Smt. Parul Sarkar vs The Chancellor
2026 Latest Caselaw 1890 Tri

Tripura High Court

Smt. Parul Sarkar vs The Chancellor on 25 March, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA
                                                              IA 01 of 2026
                                                          In WP(C)No. 58 of 2026


  Smt. Parul Sarkar, D/O- Sri Dilip Sarkar, Vill- West Gakulnagar, P.O-
  Paschim Gakulnagar, P.S- Bishalgarh, District- Sepahijala, Pin -
  799100.
                                                        ....Applicant(s)

                                                                   Versus

  1.The Chancellor,Tripura University (A Central University),
  Suryamaninagar, P.O- Suryamaninagar, P.S- Amtali, District- West
  Tripura, Pin - 799022
  2.The Vice-Chancellor,Tripura University, (A Central University),
  Suryamaninagar, P.O- Suryamaninagar, P.S- Amtali,  District- West
  Tripura, PIN - 799022
  3.The Registrar, Tripura University (A Central University)
  Suryamaninagar, P.O- Suryamaninagar, P.S- Amtali, District- West
  Tripura, Pin - 799022

                                                                                           ....Respondent(s)

For Petitioner(s) : Mr.Anjan Kanti Pal, Advocate.

For Respondent(s) : Mr. P.K.Dhar, Advocate.

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

=O=R=D=E=R=

25.03.2026

Heard Ld. Counsel of both sides.

Prayer of the petitioner for deletion of the name of 'Chancellor', Tripura University from the cause title of the writ petition and in that place only to insert 'Tripura University', is allowed.

Registry will delete the name of 'the Chancellor' in respect of Respondent No.1 from the cause title of the writ petition bearing no. WP(C) 58 of 2026.

IA is disposed of accordingly.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.25 18:51:57 +05'30'

Saikat Sarma