Chandra Kumar Debbarma And Anr vs The State Of Tripura And Ors
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Tripura High Court

Chandra Kumar Debbarma And Anr vs The State Of Tripura And Ors on 31 March, 2026

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                   HIGH COURT OF TRIPURA
                         AGARTALA
                        IA No.1 of 2026
                    In WP(C)No.200 of 2026

Chandra Kumar Debbarma and Anr.
                                                      ....Applicant(s)
                              Versus

The State of Tripura and Ors

                                                    ....Respondent(s)

For Applicant(s) : Mr.Koomar Chakraborty, Advocate.

For Respondent(s) : Mr. Mangal Debbarma, Addl.GA.

Mr. K.Deb, Advocate.

Mr. A.Chakraborty, Advocate.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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31.03.2026

Heard Ld. Counsel of both sides.

By letter dated 22.01.2026 (Annexure-5), it has been requested by the Office of the Accountant General(A&E), Tripura, Agartala to the Executive Engineer (GPF &Pension etc.), Bidyut Bhavan, Banamalipur, Agartala to re-examine the matter of granting of 3rd scale up-gradation in the form of ACP of the petitioner. It is also observed that for this purpose over payment of pay and allowances and leave salary may be worked out and deposited through challan / adjusted. On said observation, Ld. Counsel Mr. Koomar Chakraborty for the applicant submits that the respondents are contemplating to recover said amount from the petitioner.

Ld. Counsel Mr. Chakraborty also submits that the petitioner went on retirement on 31.10.2024 as a Group -C employee and said third ACP was granted in 2016 i.e. beyond five years prior to the date of his retirement.

Ld. Counsel, Mr. Chakraborty prays for stay of the said impugned letter dated 22.01.2026.

Considered.

Affidavit in opposition, if any, may be submitted by the next date.

Meanwhile, respondents will not give effect to the said order dated 22.01.2026 until further order.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2026.03.31 17:04:29 +05'30'