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.03.24 14:39:19 +05'30'