Sri Amaresh Debbarma vs The State Of Tripura & Others
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Tripura High Court

Sri Amaresh Debbarma vs The State Of Tripura & Others on 31 March, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                                 W.A. No.24/2026
Sri Amaresh Debbarma
                                                         ......... Appellant(s).
                                   VERSUS
The State of Tripura & others
                                                         .........Respondent(s).

Sri Prahllad Debbarma ......... Appellant(s).

VERSUS The State of Tripura & others .........Respondent(s).

For Appellant(s) : Mr. Arijit Bhaumik, Advocate, Ms. Ishpa Chakma, Advocate, For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 31/03/2026

Counsel for the appellant shall produce proof that before

19.10.2024 or before the filing of WP(C) No.704 of 2024, the post of Driver

was treated as a Group-C post.

List the matters on 29.04.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.03.31 14:50:57 +05'30'