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Sumanta Saha vs Tripura University & Ors
2026 Latest Caselaw 2056 Tri

Citation : 2026 Latest Caselaw 2056 Tri
Judgement Date : 30 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sumanta Saha vs Tripura University & Ors on 30 March, 2026

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                         HIGH COURT OF TRIPURA
                                AGARTALA
                            I.A No. 01 of 2026 in
                            WP(C) No. 09 of 2025
  Sumanta Saha
                                                  ............Applicant
                                    Versus
  Tripura University & Ors.
                                                 .........Respondent(s)

  For Applicant (s)            :    Mr. P. Roy Barman, Sr. Advocate.
                                    Mr. Samarjit Bhattacharjee, Advocate.
  For Respondent(s)            :    Mr. BN Majumder, Sr. Advocate.
                                    Mr. K. Paul, Advocate.
                                    Mr. R.K. P. Singh, Advocate.


             HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                     ORDER

30.03.2026

When the case is called, both parties are present before this

Court.

In all fairness, Mr. K. Paul, learned counsel appearing for the

respondents-university submits before this Court that the applicant has

rendered his services as an Assistant Professor for the month of February

and March, 2026 and accordingly, his salary would be released by the

respondents-university.

In view of the same, present interlocutory application stands

allowed and the same is ordered.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.04.01 16:04:12 +05'30'

 
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