The Central Government of India has cleared the appointment of one permanent judge and one Additional Judge for Tripura High Court.
In exercise of the powers conferred by clause (1) of Article 217 and Article 224 of the Constitution of India, the President is pleased to appoint
- Shri Sabyasachi Datta Purkayastha, to be a Judge of the Tripura High Court with effect from the date he assumes charge of his office and
- Shri Biswajit Palit, to be an Additional Judge of the Tripura High Court for a period of two years with effect from the date he assumes charge of his office.
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