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The State Of Tripura vs Sri Kinkar Bhowmik
2026 Latest Caselaw 1912 Tri

Citation : 2026 Latest Caselaw 1912 Tri
Judgement Date : 26 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

The State Of Tripura vs Sri Kinkar Bhowmik on 26 March, 2026

                                Page 1 of 2




                       HIGH COURT OF TRIPURA
                             AGARTALA

                          I.A. No.01 of 2026
                     In WP(C) No.264 of 2024(D/O)

1. The State of Tripura,
Represented by the Commissioner and Secretary, Labour Department,
Government of Tripura having his office at Secretariat Building, PO:
Kunjaban, PS: New Capital Complex, Dist: West Tripura, PIN: 799006.

2. The Commissioner and Secretary, Labour Department, Government of
Tripura having his office at Secretariat Building, PO: Kunjaban, PS: New
Capital Complex, Dist: West Tripura, PIN: 799006.

3. The Commissioner and Secretary GA(P&T) Department, Government of
Tripura, having his office at Secretariate Building, PO: Kunjaban, PS: New
Capital Complex, Dist: West Tripura, PIN: 799006.

4. The Joint Recruitment Board of Tripura,
Employment Services & Man Power Planning Department, Government of
Tripura represented by its Member Secretary having his officer at Office
Lane, PO: Agartala, PS: West Agartala, District: West Tripura.

5. The Member Secretary,
The Joint Recruitment Board of Tripura,
Employment Services & Man Power Planning Department, Government of
Tripura represented by its Member Secretary having his office at Office
Lane, PO: Agartala, PS: West Agartala, District: West Tripura.

6. The Chairman,
Joint Recruitment Board of Tripura,
Directorate of Employment Services & Man Power Planning Department,
Labour Department having his office at Office Lane, PO: Agartala, PS: West
Agartala, Dist: West Tripura.

7. The Controller of Examination,
Joint Recruitment Board of Tripura,
Directorate of Employment Services & Man Power Planning Department,
Labour Department having his office at Office Lane, PO: Agartala, PS: West
Agartala, Dist: West Tripura.
                                                         ......Applicant(s).
                                  Versus

1. Sri Kinkar Bhowmik, Son of Sri Narayan Bhowmik, Resident of Village &
PO: Gangachara, PS: Kakraban, Sub-Div: Udaipur, Dist: Gomati Tripura,
PIN: 799125.
                                                    ......Respondent(s).

For Applicant(s) : Mr. Saktimoy Chakroborti, Advocate General.

Mr. Dipankar Sarma, Addl. G.A.

For Respondent(s) : Mrs. Sujata Deb (Gupta), Advocate.

Mr. Ramprasad Gope, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

26/03/2026

Mr. Saktimoy Chakroborti, learned Advocate General has not pressed the petition and submits that necessary steps will be taken in the contempt petition.

Mrs. Sujata Deb (Gupta) learned counsel for the respondent has not opposed the prayer.

Interlocutory application is disposed of being not pressed.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 15:30:35 +05'30' Date: 2026.03.26

Dinashree

 
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