The State Of Tripura & Others vs Sri Padma Mohan Tripura & Another
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Tripura High Court

The State Of Tripura & Others vs Sri Padma Mohan Tripura & Another on 31 March, 2026

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                                      W.A. No.115/2025
The State of Tripura & others
                                                                 ......... Appellant(s).
                              VERSUS
Sri Padma Mohan Tripura & another
                                                                 .........Respondent(s).

For Appellant(s) : Mr. Dipankar Sarma, Addl. G.A. For Respondent(s) : Mr. Arijit Bhaumik, Advocate, Mr. Kawsik Nath, Advocate, Ms. Ishpa Chakma, Advocate.

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

Order 31/03/2026

Counsel for the appellants shall examine the legal position as to

whether a person, who is senior in a reserved category, can be overlooked on

the basis of a roster, and the junior person be given promotion instead of the

senior.

List the matter on 23.04.2026.

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

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.03.31 14:51:34 +05'30'