Sri Keshab Chakraborty vs The State Of Tripura & 2 Ors
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Tripura High Court

Sri Keshab Chakraborty vs The State Of Tripura & 2 Ors on 30 March, 2026

2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                       WP(C) No. 274 of 2025
Sri Keshab Chakraborty
                                                         ---- Petitioner(s)

                                    Versus
The State of Tripura & 2 Ors.
                                                        ----Respondent(s)

For Petitioner (s) : Mr. Debesh Chandra Roy, Adv. For Respondent(s) : Mr. Kohinoor N Bhattacharyya, GA.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 30/03/2026

Learned Counsel Mr. Debesh Chandra Roy, is present on

behalf of the petitioner and Learned GA Mr. Kohinoor N Bhattacharyya,

is present on behalf of the respondents.

At the time of hearing, Learned Counsel for the petitioner

drawn the attention of the court that the petitioner has filed this writ

petition seeking relief for financial benefits with retrospective effect in

the post of Assistant Accounts Officer but in the prayer portion the

petitioner has sought relief for releasing of service benefit like pension,

gratuity, etc. which appears to be contradictory to the contention of the

petitioner.

Learned GA Mr. Kohinoor N Bhattacharyya, drawn the

attention of the Court that from the judgment of the High Court it

transpires that the petitioner was sleeping over the matter for a

considerable long period of time and he did not take any steps and as

such, no relief was granted. So this present petition is not maintainable.

At this stage, Learned Counsel for the petitioner has drawn

the attention of the Court to allow the petitioner to withdraw the

petition with a liberty to file a fresh petition seeking appropriate relief.

Request is considered.

Liberty is given to the petitioner to withdraw the petition

and to file a fresh petition seeking appropriate relief to redress his

grievances.

With this observation, this writ petition is disposed of as

withdrawn.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.31 15:25:37 +05'30'

Satabdi