Tripura High Court
The State Of Tripura vs Sri Ajay Mallik on 17 February, 2021
Author: Arindam Lodh
Bench: Akil Kureshi, Arindam Lodh
Page 1 of 101
HIGH COURT OF TRIPURA
AGARTALA
IA NO.01 OF 2019 IN WA NO.146 OF 2019
1. The State of Tripura, to be represented by the Commissioner & Secretary
to the Government of Tripura, Department of Finance, having its office at
New Secretariat Complex, P.S. New Capital Complex, Kunjaban, Agartala,
West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-Appellant(s)
Versus
1. Sri Ajay Mallik, son of late Monomohan Mallik, of Shyamali Bazar, P.O.
Kunjaban, P.S. East Agartala, Sub-Division- Agartala, District : West
Tripura,
2. Sri Ratan Kumar Deb, son of late Haripada Deb, of Ramnagar, A.K.
Road, P.O. Ramnagar, P.S. West Agartala, Sub-Division - Agartala District :
West Tripura.
3. Sri Babul Debnath, son of Bakul Debnath, of Rabindra Nagar, P.O.
Renter's Colony, P.S. East Agartala, Sub-Division - Agartala, District : West
Tripura.
4. Sri Ranendu Kishore Bhattacharjee, son of late Rabindra Kumar
Bhattacharjee, of Milan Chakra(T.V. Station), P.O. & P.S. A.D. Nagar, Sub-
Division - Agartala, District : West Tripura.
5. Sri Jagadish Paul, Son of late Jatindra Mohan Paul, Resident of
Netaji Palli, Badharghat, District : West Tripura , P.O. Madhuban(Dukli), ,
Pin : 799003.
6. Sri Tushar Kanti Datta, son of late Lal Mohan Datta, of Dhaleswar
Road No.6, P.O. Dhaleswar, P.S. West Agartala, Sub-Division - Agartala,
District : West Tripura..
7. Sri Jayanta Nath, son of late Jatindra Nath, of A.D. Nagar Police
Quarter, P.O. & P.S. A.D. Nagar, Sub-Division - Agartala, District : West
Tripura .
8. Sri Phani Bhusan Das, son of late Atal Behari Das, resident of
Chakbasti, Haripur, P.O. Kaiyadepha, P.S. Bishalgarh, District : Sepahijala.
9. Sri Mihir Kumar Nath, son of late Sachindra Kumar Nath, resident
of North Badharghat, P.O. & P.S. A.D. Nagar, District : West Tripura.
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10. Sri Tapan Kumar Biswas, son of late Jatindra Nath Biswas, of
Gurkhabasti, P.O. Kathalbagan, P.S. New Capital Complex, Sub-Division -
Agartala, District : West Tripura.
11. Smt. Shibani (Brahma) Bhattacharjee, wife of Sri Ranendu
Kishore Bhattacharjee, of Milan Chakra, P.O. & P.S. A.D. Nagar, Sub-
Division - Agartala, District : West Tripura.
12. Sri Biswajit Das, son of late Anil Kumar Das, of Ramnagar Road No.
4/5, P.O. Ramnagar, P.S. West Agartala, Sub-Division - Agartala, District :
West Tripura.
13. Sri Badal Kumar Rakshit, son of late Rajmohan Rakshit, resident
of Sekerkote, P.O. & P.S. Amtali, District : Sepahijala, Tripura.
14. Sri Babul Das, son of late Manindra Kumar Das, resident of Chitta
Ranjan, Near Gedu Miah Maszid, P.O. Agartala, P.S. West Agartala, Sub-
Division - Agartala, District : West Tripura.
15. Sri Dilip Ghosh, son of late Harendra Kumar Ghosh, resident of
Police Complex, A.D. Nagar, Quarter No. Type-III, C-12, P.O. & P.S. A.D.
Nagar, District : West Tripura.
16. Sri Sadhan Datta, son of late Sachindra Kumar Datta, resident of
Sonamura Chowmuhani, Udaipur, P.S. R.K. Pur, District : Gomati, Tripura.
17. Sri Pradip Kumar Das, son of late Pramode Chandra Das, resident
of Madhya Badharghat, North side of Ramthakur College, P.O. & P.S. A.D.
Nagar, District : West Tripura.
18. Sri Rabindra Kumar Bhowmik, son of late Gopal Krishna Bhowmik,
resident of Chanban, P.S. R.K. Pur, District : Gomati, Tripura.
19. Sri Bipul Gon Choudhury, son of late Haripada Gon Choudhury,
resident of 75, H.G.B. Road, Melarmath, P.O. Agartala, P.S. West Agartala,
District : West Tripura.
20. Sri Sudip Dhar, son of late Sachindra Kumar Dhar, resident of West
Pratapgarh, P.O. & P.S. A.D. Nagar, District : West Tripura.
21. Sri Ranendra Narayan Das, son of late Rasamoy Das, Resident of
A.D. Nagar Road No.1, P.O. & P.S. A.D. Nagar, District : West Tripura.
22. Sri Arun Roy, son of late Ramani Mohan Roy, resident of New
Gangail Road, Town Pratapgarh, P.S. East Agartala, District : West Tripura .
23. Sri Niresh Dey, son of late Satish Chandra Dey, resident of
Ramnagar Road No. 6, P.O. Ramnagar, P.S. West Agartala, District : West
Tripura.
24. Shri Amar Kishore Datta @ Amar Krishna Datta, son of late
Mahendra Kumar Datta, resident of Sri Nagar Road No.5, P.O. A.D. Nagar,
Agartala, District : West Tripura.
25. Sri Asish Ranjan Banik, son of late Sudhir Ranjan Banik, resident
of Surjyapara, P.O. & P.S. A.D. Nagar, District : West Tripura.
26. Sri Amalendu Dhar, son of late Nripendra Chandra Dhar, resident
of Sakaibari Road (Netaji Road), P.O. & P.S. Dharmanagar, District : North
Tripura.
27. Sri Sanat Kumar Paul, son of late Rohini Kumar Paul, resident of
College Tilla, P.S. East Agartala, District : West Tripura.
Page 3 of 101
28. Sri Santosh Chowdhury, son of late Satyendra Chowdhury,
resident of Madhya Laxmibill, P.O. Purba Laxmibill & P.S. Bishalgarh,
District : Sepahijala, Tripura.
29. Sri Nalini Ranjan Das, son of late Nilratan Das, resident of
Azadhind Road, P.O. Dhaleswar, P.S. East Agartala, District : West Tripura.
30. Sri Shibu Chanda, son of late Nani Gopal Chanda, resident of P.O.
& P.S. Kakraban, District : Gomati, Tripura.
31. Sri Samir Chandra Majumder, son of late Atul Chandra Majumder,
resident of near Dhaleswar H.S. School, P.O. Agartala College, P.S. East
Agartala, District : West Tripura.
32. Sri Himangshu Roy, son of Sri Khirmohan Roy, resident of
Dhaleswar, P.O. Dhaleswar, P.S. East Agartala, District : West Tripura.
33. Sri Ranjit Chandra Das, son of late Krishna Mohan Das, resident of
Vidyasagar Road, Jogendranagar, P.O. Jogendra Nagar, P.S. East Agartala,
District : West Tripura.
34. Sri Dilip Kumar Bhowmik, son of late Debendra Chandra Bhowmik,
resident of Village & P.O. Noagaon, Krishna Nagar, P.S. New Capital
Complex, District : West Tripura.
35. Sri Amiya Chowdhury, son of late Prafullya Kumar Chowdhury,
resident of Ujan Abhoynagar, P.S. New Capital Complex, District : West
Tripura.
36. Sri Benu Lal Kar, son of late Sital Chandra Kar, resident of
Ramnagar Road No.4, Near Sankar Chowmuhani, P.O. Ramnagar, P.S.
West Agartala, District : West Tripura.
37. Sri Indrajit Singha, son of late Babulok Singha, resident of Milan
Sangha, Near Government Press, P.O. & P.S. A.D. Nagar,Agartala, District :
West Tripura.
38. Shri Matilal Bhattacharjee, son of late Trailokyeswar
Bhattacharjee, of West Pratapgarh, P.O. & P.S. A.D. Nagar, Agartala,
District : West Tripura.
39. Sri Nepal Chandra Deb, son of late Surendra Chandra Deb,
resident of West Pratapgarh, near Amader Club, P.S. A.D. Nagar, District :
West Tripura.
40. Shri Debasish Banerjee, son of Sri Debabrata Banerjee, resident of
Krishnanagar, Kadamtali, P.O. Agartala, P.S. West Agartala, District : West
Tripura.
41. Shri Priya Lal Majumder, son of late Barada Kanta Majumder,
resident of Ker Chowmuhani, P.O. Ramnagar, P.S. West Agartala, District :
West Tripura.
42. Sri Biswajit Saha son of late Nani Gopal Saha, resident of
Ramakrishna Mission Road Extension, Town Bardowali, Agartala, District :
West Tripura.
43. Sri Tarun Kumar Das, son of late Sachindra Kumar Das, resident of
Village-East Dukli, P.O. East Pratapgarh, P.S. East Agartala, Sadar, District
: West Tripura.
Page 4 of 101
44. Sri Ratan Kumar Das, Son of late Sachindra Kumar Das, Resident
of Village-East Dukli, P.O. East Pratapgarh, P.S. East Agartala, Sadar,
District : West Tripura.
45. Sri Dilip Bhattacharjee, son of late Debendra Chandra
Bhattacharjee, of Shyamali Bazar, P.O. Kunjaban, Sub-Division- Sadar,
District : West Tripura.
46. Sri Sudarsan Bhattacharjee, son of late Meghanada
Bhattacharjee, care of Manab De of Ramnagar Road No. 4, P.O. Ramnagar,
Sub-Division- Sadar, District : West Tripura.
47. Sri Pradip Chakraborty, son of late Jitendra Chakraborty, near
Prafulla Market, Opposite of Itorma Co. OP, 18 Sakuntala Road, P.O.
Agartala, Sub-Division- Sadar, District : West Tripura.
48. Sri Sudip Chakraborty, son of late Malin Ranjan Chakraborty
College Tilla, P.O. College Tilla, Agartala, Sub-Division- Sadar, District :
West Tripura.
49. Sri Prankrishna Saha, son of late Bhabani Mohan Saha, West
Pratapgarh(Ramthakur Palli), P.O. A.D. Nagar, Agartala, Sub-Division-
Sadar, District : West Tripura.
50. Sri Partha Gan Chowdhury, son of Nirapada Chowdhury of Palace
Compound, P.O. Agartala, Sub-Division- Sadar, District : West Tripura.
51. Sri Kumud Ranjan Datta, son of late Lalit Kishore Datta, of South
side of Abhoynagar Senior Basic School, P.O. Ujan Abhoynagar, Sub-
Division- Sadar, District : West Tripura.
52. Sri Ajit Dasgupta, son of late Phanish Dasgupta, 180 Ram Krishna
Mission Palli Road, P.O. Agartala, P.S. East Agartala, Sub-Division- Sadar,
District : West Tripura.
53. Sri Dilip Kumar Deb, son of late Narendra Chandra Deb of North
Badharghat (Near Unnayan Sangha), Debalaya, P.O. A.D. Nagar, Agartala,
Sub-Division- Sadar, District : West Tripura.
54. Sri Shanti Ranjan Das, son of late Citta Ranjan Das of Shyamali
Bazar, P.O. Kunjaban, Sub-Division- Sadar, District : West Tripura.
55. Shri Ranjit Kumar Datta, son of late Chakradhar Datta, resident of
Shaltilla, P.O. & P.S. Belonia, District : South Tripura.
56. Shri Bhaskar Chakraborty, son of late Ram Narayan Chakraborty,
resident of A.D. Nagar Road No. 6, P.O. A.D. Nagar, P.S. West Agartala,
District : West Tripura.
57. Shri Ratan Kumar Deb, son of late Anil Chandra Deb, resident of
Vivekananda Lane, A.D. Nagar Road No.5, P.O. & P.S. A.D. Nagar,
Agartala, District : West Tripura.
58. Shri Nirmal Chandra Saha, son of late Nagendra Chandra Saha,
resident of College Tilla, P.O. Agartala College, P.S. West Agartala, District :
West Tripura.
59. Shri Swapan Kumar Dey, son of late Upendra Kumar Dey, resident
of A.D. Nagar Road No.1(Baganbari), P.O. A.D. Nagar, P.S. West Agartala,
District : West Tripura.
60. Shri Sudhir Chandra Biswas, son of late Upendra Kumar Biswas,
resident of Srinagar Road No. 4, P.O. & P.S. A.D. Nagar, Agartala, District :
West Tripura.
Page 5 of 101
61. Shri Bhabesh Ranjan Choudhury, son of late Bama Charan
Choudhury, resident of Netaji Road, behind Fire Service Station, P.O.
Dharmanagar, District : North Tripura.
62. Shri Debashish Lodh, son of late Kshirode Mohan Lodh, resident of
Kshirode Mohan Lodh Lane, Master Para, P.O. Agartala, P.S. West Agartala,
District : West Tripura.
63. Shri Upendra Chandra Biswas, son of late Biswambar Chandra
Biswas, resident of Nimbark, P.O. ONGC Colony, Agartala, District : West
Tripura.
64. Shri Purnendu Datta, son of late Pyarimohan Datta, care of Biswa
Ranjan Adhikari, resident of Ramnagar Road No.9, P.O. Ramnagar, P.S.
West Agartala, Agartala, District : West Tripura.
65. Haripada Bhattacharjee, son of late Suresh Chandra
Bhattacharjee, resident of Ramnagar Road No.10, P.O. Ramnagar,
Agartala, District : West Tripura.
66. Sri Rathindra Chandra Ghosh, son of late Nibaran Chandra Ghosh,
resident of West Joynagar, P.O. Agartala, P.S. West Agartala, District :
West Tripura.
67. Sri Sujit Kumar Das, son of late Suresh Chandra Das, resident of
Ramnagar Road No.4, Sankar Chowmuhani (near Suniti Biyebari), P.O.
Ramnagar, P.S. West Agartala, District : West Tripura.
68. Sri Ranadeb Das, son of late Kshirode Ranjan Das, resident of
Quarter No. 17/Type-III, Kunjaban Township Government Quarter, P.O.
Kunjaban, Shyamalibazar, P.S. East Agartala, District : West Tripura.
69. Sri Manindra Debnath, son of late Krishna Kanta Debnath, resident
of Village-Assampara, P.O. & P.S. Ranirbazar, District : West Tripura.
70. Sri Gouranga Debnath, son of Haridhan Debnath, of Ranirgaon,
P.O. Ranirbazar, Sub-Division - Sadar, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2019 IN WA NO.147 OF 2019
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Page 6 of 101
1. Sri Ajit Kr. Biswas, S/O. Lt. Anil Chandra Biswas, R/o. Ward No.12,
Thana Road, Dharmanagar, P.S. & P.O.-Dharmanagar, Dist.-North Tripura,
PIN-799250.
2. Nil Ratan Laskar , S/O- Late Nalini Ranjan Laskar, R/O-736 No-
House, Ward No-23 Near North side of Dhaleswar Bazar, Agartala, P.O-
Dhaleswar, P.S - East Agartala ,Dist- West Tripura.
3. Phani Bhusan Nath, S/O- Late Basanta Kumar Nath, R/o- Sakai
Bari, P.O- Sakai Bari, Dharmanagar. P.S- Dharmanagar, Dist- North
Tripura.
4. Gopesh Ch. Sarkar, S/O- Late Bihari Lal Sarkar, R/o- Ward No-5,
Near Nagar Panchayet Office, Panisagar P.O-& P.S- Panisagar, Distt-
North Tripura.
5. Subhash Ch. Sinha, S/O- Late Nagendra Sinha, R/o-Goldharpur
, P.O-Goldharpur, P.S- Kailashahar, Dist- Unakoti Tripura.
6. Jaharlal Debbarma, S/O- Late Dewan Chandra Debbarma, R/o-
North Banamalipur, Near Volkan Club, P.O-Agartala, P.S-East Agartala,
Distt- West Tripura, Pin-799001.
7. Sima Biswas, W/O- Sri Subodh Sarkar, R/o- Aralia Shib Mandir
Para, P.O- College Tilla, P.S-East Agartala, Distt- West Tripura, Pin-
799004.
8. Sukla Sen, W/O- Late Dulal Kanti Sen, C/o - Sen Lodge, old Kali
Bari Lane, Krishnanagar, P.O-Agartala, P.S-West Agartala, Distt- West
Tripura.
9. Saktipada Bhattacharjee, S/O- Late Nibaran Chandra
Bhattacherjee, R/o-South Bank of Amarsagar, P.O-R.K Pur, Udaipur, P.S-
R.K.Pur, Distt- Gomati Tripura.
10. Nepal Ch. Deb, S/O- Late Lalit Mohan Deb, R/o-Ratannagar, P.O-
Krishna kishore Nagar, P.S-Bishalgarh, Distt- Sepahijala Tripura, Pin-
799102.
11. Bhanulal Singha , S/O- Late Hemandra Lal Singha, R/o- Old
Colonel House-45, H.G.B Road, Agartala, P.O-Agartala, P.S- West Agartala,
Distt-West Tripura.
12. Kashinath Ghosh , S/O- Late Manoranjan Ghosh, R/o-R.K. Mission
Road, Town Bordowali, Netaji Chowmuhani, P.O-Agartala P.S-West
Agartala, Distt- West Tripura, Pin-799001
13. Nepal Ch. Dey, S/O- Late Surendra Chandra Dey, R/o-Siddhi
Ashram, P.O-Siddhi Ashram, P.S- Amtali, Distt- West Tripura.Pin-
799001
----Respondent(s)
IA NO.01 OF 2019 IN WA NO.148 OF 2019
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
Page 7 of 101
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
1. Sri Swapan Kumar Bhattacharya, S/o Lt. Tara Mohan Bhattacharya,
Resident of Police Quarter No.C-69, P.S. A.D. Nagar, P.O. A.D. Nagar, District-West
Tripura, PIN-799003.
2. Sri Satya Brata Gupta S/o Lt. Chinta Haran Gupta, Resident of Ramnagar
Road No.9, P.O. Ramnagar, P.S. West Agartala, District-West Tripura, PIN-799002.
3. Sri Pradip Kumar Bhattacharjee, S/o Lt. Sunil Kumar Bhattacharjee, 222
Ward No.9, Ramnagar Road No.4, Near Sishu Mahal School Gali, Ramnagar,
Agartala, P.O. Ramnagar, District-West Tripura.
4. Sri Anup Majumdar S/o Lt. Santi Ranjan Majumdar, 21/4, Old Kali Bari
Lane, Behind Skylark Club, Krishnanagar, P.O. Agartala, P.S. West Agartala,
District- West Tripura, PIN-799001.
5. Sri Kshitish Debnath, S/o Lt. Baikuntha Debnath, Resident of
Shymalibazar, G.B. Road, P.O. Kunjaban, P.S. NCC PS, District-West Tripura PIN-
799006.
6. Sri Anil Ch. Bhowmik, S/o Lt. Kishi Kanta Bhowmik Resident of Joynagar
(Khajanchi Bari) A.K. Road, Agartala, P.O. Agartala, P.S. West Agartala District-
West Tripura, PIN-799001.
7. Sri Ratan Lal Bhowmik, S/o Lt. Harendra Lal Bhowmik Resident of East
Bank of Jagannath Dighi, Udaipur, P.O. Radhakishorepur, P.S. R.K. Pur, District-
Gomati, Tripura.
8. Sri Siddhartha Sankar Chowdhury, S/o Lt. Priya Gopal Chowdhury,
Resident of Matar Bari (Madhyapara), Udaipur, P.O. Matarbari, P.S. R.K.Pur,
District-Gomati, Tripura.
9. Sri Anil Ch. Deb, S/o Lt. Laxman Chandra Deb, Resident of Padmapur
(Near Cook oil) Dharmangar, P.O. & P.S. Dharmanagar, District- North Tripura,
PIN-799250.
10. Sri Debasish Debbarma S/o Lt. Chitorendra Debbarma, 64, Officers
Quarter, Village-Agartala, PS. West Agartala District-West Tripura, PIN-799001.
Page 8 of 101
11. Sri Priti Ranjan Laskar S/o Lt. Rati Ranjan Laskar, Resident of Dhaleswar
Road No.14, P.O Dhaleswar, P.S. East Agartala, District-West Tripura.
12. Sri Tapan Kr. Chakraborty, S/o Lt. Suresh Ch. Chakraborty, Resident of
Vill: Manikgarh, Ward No.3, P.O. Sabroom, P.S. Sabroom, District-South Tripura,
PIN-799145.
13. Sri Debaprasad Roy S/o Lt. Durgaprasad Roy, Resident Vill-Agartala
College Tilla, P.O. Agartala College, P.S. East Agartala, District-West Tripura, PIN-
799004.
14. Sri Abdul Matin S/o Lt. Habib Ali Resident of Jamirala College Road, P.S.
Dharmanagar, District-North Tripura.
15. Md. Akhtar Hossain S/o Joynal Abedin Resident of Police Quarter No.C-20
Type-III, Police Quarter Complex, P.O. A.D. Nagar, P.S. A.D. Nagar, District-West
Tripura, PIN-799003.
16. Sri Milan Chandra Datta S/o Lt. Yogesh Ch. Datta Resident of Police
Quarter No.C-57, Type-III, Police Quarter Complex, P.O. A.D. Nagar, P.S. A.D.
Nagar, District-West Tripura, PIN-799003.
17. Sri Rajendra Datta S/o Lt. Kumud Bihari Datta, Resident of A.D.Nagar
Road NO.14, Charipara, P.O. S.D. Mission, P.S. Amtali, District-West Tripura, PIN-
799003.
18. Sri Dulal Ch. Datta, S/o Sri Ranjit Kumar Datta, Resident of Ward No.10,
Madhya Para, Udaipur, District-Gomati, Tripura.
19. Sri Benu Madhab Dey, S/o Lt. Abani Mohan Dey, Resident of Banerjee
Para, Krishnanagar, P.O. Agartala, P.S. West Agartala, District-West Tripura.
20. Sri Kanti Lal Baidya, S/o Lt. Anil Ch. Baidya Resident of Vill. Kalyani
(Dhaleswar) P.O. Agartala College, P.S. East Agartala, District: West Tripura.
21. Smt. Sipra Baidya S/o Sri Debendra Kumar Baidya, Resident of Banerjee
Para, Krishnanagar, P.O. Agartala, P.S. West Agartala, District-West Tripura.
22. Sri Tapash Bhowmik, S/o Sri Naresh Ch. Bhowmik Resident of Milan
Chakra, Near Milan Chakra Club, P.O. A.D. Nagar, P.S. A.D. Nagar, District-West
Tripura.
23. Sri Bijoy Sen S/O Lt. Pareshmoy Sen Resident of Vill & P.O. Renters
Colony, Jogendranagar, P.S. East Agartala, District-West Tripura.
24. Sri Kanti Nath Ghosh, S/o Lt. Ananda Mohan Ghosh, Resident of Vill-
Naraura, P.O.& P.S. Bishalgarh, Dist/ Sepahijala, PIN-799102.
Page 9 of 101
25. Sri Pinaki Majumder, S/o Lt. Anil Ch. Majumder Resident of Police Quarter
No.C-17, Type-III, Police Quarter Complex, P.O. A.D. Nagar, P.S. A.D. Nagar,
District-West Tripura, PIN-799003.
26. Sri Ashish Kumar Deb S/o Lt. Sudhangshu Ranjan Deb Resident of
Rajdharnagar, P.O. Jamjuri, P.S. Kakraban Udaipur, District:Gomati, Tripura.
27. Sri Ratan Kumar Das S/o Sri Manoranjan Das Resident of A.D. Nagar,
Road No.9, P.O.+P.S. A.D. Nagar, District-West Tripura, PIN-799003.
28. Smt. Tripti Debnath, W/o Sri Manash Paul, Resident of Vill-Nandannagar,
(Near 4 no. Ward Office), P.O. Kunjaban, P.S. New Capital Complex, District: West
Tripura.
29. Sri Babulal Debnath S/o Lt. Nityananda Debnath Resident of Vill Bordowali,
Near Nagerjala Bus Stand, P.O. A.D. Nagar, P.S. West Agartala, District-West
Tripura.
30. Sri Nityananda Sarkar, S/o Lt. Satish Chandra Sarkar, Resident of Ward
No.1, Surjyamani Nagar, P.O. Tripura University, P.S. Amtali, District-West Tripura.
31. Smt. ILa Deb (Sarkar) D/O Lt. Amulya Deb, W/o Sri Habul Sarkar
Resident of Badharghat, Near BOC P.O. A.D. Nagar, P.S. A. D. Nagar, District-West
Tripura, PIN-799003.
32. Sri Swapan Chandra Das, S/o Lt. Kshitish Chandra Das, Resident of Vill-
Gajaria, P.O. S.D. Mission, P.S. A.D. Nagar, District-West Tripura.
33. Sri Pranab Das, S/o Sri Nikunja Kumar Das Resident of Vill & PO Ujan
Abhoynagar (Near Santi Kami Club), District-West Tripura, PIN-799005.
34. Sri Jhunu Lal Das S/o Lt. Bibhuti Bhushan Das Resident of Sukanto Palli,
P.O. Kaswn Nougaon, P.S. Bodhjungnagar, District-West Tripura, PIN-799009.
35. Sri Mukulendu Das, S/o Sri Mohan Lal Das, Resident of Kashipur, Mission
Road, PO- Mariam Nagar, P.S. Bodhjungnagar, District-West Tripura, PIN-799008.
36. Sri Asit Kumar Das, S/o Lt. Ashutosh Das Resident of East Barjala, P.O.
New Capital Complex, P.S. New Capital Complex, District-West Tripura, PIN-
799003.
37. Sri Sachindra Kumar Shil S/o Lt. Hemanta Kumar Shil Resident of Ward
No.3, Sepahijala, Bishalgarh, District-Sepahijala Tripura, PIN-799102.
38. Sri Kishore Kumar Das, S/o Lt. Subal Ch. Das Resident of Dhaleswar
Azadhind Road, P.O. Dhaleswar, P.S. East Agartala, District-West Tripura.
Page 10 of 101
39. Sri Pranab Debnath S/o Lt. Banamali Debnath, Resident of Nandi Tilla,
Mouja Badharghat, P.O. S.D Mission, Gram Pancheyet Gajaria, West Tripura, PIN-
799003.
40. Sri Samiran Chakraborty, S/o Lt. Dwijesh Chakraborty, Resident of Joynagar
Road No.4, Joynagar, Agartala, West Tripura, PIN-799001.
41. Sri Nityananda Bhattacharya, S/o Lt. Nibaran Bhattacharya Resident of Vill-
Mayachari, P.O- Ramdurlavpur, P.S. Kamalpur, District-Dhalai, Tripura.
42. Sri Debasish Debbarma, S/o Lt. Amullya Debbarma Resident of
Kadamtala, Krishnanagar, PO Agartala, PS West Agartala District-West Tripura,
PIN-799001.
43. Sri Amrit Kumar Kar, S/o Lt. Abinash Chandra Kar Resident of
Jogendranagar, Near Vidyasagar Girls H/S School, P.S. East Agartala, District-West
Tripura.
44. Sri Mono Mohan Debnath, S/o Lt. Haragobinda Debnath Resident of
Kabirajtilla, West Pratapghar, P.O & P.S. A.D Nagar, District-West Tripura. PIN-
799003.
45. Sri Prabir Kishore De S/o Lt. Manindra Chandra De Resident of Ramnagar
Road No.2, P.O. Ramnagar, P.S. West Agartala, District-West Tripura, PIN-799002.
46. Sri Pintu Debbarma, S/o Lt. Pulin Debbarma Resident of Durga
Choudhury Para, P.O- Khasnowagoan, P.S. Bodhjungnagar, District-West Tripura,
PIN-799008.
47. Sri Pran Krishna Das, S/o Lt. Bhasan Ch. Das, Resident of 67, HGB Road,
P.O. Agartala, P.S. West Agartala, District-West Tripura, PIN-799001.
48. Sri Jitendra Mallik, S/o Lt. Prafulla Chandra Mallik, Resident of Hapania,
Sukanta Palli, P.O. ONGC, P.S. Amtali, District-West Tripura.
49. Sri Partha Sarathi Paul, S/o Lt. Ashutosh Paul, Resident of Banamalipur,
Palace Compound near Sale Tax Office, P.S. East Agartala, District-West Tripura,
PIN799001.
50. Sri Sajal Kumar Deb S/o Lt. Aswini Kumar Deb Resident of North
Badharghat, P.O.& P.S. A.D. Nagar, Agartala, District-West Tripura, PIN-799003.
51. Samir Roy, S/o Sri Sadhu Charan Roy, Resident of Vill & PO West Noabadi,
P.S. West Agartala, District-West Tripura, PIN-799008.
52. Sri Prabhatosh Talukdar, S/o Lt. Sunil Bikash Talukdar, Resident of Ward
No.7, Kailashahar, PS Quarter Complex, Kailashahar, North Tripura, PIN-799277.
Page 11 of 101
53. Sri Satya Ranjan Das, S/o Lt. Hemanta Kumar Das, Resident of Vill-
Rajarbag P.O. Udaipur, District-Gomati Tripura.
54. Sri Binoy Bhushan Routh, S/o Lt. Purna Chandra Routh Resident of
Khowai, Vill-Ganki, P.O. Ganki, Sub-Division-Khowai, P.S. Khowai, District-Khowai
Tripura, PIN-799201.
55. Sri Swapan Dasgupta, S/o Sri Chhaya Ranjan Dasgupta, Resident of Ward
No.12, Ramnagar Road NO.5, 1st Crossing Ramnagar, Agartala, District-West
Tripura, PIN-799002.
56. Sri Kanti Lal Chowdhury, S/o Lt. Debendra Kumar Chowdhury, Resident
of House No.81, Ward No.17, P.O. Resham Bagan Kashipur, Khayerpur, District-
West Tripura, PIN-799008.
57. Sri Jatindra Chandra Das, S/o Lt. Harendra Chandra Das Resident of
Aralia, Ekata Sangha Para P.O. Aralia, P.S. East Agartala, AMC Ward No.26,
District-West Tripura.
58. Sri Arun Lal Das S/o Lt. Bipin Bihari Das, Resident of Barjala, P.O.
Barjala, P.S. West Agartala, District-West Tripura, PIN-799001.
59. Sri Babul Das, S/o Lt. Madhusudhan Das, Resident of Indranagar Colony,
PO Abhoynagar, P.S. NCC PS, District-West Tripura, PIN-799005.
60. Sri Rati Ranjan Debbarma, S/o Lt. Adhin Debbarma resident of Old
Kalibari Lane, krishnanagar, PO- Agartala, PS- West Agartala, District-West
Tripura, PIN-799001.
61. Sri Subrata Debbarma, S/o Lt. Kshitish Debbarma Resident of Durga
Choudhury Para, P.O. Khasnowagaon, P.S. Bodhjungnagar, District-West Tripura,
PIN-799008.
62. Sri Subhash Ranjan Bhattacharjee, Son of Late Kamala Ranjan
Bhattacharjee, resident of 72 Shibnagar, near Chittaranjan Club, P.O. Agartala
College, P.S. East Agartala, Sub-Division Sadar, District-West Tripura.
63. Sri Shyamal Chakraborty, Son of Sri Haran Chakraborty, resident of
village-Arundhutinagar, road No.1, P.O. Arundhutinagar, P.S. West Agartala,
District-West Tripura.
64. Sri Rathindra Chandra Dey, Son of Late Ratish Chandra Dey, Resident of
Udaipur Housing Board, PO & PS R.K.Pur, Sub-Division-Udaipur, District-Gomati,
Tripura.
Page 12 of 101
65. Sri Nandan Sarkar, Son of late Phanindra bhusan Sarkar, resident of
village-Bardowali (Near BOC), P.O. & P.S. A.D Nagar, Sub-Division-Agartala,
District-West Tripura.
66. Sri Adhir Dhar, son of Late Ananga Mohan Dhar, resident of village-
Hapania Hospital Road, Agartala, District-West Tripura.
67. Sri Chanu Chandra Das, Son of Late Abani Mohan Das, Resident of
Village-Camperbazar, Gajaria, PO- S.D Mission, P.S. A.D Nagar, Agartala, District-
West Tripura.
68. Sri Sukumar Sarkar S/o Lt. Girindra Sarkar Resident of Mohanpur
(Manipupri Chowmuhai), P.O. Tarapur, P.S. Sidhai District-West Tripura, PIN-
799211.
69. Sri Haradhan Nath Sarkar, S/o Lt. Jogendra Nath Sarkar Resident of Vill
& PO-Indranagar, P.S. East Agartala, District-West Tripura.
70. Sri Sukesh Deb S/o Lt. Satish Deb, 9 Ramthakur Lane, Opposite to Bipani
Bitan Sadar Agartala, Krishnanagar, Agartala, District-West Tripura, PIN-799001.
71. Sri Satyendranath Basu Roy Choudhury S/o Lt. Dwijendranath Basu
Roy Choudhury, Qtr No. C/73, A.D Nagar Police Complex, Agartala, P.S. A.D Nagar,
District-West Tripura, PIN-799003.
72. Sri Runu Dey S/o Lt. Durga Mohan Dey, Resident of Ranjitnagar, PO-
Ramnagar, P.S. West Agartala District-West Tripura, PIN-799002.
73. Sri Bimal Chandra Das, S/o Lt. Basanta Kumar Das, Resident of
Ramnagar Road No.4/5 1st Lane, P.O. Ramnagar, P.S. West Agartala, District-West
Tripura, PIN-799002.
74. Sri Biswajit Sarkar, S/o Lt. Niranjan Sarkar Resident of Near Chowrangee
School South Badharghat, Charipara, PS AD Nagar, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2019 IN WA NO.149 OF 2019
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 13 of 101
Versus
1. Sri Bir Chandra Jamatia, S/o- Late Mukta Hari Jamatia, resident of village
Gulmura, P.O. Jitendranagar(Tulamura), P.S- Kakraban, Sub-Division- Udaipur,
District- Gomati Tripura.
2. Tapan Kumar Deb Roy, S/o- Late Rohini Kumar Deb Roy, resident of
North Bardowali (NBRC Para), P.O- A.D Nagar, Sub-Division- Sadar, West Tripura,
Pin-799003.
3. Sri Prafulla Kumar Paul, S/o- Late Jogesh Chandra Paul, resident of
village Badharghat, P.O. Siddhi Ashram, P.S. A.D Nagar, Sub-Division- Agartala,
West Tripura, Pin-799003.
4. Sri Deb Kumar Sinha, S/o. Late Krishna Kumar Sinha, resident of village
Goldharpur, P.O. Goldharpur, P.S. Kailashshar, Sub-Division- Kailashahar, District-
Unakoti Tripura.
5. Shyamal Kanti Chakraborty Thakur, S/o. Late Surendra Kumar
Chakraborty Thakur, resident of 131652 Thakur Palli Road, Ker Chowmuhani,
Krishnagar, P.O. Agartala, P.S. West Agartala, Sub-Division- Sadar, District- West
Tripura.
6. Sri Debajyoti Gautam, S/o- Late Amulya Chandra Gautam, resident
Ramnagar, P.O. Ramnagar, Akhuara Road, Sub-Division-Sadar, West Tripura, Pin-
799002.
7. Sri Shyamaprasad Biswas, S/o. Late Manmohan Biswas, resident of
Akhuara Road, Near Western Club, P.O. Agartala, Sub-Division- Sadar, West
Tripura, Pin-799002.
8. Sri Tushar Kanti Das, S/o. Late Sailendra Chandra Das, resident of 44,
Thakurpalli Road, P.O. Agartala, Sub-Division- Sadar, West Tripura, Pin-799001.
9. Sri Pradyot Bhaumik, S/o. Late Gopal Chandra Bhaumik, resident of
Ramnagar Road No.1, South Lane No.2, P.O. Ramnagar, Sub-Division- Sadar, West
Tripura, Pin-799002.
10. Sri Rupak Chakraborty, S/o. Late Jogesh Chandra Chakraborty, resident
of College Tilla, Near Bijoy Club, P.O. Agartala College, Sub-Division- Sadar, West
Tripura, Pin-799004.
11. Sri Nityananda Debnath, S/o. Late Mahesh Chandra Debnath, resident of
A.D. Nagar, Road No.5, Nivedita Lane, P.O. A.D. Nagar, Sub-Division- Sadar, West
Tripura, Pin-799003.
Page 14 of 101
12. Sri Bimalangshu Das, S/o. Late Paran Chandra Das, resident of
Thakurpalli Road, Krisnhanagar, P.O. Agartala, Sub-Division-Sadar, West Tripura,
Pin-799001.
13. Sri Chandi Kr. Chakma, S/o. Sri Tanu Mohan Chakma, resident of 11th
Battalion TSR (IR-VII), P.O. Gokulnagar, P.S. Bishalgarh, District- Sepahijala
Tripura, Pin- 799102.
14. Sri Binode Debbarma, S/o. Late Bishu Chandra Debbarma, resident of
village- Ujan Abhoynagar, Near- Netaji Club, Agartala, P.O. Ujan Abhoynagar, P.S.-
East Agartala, District- West Tripura.
15. Sri Brajendra Debbarma, S/o. Sri Chhabi Chandra Debbarma, resident of
A.D Nagar, Police Quarter No.C/11, PO & PS- A.D. Nagar, Sub-Division- Agartala,
District- West Tripura, Pin-799003.
16. Sri Birendra Debbarma, S/o. Late Tilak Chandra Debbarma, resident of
KTD Singh Police Training Academy, Narsingarh, P.O. Bimangarh, P.S- Airport,
Sub-Division -Bamutia, District- West Tripura.
17. Sri Prabir Debbarma, S/o. Late Bardhaman Debbarma, resident of A.D.
Nagar, Police Quarter No. C/6, P.O & P.S- A.D. Nagar, Sub-Division- Agartala,
District- West Tripura, Pin-799003.
18. [1] Smt. Lily Das, wife of Late Priyatosh Das
[2] Smt. Rituparna Das, daughter of Late Priyatosh Das
[3] Smt. Aliza Das, daughter of Late Priyatosh Das.
All of them are residents of village Banamalipur, Opposite of Ramthakur
Temple, P.O. Agartala, P.S. East Agartala, Sub-Division- Agartala, District- West
Tripura, Pin-799001.
19. Sri Ratan Kumar Sarkar, S/o. Late Makhan Chandra Sarkar, resident of
Belabar, P.O. S.D Mission, P.S.- Amtali, District- West Tripura, Pin-799003.
20. Sri Ratan Majumder, S/o. Late Narayan Majumder, resident of North
Joynagar, P.O. Agartala, P.S.- West Agartala, District-West Tripura, Sub-Division-
Agartala, Pin-799001.
21. Sri Prasun Kanti Tripura, S/o. Late Gopinath Tripura, resident of village-
Dhumacherra, P.O. Dhumacherra, P.S.- Dhumacherra, District- Dhalai Tripura, Pin-
799275.
22. Sri Sunil Murasing, S/o. Late Nityananda Murasing, resident of village-
Uttar Tulamura, P.O. Jitendranagar, P.S.- Kakraban, District- Gomati Tripura, Pin-
799105
Page 15 of 101
23. Sri Jagadish Debbarma, S/o. Late Surendra Debbarma, resident of -
Unakoti, Kailashahar, P.O. Gournagar, P.S.- Kailashahar, District- Unakoti Tripura,
Pin-799179.
24. Sri Nani Gopal Debbarma, S/o. Late Samprai Debbarma, resident of -
A.D. Nagar Police Quarter Complex, Qtr No.C/3, P.O. A.D. Nagar, P.S.- A.D. Nagar,
District- West Tripura, Pin-799003.
25. Sri Dhan Kr. Kalai, S/o. Late Mangal Chandra Kalai, resident of village-
Kulai, Gandacherra, P.O. Ambassa, P.S.- Ambassa, District- Dhalai Tripura, Pin-
799204.
26. Sri Budha Debbarma, S/o. Late Nakul Debbarma, resident of village-
Gamcha Kubra Para, P.O. Bodhjung Nagar, P.S.- Lefunga, Sub-Division- Mohanpur,
District- West Tripura, Pin-799210.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.239 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Ratan Kumar Deb, son of late Anil Chandra Deb, resident of
Vivekananda Lane, A.D. Nagar Road No.5, P.O. & P.S. A.D. Nagar,
Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.240 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 16 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Ratan Kumar Deb, son of late Haripada Deb, of Ramnagar, A.K. Road,
P.O. Ramnagar, P.S. West Agartala, Sub-Division - Agartala District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.242 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Amar Kishore Datta @ Amar Krishna Datta, son of late Mahendra
Kumar Datta, resident of Sri Nagar Road No.5, P.O. A.D. Nagar, Agartala,
District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.243 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Bhaskar Chakraborty, son of late Ram Narayan Chakraborty,
resident of A.D. Nagar Road No. 6, P.O. A.D. Nagar, P.S. West Agartala,
District : West Tripura.
----Respondent(s)
Page 17 of 101
IA NO.01 OF 2020 IN WA NO.246 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Ratan Kumar Das, Son of late Sachindra Kumar Das, Resident of
Village-East Dukli, P.O. East Pratapgarh, P.S. East Agartala, Sadar, District
: West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.251 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Himangshu Roy, son of Sri Khirmohan Roy, resident of Dhaleswar,
P.O. Dhaleswar, P.S. East Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.252 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 18 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Sudhir Chandra Biswas, son of late Upendra Kumar Biswas, resident
of Srinagar Road No. 4, P.O. & P.S. A.D. Nagar, Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.253 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Benu Lal Kar, son of late Sital Chandra Kar, resident of Ramnagar
Road No.4, near Sankar Chowmuhani, P.O. Ramnagar, P.S. West Agartala,
District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.256 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Badal Kumar Rakshit, son of late Rajmohan Rakshit, resident of
Sekerkote, P.O. & P.S. Amtali, District-Sepahijala, Tripura.
----Respondent(s)
Page 19 of 101
IA NO.01 OF 2020 IN WA NO.258 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Sudip Dhar, son of late Sachindra Kumar Dhar, resident of West
Pratapgarh, P.O. & P.S. A.D. Nagar, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.259 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Indrajit Singha, son of late Babulok Singha, resident of Milan Sangha,
Near Government Press, P.O. & P.S. A.D. Nagar,Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.260 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 20 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Biswajit Das, son of late Anil Kumar Das, of Ramnagar Road No. 4/5,
P.O. Ramnagar, P.S. West Agartala, Sub-Division - Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.268 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Nirmal Chandra Saha, son of late Nagendra Chandra Saha, resident
of College Tilla, P.O. Agartala College, P.S. West Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.270 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Bhabesh Ranjan Choudhury, son of late Bama Charan Choudhury,
resident of Netaji Road, behind Fire Service Station, P.O. Dharmanagar,
District : North Tripura.
----Respondent(s)
Page 21 of 101
IA NO.01 OF 2020 IN WA NO.271 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Sujit Kumar Das, son of late Suresh Chandra Das, resident of
Ramnagar Road No.4, Sankar Chowmuhani (near Suniti Biyebari), P.O.
Ramnagar, P.S. West Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.272 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Tushar Kanti Datta, son of late Lal Mohan Datta, of Dhaleswar Road
No.6, P.O. Dhaleswar, P.S. West Agartala, Sub-Division - Agartala, District
: West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.274 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 22 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Smt. Shibani(Brahma) Bhattacharjee, wife of Sri Ranendu Kishore
Bhattacharjee, of Milan Chakra, P.O. & P.S. A.D. Nagar, Sub-Division -
Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.277 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Rathindra Chandra Ghosh, son of late Nibaran Chandra Ghosh,
resident of West Joynagar, P.O. Agartala, P.S. West Agartala, District :
West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.278 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Tapan Kumar Biswas, son of late Jatindra Nath Biswas, of
Gurkhabasti, P.O. Kathalbagan, P.S. New Capital Complex, Sub-Division -
Agartala, District : West Tripura.
----Respondent(s)
Page 23 of 101
IA NO.01 OF 2020 IN WA NO.287 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Swapan Kumar Dey, son of late Upendra Kumar Dey, resident of
A.D. Nagar Road No.1(Baganbari), P.O. A.D. Nagar, P.S. West Agartala,
District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.288 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Debasish Banerjee, son of Sri Debabrata Banerjee, resident of
Krishnanagar, Kadamtali, P.O. Agartala, P.S. West Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.289 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 24 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Priya Lal Majumder, son of late Barada Kanta Majumder, resident of
Ker Chowmuhani, P.O. Ramnagar, P.S. West Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.291 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Debasish Debbarma S/o Lt. Chitorendra Debbarma, 64, Officers Quarter,
Village-Agartala, PS. West Agartala District-West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.292 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shri Debashish Lodh, son of late Kshirode Mohan Lodh, resident of
Kshirode Mohan Lodh Lane, Master Para, P.O. Agartala, P.S. West Agartala,
District : West Tripura.
----Respondent(s)
Page 25 of 101
IA NO.01 OF 2020 IN WA NO.293 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Phani Bhusan Nath, S/O- Late Basanta Kumar Nath, R/o- Sakai Bari, P.O-
Sakai Bari, Dharmanagar. P.S- Dharmanagar, Dist- North Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.294 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Anil Ch. Bhowmik, S/o Lt. Kishi Kanta Bhowmik Resident of Joynagar
(Khajanchi Bari) A.K. Road, Agartala, P.O. Agartala, P.S. West Agartala District-
West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.295 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
Page 26 of 101
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Anup Majumdar S/o Lt. Santi Ranjan Majumdar, 21/4, Old Kali Bari Lane,
Behind Skylark Club, Krishnanagar, P.O. Agartala, P.S. West Agartala, District-
West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.296 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Anil Ch. Deb, S/o Lt. Laxman Chandra Deb, Resident of Padmapur (Near Cook
oil) Dharmangar, P.O. & P.S. Dharmanagar, District- North Tripura, PIN-799250.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.297 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Page 27 of 101
Sima Biswas, W/O- Sri Subodh Sarkar, R/o- Aralia Shib Mandir Para,
P.O- College Tilla, P.S-East Agartala, Distt- West Tripura, Pin-799004.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.298 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Haripada Bhattacharjee, son of late Suresh Chandra Bhattacharjee,
resident of Ramnagar Road No.10, P.O. Ramnagar, Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.299 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Ratan Lal Bhowmik, S/o Lt. Harendra Lal Bhowmik Resident of East Bank of
Jagannath Dighi, Udaipur, P.O. Radhakishorepur, P.S. R.K. Pur, District-Gomati,
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.300 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
Page 28 of 101
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Pradip Kumar Bhattacharjee, S/o Lt. Sunil Kumar Bhattacharjee, 222 Ward
No.9, Ramnagar Road No.4, Near Sishu Mahal School Gali, Ramnagar, Agartala,
P.O. Ramnagar, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.301 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Kshitish Debnath, S/o Lt. Baikuntha Debnath, Resident of Shymalibazar, G.B.
Road, P.O. Kunjaban, P.S. NCC PS, District-West Tripura PIN-799006.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.302 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Nepal Ch. Dey, S/O- Late Surendra Chandra Dey, R/o-Siddhi Ashram,
P.O-Siddhi Ashram, P.S- Amtali, Distt- West Tripura.Pin-799001
Page 29 of 101
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.303 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Satya Brata Gupta, S/o Lt. Chinta Haran Gupta, Resident of Ramnagar Road
No.9, P.O. Ramnagar, P.S. West Agartala, District-West Tripura, PIN-799002.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.304 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Ranadeb Das, son of late Kshirode Ranjan Das, resident of Quarter No.
17/Type-III, Kunjaban Township Government Quarter, P.O. Kunjaban,
Shyamalibazar, P.S. East Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.305 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 30 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Kashinath Ghosh , S/O- Late Manoranjan Ghosh, R/o-R.K. Mission Road,
Town Bordowali, Netaji Chowmuhani, P.O-Agartala P.S-West Agartala,
Distt- West Tripura, Pin-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.306 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Saktipada Bhattacharjee, S/O- Late Nibaran Chandra Bhattacherjee,
R/o-South Bank of Amarsagar, P.O-R.K Pur, Udaipur, P.S- R.K.Pur, Distt-
Gomati Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.308 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Bhanulal Singha , S/O- Late Hemandra Lal Singha, R/o- Old Colonel
House-45, H.G.B Road, Agartala, P.O-Agartala, P.S- West Agartala, Distt-
West Tripura.
----Respondent(s)
Page 31 of 101
IA NO.01 OF 2020 IN WA NO.309 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Nil Ratan Laskar , S/O- Late Nalini Ranjan Laskar, R/O-736 No- House,
Ward No-23 Near North side of Dhaleswar Bazar, Agartala, P.O- Dhaleswar,
P.S - East Agartala ,Dist- West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.311 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Gopesh Ch. Sarkar, S/O- Late Bihari Lal Sarkar, R/o- Ward No-5, Near
Nagar Panchayet Office, Panisagar P.O-& P.S- Panisagar, Distt- North
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.312 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 32 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Subhash Ch. Sinha, S/O- Late Nagendra Sinha, R/o-Goldharpur, P.O-
Goldharpur, P.S- Kailashahar, Dist-Unakoti Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.313 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Nepal Ch. Deb, S/O- Late Lalit Mohan Deb, R/o-Ratannagar, P.O-Krishna
kishore Nagar, P.S-Bishalgarh, Distt- Sepahijala Tripura, Pin-799102.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.314 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Asit Kumar Das, S/o Lt. Ashutosh Das Resident of East Barjala, P.O. New
Capital Complex, P.S. New Capital Complex, District-West Tripura, PIN-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.315 OF 2020
Page 33 of 101
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Manindra Debnath, son of late Krishna Kanta Debnath, resident of
Village-Assampara, P.O. & P.S. Ranirbazar, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.316 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Dilip Ghosh, son of late Harendra Kumar Ghosh, resident of Police
Complex, A.D. Nagar, Quarter No. Type-III, C-12, P.O. & P.S. A.D. Nagar,
District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.318 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 34 of 101
Versus
Sri Ranendu Kishore Bhattacharjee, son of late Rabindra Kumar
Bhattacharjee, of Milan Chakra(T.V. Station), P.O. & P.S. A.D. Nagar, Sub-
Division - Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.319 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Smt. Sipra Baidya S/o Sri Debendra Kumar Baidya, Resident of Banerjee Para,
Krishnanagar, P.O. Agartala, P.S. West Agartala, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.321 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Babul Debnath, son of Bakul Debnath, of Rabindra Nagar, P.O.
Renter's Colony, P.S. East Agartala, Sub-Division - Agartala, District : West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.322 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
Page 35 of 101
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Pranab Debnath S/o Lt. Banamali Debnath, Resident of Nandi Tilla, Mouja
Badharghat, P.O. S.D Mission, Gram Pancheyet Gajaria, West Tripura, PIN-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.324 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Phani Bhusan Das, son of late Atal Behari Das, resident of Chakbasti,
Haripur, P.O. Kaiyadepha, P.S. Bishalgarh, District : Sepahijala.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.327 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Page 36 of 101
Sri Pranab Das, S/o Sri Nikunja Kumar Das Resident of Vill & PO Ujan
Abhoynagar (Near Santi Kami Club), District-West Tripura, PIN-799005.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.329 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Swapan Chandra Das, S/o Lt. Kshitish Chandra Das, Resident of Vill-Gajaria,
P.O. S.D. Mission, P.S. A.D. Nagar, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.331 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Nityananda Sarkar, S/o Lt. Satish Chandra Sarkar, Resident of Ward No.1,
Surjyamani Nagar, P.O. Tripura University, P.S. Amtali, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.332 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
Page 37 of 101
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Kanti Nath Ghosh, S/o Lt. Ananda Mohan Ghosh, Resident of Vill-Naraura,
P.O.& P.S. Bishalgarh, Dist/ Sepahijala, PIN-799102.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.333 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Tapash Bhowmik, S/o Sri Naresh Ch. Bhowmik Resident of Milan Chakra,
Near Milan Chakra Club, P.O. A.D. Nagar, P.S. A.D. Nagar, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.335 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Priti Ranjan Laskar S/o Lt. Rati Ranjan Laskar, Resident of Dhaleswar Road
No.14, P.O Dhaleswar, P.S. East Agartala, District-West Tripura.
----Respondent(s)
Page 38 of 101
IA NO.01 OF 2020 IN WA NO.336 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Bijoy Sen S/O Lt. Pareshmoy Sen Resident of Vill & P.O. Renters Colony,
Jogendranagar, P.S. East Agartala, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.337 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Debaprasad Roy S/o Lt. Durgaprasad Roy, Resident Vill-Agartala College Tilla,
P.O. Agartala College, P.S. East Agartala, District-West Tripura, PIN-799004.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.341 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
Page 39 of 101
----Applicant-appellant(s)
Versus
Smt. Tripti Debnath, W/o Sri Manash Paul, Resident of Vill-Nandannagar, (Near 4
no. Ward Office), P.O. Kunjaban, P.S. New Capital Complex, District: West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.342 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Kanti Lal Baidya, S/o Lt. Anil Ch. Baidya Resident of Vill. Kalyani (Dhaleswar)
P.O. Agartala College, P.S. East Agartala, District: West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.343 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Jhunu Lal Das S/o Lt. Bibhuti Bhushan Das Resident of Sukanto Palli, P.O.
Kaswn Nougaon, P.S. Bodhjungnagar, District-West Tripura, PIN-799009.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.344 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
Page 40 of 101
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Kishore Kumar Das, S/o Lt. Subal Ch. Das Resident of Dhaleswar Azadhind
Road, P.O. Dhaleswar, P.S. East Agartala, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.346 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Jayanta Nath, son of late Jatindra Nath, of A.D. Nagar Police Quarter,
P.O. & P.S. A.D. Nagar, Sub-Division - Agartala, District : West Tripura .
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.347 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Pinaki Majumder, S/o Lt. Anil Ch. Majumder Resident of Police Quarter No.C-
17, Type-III, Police Quarter Complex, P.O. A.D. Nagar, P.S. A.D. Nagar, District-
West Tripura, PIN-799003.
----Respondent(s)
Page 41 of 101
IA NO.01 OF 2020 IN WA NO.348 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Babul Das, son of late Manindra Kumar Das, resident of Chitta Ranjan,
Near Gedu Miah Maszid, P.O. Agartala, P.S. West Agartala, Sub-Division -
Agartala, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.351 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Smt. ILa Deb (Sarkar) D/O Lt. Amulya Deb, W/o Sri Habul Sarkar Resident of
Badharghat, Near BOC P.O. A.D. Nagar, P.S. A. D. Nagar, District-West Tripura,
PIN-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.352 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
Page 42 of 101
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Ranendra Narayan Das, son of late Rasamoy Das, Resident of A.D.
Nagar Road No.1, P.O. & P.S. A.D. Nagar, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.353 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Tapan Kr. Chakraborty, S/o Lt. Suresh Ch. Chakraborty, Resident of Vill:
Manikgarh, Ward No.3, P.O. Sabroom, P.S. Sabroom, District-South Tripura, PIN-
799145.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.355 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Page 43 of 101
Sri Mihir Kumar Nath, son of late Sachindra Kumar Nath, resident of
North Badharghat, P.O. & P.S. A.D. Nagar, District : West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.356 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Mukulendu Das, S/o Sri Mohan Lal Das, Resident of Kashipur, Mission Road,
PO- Mariam Nagar, P.S. Bodhjungnagar, District-West Tripura, PIN-799008.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.357 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Md. Akhtar Hossain S/o Joynal Abedin Resident of Police Quarter No.C-20 Type-
III, Police Quarter Complex, P.O. A.D. Nagar, P.S. A.D. Nagar, District-West
Tripura, PIN-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.358 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
Page 44 of 101
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Milan Chandra Datta S/o Lt. Yogesh Ch. Datta Resident of Police Quarter
No.C-57, Type-III, Police Quarter Complex, P.O. A.D. Nagar, P.S. A.D. Nagar,
District-West Tripura, PIN-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.359 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Abdul Matin S/o Lt. Habib Ali Resident of Jamirala College Road, P.S.
Dharmanagar, District-North Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.360 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 45 of 101
Versus
Sri Dulal Ch. Datta, S/o Sri Ranjit Kumar Datta, Resident of Ward No.10, Madhya
Para, Udaipur, District-Gomati, Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.362 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Benu Madhab Dey, S/o Lt. Abani Mohan Dey, Resident of Banerjee Para,
Krishnanagar, P.O. Agartala, P.S. West Agartala, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.363 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Samiran Chakraborty, S/o Lt. Dwijesh Chakraborty, Resident of Joynagar
Road No.4, Joynagar, Agartala, West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.364 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
Page 46 of 101
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Debasish Debbarma, S/o Lt. Amullya Debbarma Resident of Kadamtala,
Krishnanagar, PO Agartala, PS West Agartala District-West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.365 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Babulal Debnath S/o Lt. Nityananda Debnath Resident of Vill Bordowali, Near
Nagerjala Bus Stand, P.O. A.D. Nagar, P.S. West Agartala, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.366 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 47 of 101
Versus
Sri Chandi Kr. Chakma, S/o. Sri Tanu Mohan Chakma, resident of 11th Battalion
TSR (IR-VII), P.O. Gokulnagar, P.S. Bishalgarh, District- Sepahijala Tripura, Pin-
799102.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.371 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Samir Roy, S/o Sri Sadhu Charan Roy, Resident of Vill & PO West Noabadi, P.S.
West Agartala, District-West Tripura, PIN-799008.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.373 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Prafulla Kumar Paul, S/o- Late Jogesh Chandra Paul, resident of village
Badharghat, P.O. Siddhi Ashram, P.S. A.D Nagar, Sub-Division- Agartala, West
Tripura, Pin-799003.
----Respondent(s)
Page 48 of 101
IA NO.01 OF 2020 IN WA NO.376 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Partha Sarathi Paul, S/o Lt. Ashutosh Paul, Resident of Banamalipur, Palace
Compound near Sale Tax Office, P.S. East Agartala, District-West Tripura,
PIN799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.377 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Shyamal Kanti Chakraborty Thakur, S/o. Late Surendra Kumar Chakraborty
Thakur, resident of 131652 Thakur Palli Road, Ker Chowmuhani, Krishnagar, P.O.
Agartala, P.S. West Agartala, Sub-Division- Sadar, District- West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.378 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
Page 49 of 101
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Tushar Kanti Das, S/o. Late Sailendra Chandra Das, resident of 44,
Thakurpalli Road, P.O. Agartala, Sub-Division- Sadar, West Tripura, Pin-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.381 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Deb Kumar Sinha, S/o. Late Krishna Kumar Sinha, resident of village
Goldharpur, P.O. Goldharpur, P.S. Kailashshar, Sub-Division- Kailashahar, District-
Unakoti Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.383 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Page 50 of 101
Sri Nani Gopal Debbarma, S/o. Late Samprai Debbarma, resident of - A.D.
Nagar Police Quarter Complex, Qtr No.C/3, P.O. A.D. Nagar, P.S.- A.D. Nagar,
District- West Tripura, Pin-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.385 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Pran Krishna Das, S/o Lt. Bhasan Ch. Das, Resident of 67, HGB Road, P.O.
Agartala, P.S. West Agartala, District-West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.386 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Binode Debbarma, S/o. Late Bishu Chandra Debbarma, resident of village-
Ujan Abhoynagar, Near- Netaji Club, Agartala, P.O. Ujan Abhoynagar, P.S.- East
Agartala, District- West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.406 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
Page 51 of 101
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Brajendra Debbarma, S/o. Sri Chhabi Chandra Debbarma, resident of A.D
Nagar, Police Quarter No.C/11, PO & PS- A.D. Nagar, Sub-Division- Agartala,
District- West Tripura, Pin-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.407 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Birendra Debbarma, S/o. Late Tilak Chandra Debbarma, resident of KTD
Singh Police Training Academy, Narsingarh, P.O. Bimangarh, P.S- Airport, Sub-
Division -Bamutia, District- West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.408 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 52 of 101
Versus
Sri Prabir Debbarma, S/o. Late Bardhaman Debbarma, resident of A.D. Nagar,
Police Quarter No. C/6, P.O & P.S- A.D. Nagar, Sub-Division- Agartala, District-
West Tripura, Pin-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.409 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Dhan Kr. Kalai, S/o. Late Mangal Chandra Kalai, resident of village- Kulai,
Gandacherra, P.O. Ambassa, P.S.- Ambassa, District- Dhalai Tripura, Pin-799204.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.411 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Budha Debbarma, S/o. Late Nakul Debbarma, resident of village- Gamcha
Kubra Para, P.O. Bodhjung Nagar, P.S.- Lefunga, Sub-Division- Mohanpur, District-
West Tripura, Pin-799210.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.412 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
Page 53 of 101
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Rati Ranjan Debbarma, S/o Lt. Adhin Debbarma resident of Old Kalibari
Lane, krishnanagar, PO- Agartala, PS- West Agartala, District-West Tripura, PIN-
799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.413 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Runu Dey S/o Lt. Durga Mohan Dey, Resident of Ranjitnagar, PO-Ramnagar,
P.S. West Agartala District-West Tripura, PIN-799002.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.414 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 54 of 101
Versus
Sri Satyendranath Basu Roy Choudhury S/o Lt. Dwijendranath Basu Roy
Choudhury, Qtr No. C/73, A.D Nagar Police Complex, Agartala, P.S. A.D Nagar,
District-West Tripura, PIN-799003.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.416 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Swapan Dasgupta, S/o Sri Chhaya Ranjan Dasgupta, Resident of Ward
No.12, Ramnagar Road NO.5, 1st Crossing Ramnagar, Agartala, District-West
Tripura, PIN-799002.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.417 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Kanti Lal Chowdhury, S/o Lt. Debendra Kumar Chowdhury, Resident of
House No.81, Ward No.17, P.O. Resham Bagan Kashipur, Khayerpur, District-West
Tripura, PIN-799008.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.419 OF 2020
Page 55 of 101
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Sukesh Deb S/o Lt. Satish Deb, 9 Ramthakur Lane, Opposite to Bipani Bitan
Sadar Agartala, Krishnanagar, Agartala, District-West Tripura, PIN-799001.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.420 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Biswajit Sarkar, S/o Lt. Niranjan Sarkar Resident of Near Chowrangee School
South Badharghat, Charipara, PS AD Nagar, District-West Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.421 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Page 56 of 101
Versus
Sri Bimal Chandra Das, S/o Lt. Basanta Kumar Das, Resident of Ramnagar Road
No.4/5 1st Lane, P.O. Ramnagar, P.S. West Agartala, District-West Tripura, PIN-
799002.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.426 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Prabir Kishore De S/o Lt. Manindra Chandra De Resident of Ramnagar Road
No.2, P.O. Ramnagar, P.S. West Agartala, District-West Tripura, PIN-799002.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.427 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Pintu Debbarma, S/o Lt. Pulin Debbarma Resident of Durga Choudhury Para,
P.O- Khasnowagoan, P.S. Bodhjungnagar, District-West Tripura, PIN-799008.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.430 OF 2020
Page 57 of 101
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Jatindra Chandra Das, S/o Lt. Harendra Chandra Das Resident of Aralia,
Ekata Sangha Para P.O. Aralia, P.S. East Agartala, AMC Ward No.26, District-West
Tripura.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.435 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Jagadish Debbarma, S/o. Late Surendra Debbarma, resident of - Unakoti,
Kailashahar, P.O. Gournagar, P.S.- Kailashahar, District- Unakoti Tripura, Pin-
799179.
----Respondent(s)
IA NO.01 OF 2020 IN WA NO.446 OF 2020
1. The State of Tripura, to be represented by the Commissioner &
Secretary to the Government of Tripura, Department of Finance, having its
office at New Secretariat Complex, P.S. New Capital Complex, Kunjaban,
Agartala, West Tripura.
2. The Commissioner & Secretary to the Government of Tripura,
Department of Home, having its office at New Secretariat Complex, P.S.
New Capital Complex, Kunjaban, Agartala, West Tripura.
Page 58 of 101
3. The Director General of Police, Government of Tripura, having its
office at Police Headquarter, P.O. Agartala, P.S. West Agartala, West
Tripura.
----Applicant-appellant(s)
Versus
Sri Sukumar Sarkar S/o Lt. Girindra Sarkar Resident of Mohanpur (Manipupri
Chowmuhai), P.O. Tarapur, P.S. Sidhai District-West Tripura, PIN-799211.
----Respondent(s)
For applicant-appellant(s) : Mr. Mangal Debbarma, Addl. G.A.
For respondent(s) : Mr. S.M. Chakraborty, Sr. Advocate
Mr. Raju Datta, Advocate
Dates of hearing : 05.10.2020 & 11.01.2021
Date of delivery of
Judgment & Order : 17.02.2021
Whether fit for reporting : YES
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
HON'BLE MR. JUSTICE ARINDAM LODH
JUDGMENT & ORDER
(Arindam Lodh, J)
The subject matter, we are proceeding to resolve relates
to filing of several writ petitions, review petitions and writ appeals,
where a group of Sub-Inspectors of Police under the State of Tripura
by means of filing writ petitions had claimed pay scales which they
were entitled to and also the benefit of Career Advancement
Scheme(for short, CAS). Learned Single Judges of this Court after
hearing the learned counsels appearing for the parties to the lis had
granted the benefits of pay scales and CAS as well to the writ
petitioners.
Page 59 of 101
2. One of such writ petitions was numbered as WP(C)
No.491 of 2016, titled as Ajay Mallik vs. State of Tripura & Ors.
This writ petition and other connected writ petitions were disposed of
by a common judgment dated 20.02.2017 granting pay scales and
CAS benefits.
3. Thereafter, one of the writ petitioners, namely Sri
Gouranga Debnath filed a review petition before the learned Single
Judge which was numbered as Review Petition No.29 of 2017.
The learned Single Judge had disposed of the said review petition
vide judgment dated 09.11.2017, wherein the learned Single Judge
had corrected some factual errors, but in addition, the learned
Single Judge, on a prayer of the learned counsel for the
petitioner, had granted arrears of pay to the petitioner with
further clarification that the said order shall apply in respect
of all the writ petitioners whose writ petitions were disposed
of by the common judgment.
4. While disposing of the said review petition, the learned
Single Judge had granted arrears of pay to the petitioner. Such
prayer granting arrears of pay to the petitioner was not the subject
matter of the Review Petition filed by said Sri Gouranga Debnath in
Page 60 of 101
his review petition, nor, any order in this regard, was passed by the
learned Single Judge.
That forced the State-respondents to amend the Memo of
writ appeals which were filed against the main judgment of the
learned Single Judge. Amendment challenging the order of granting
arrears of pay was allowed by the Division Bench of this Court.
5. Thereafter, the bunch of the writ appeals and the writ
petitions being clubbed and heard together were disposed of by
judgment and order dated 09.09.2019, passed in WA No.86 of
2018(The State of Tripura & Ors. vs. Saroj Bhattacharjee)(as
the lead case) along with other connected writ appeals and writ
petitions. While disposing those writ appeals and writ petitions, viz.
The State of Tripura & Ors. vs. Saroj Bhattacharjee, the
Division Bench of this Court by an order dated 09.09.2019 had
dismissed the State appeals and allowed the writ petitions but set
aside the portion of the order passed by the learned Single Judge in
Review Petitions granting arrears of pay with the modified order to
the extent that the pay scales of the writ petitioners would be fixed
notionally and the writ petitioners would not be entitled to get any
arrears of salary and allowances.
Page 61 of 101
6. Thereafter, three Review Petitions(Rev. Pet. No.06 of
2020 in WA No.148 of 2019, Rev. Pet. No.07 of 2020 in WA
No.146 of 2019 and Rev. Pet. No.08 of 2020 in WA No.147 of
2019) were filed by the original writ petitioners asking this Court to
recall the common judgment dated 09.09.2019, passed by the
Division Bench in their respective petitions for the reason that there
was considerable delay in filing such appeals by the State
respondents, but, delay was condoned and appeals were partially
allowed without hearing any of the writ petitioners. Considering the
submissions of the learned counsels for the petitioner as well as the
learned Addl. Government Advocate appearing on behalf of the State
respondents, this Court had recalled its order dated 09.09.2019 in so
far as it concerns the aforesaid three writ appeals. Accordingly, the
said three writ appeals were revived and were placed for hearing
finally along with petition for condonation of delay on 18.03.2020
before this Bench. It was further ordered that "Learned Advocate for
review petitioners would appear for the respondents in such Appeals,
who shall be provided copies of Writ Appeals and petition for
condonation of delay by the State Government." Accordingly, all the
review petitions were disposed of. Pending applications, if any, were
also disposed of.
Page 62 of 101
7. This Bench had passed further order separately on
05.10.2020 in IA No.1 of 2019 arising out of WA No.148 of 2019 with
the following clarifications:-
"Under the circumstances, it is clarified that our order
dated 11th March, 2020 recalling the Division Bench judgment
in WA No.146/2019 would apply only qua the petitioners of
the review petition. In the process, writ appeal No.146/2020
would stand revived only for this limited purpose in relation to
the petitions of the review petitioners. While recalling the
order we had made it clear to the learned counsel for the
review petitioners that we would hear the delay condonation
petition if the State Government so files and if we condoned
the delay, also the writ appeal finally. He had agreed to such
terms. Accordingly, he agreed that the State Government has
also served a copy of the delay condonation petition to him.
Accordingly, we have heard learned advocates
appearing for the parties for final disposal of delay
condonation petition as well as writ appeal. Order and
judgment reserved."
Similar order was passed in IA No.1 of 2019 arising out
of WA No.146 of 2019 and in IA No.1 of 2019 arising out of WA
No.147 of 2019.
8. Thereafter, Review Petition No.4 of 2020 was filed before
this Court and this Bench had passed the following order on
13.10.2020:
"Under the circumstances, the review petition is
allowed, only qua the review petitioners and consequently, the
common judgment of the Division Bench dated 09.09.2019 is
recalled limited to the extent it concerns the present review
petitioners.
List the revived petitions for hearing before this very
Bench on 20.11.2020. By this time, the Government shall file
Page 63 of 101
individual appeals concerning each writ petition in relation to
which he(sic) have recalled the judgment of the Division
Bench. It would be sufficient for the Government to file one
page Appeal, incorporating and adopting the pleadings and
averments made in the lead Appeal. Filing of affidavit and
filing certified copy of the impugned judgment of the learned
Single Judge are dispensed with. Simultaneously, the
Government shall also file one page delay condonation petition
adopting the averments made in the lead application. Here
also filing of affidavit is dispensed with. Copies to these
documents shall be supplied to Mr. Raju Datta, who is
advocate on record of these review petitioners. He stated that
he would appear on behalf of these review petitioners in the
State Appeals and delay condonation applications that may be
filed. All sides also agree that if the delay is condoned, the
Appeals shall be taken up for hearing on merits on the same
day for final disposal. Along with the Writ Appeals, it would not
be necessary for the Government to file papers of Writ
Petitions since they are already on record in connected
Appeals in some of which also Mr. Raju Datta is appearing.
All the Writ Appeals and the connected delay
condonation applications shall be placed for further hearing on
20.11.2020 before this Bench."
9. It was noticed that in many writ appeals, the State
respondents did not challenge the order of payment of arrears of pay
and for that reason they filed applications for amendment of the writ
appeals. The prayer for amendment was allowed in connection with
those writ appeals wherein the granting of arrears of pay was not
challenged. While allowing such amendment applications this Bench
had further ordered that the respective applications for condoning
the delay as well as the writ appeals would be heard simultaneously.
The respondents, original writ petitioners had filed affidavit opposing
the condonation of delay. It was ordered that such single affidavit
would be treated as having been filed by all the respondents/writ
Page 64 of 101
petitioners in the respective writ appeals. Order and judgment
reserved in interim applications as well as in writ appeals.
10. This Bench had made similar observations vide order
dated 11.01.2021 allowing amendment applications and reserving
the order and judgment in regard to interlocutory applications as well
as writ appeals.
11. Another bunch of writ appeals along with connected
interlocutory applications came up before this Bench were disposed
of vide order dated 11.01.2021 in the manner as follows:
"This group of writ appeals with connected interim
applications have rather unusual history.
Such Factual background was recorded in an order
dated 05.10.2020 passed in IA No.1 of 2019 in WA No.148 of
2019 which also arose out of the judgment of the Single Judge
dated 20th February, 2017 in case of Ajoy Mallik Vrs.
State of Tripura & Ors. The said proceedings had identical
background and the said order, therefore, may be reproduced.
"Writ appeal is filed by the State Government to
challenge a common judgment of the learned Single Judge
dated 20th February, 2017 passed in WP(C) No.491/2016 in
case of Ajoy Mallik Vs State of Tripura and others connected
petitions, as well as a further order of 9th November, 2017
passed in Review Petition No.29/2017 filed by one Sri
Gouranga Debnath who was one of the petitioners whose
petition came to be disposed of by the aforementioned
judgment dated 20th February, 2017. While allowing the
review petition and granting benefit of back wages on the
basis of higher salary payable to the petitioners as per the
original judgment dated 20th February 2017, the learned
Single Judge clarified that that order shall apply in respect of
all writ petitioners whose writ petitions were disposed of by
the said common judgment.
Page 65 of 101
By the said common judgment dated 20 th February
2017, large numbers of writ petitions were disposed of by the
learned Single Judge. Each petition in turn contained several
writ petitioners. Previously, this writ appeal along with other
connected appeals and writ petitions was disposed of by the
Division Bench by a judgment dated 9th September, 2019.
The additional relief granted for arrears of salary by the
learned Single Judge in the review order dated 9th November,
2017 was set aside. However, subsequently, some of the
original writ petitioners raised the grievance that the writ
appeals were disposed of without hearing them and without
condoning delay. The said judgment of the Division Bench,
therefore, qua this writ appeal was recalled by an order dated
11th March, 2020.
While passing the said order dated 11th March 2020,
our intention was clear, clearly stated during the course of the
discussion that we were recalling the judgment only qua those
who have sought a review before us. Unfortunately, at that
time it was not brought to our notice that in a single writ
appeal, the Government has clubbed judgement disposing of
several writ petitions for challenge. It was the duty of the
Government Advocate to bring it to our notice. Far more
importantly, it was the duty of the counsel for the review
petitioners to bring this factor to our notice. Unfortunately,
they both failed to do so. Accordingly, when we recalled the
judgment dated 9th September, 2019 of the Division Bench,
making it clear that the same was qua only WA No.146/2019,
totally unintended, it amounted to recalling the judgment
covering large number of petitions where none of the
petitioners had even requested for a review. They were thus
not aggrieved by the order of the Division Bench. This
unfortunate turn of events is on account of lack on part of the
advocates concerned to bring it to our notice these unusual
phenomena where one State appeal encompassed large
number of writ petitions. Learned counsel Mr. Raju Datta who
appears for the review petitioners owed a moral duty to us to
bring this to our notice. We are sorry to record that he failed
to discharge such duty. We restrain ourselves from recording
that it was deliberate.
Our intention while recalling the previous judgement
thus was and could not have been to recall the same qua
those who had not sought the review at all. The learned single
judge in his judgement disposing of the writ petitions had
granted the benefit of higher pay without any reference to
arrears. In the review judgement, arrears were made payable.
The State had challenged both these orders. The Division
Page 66 of 101
Bench had allowed the Appeal of the State only to the extent
of arrears. Thus, initial judgement of the learned single judge
was not disturbed. To that extent, the original petitioners were
successful even before the Division Bench. While the
judgement of the Division Bench in WPA was recalled, it stood
recalled in its entirety. The WPA would be heard afresh with
the possibility of it being allowed totally unlike in the earlier
occasion when it was allowed only in part. Such a situation can
never be brought about in case of those petitioners who did
not seek review and were satisfied with the result of the
outcome in the WLA.
Under the circumstances, it is clarified that our order
dated 11th March, 2020 recalling the Division Bench judgment
in WA No.146/2019 would apply only qua the petitioners of
the review petition. In the process, writ appeal No.146/2020
would stand revived only for this limited purpose in relation to
the petitions of the review petitioners. While recalling the
order we had made it clear to the learned counsel for the
review petitioners that we would hear the delay condonation
petition if the State Government so files and if we condoned
the delay, also the writ appeal finally. He had agreed to such
terms. Accordingly, he agreed that the State Government has
also served a copy of the delay condonation petition to him.
Accordingly, we have heard learned advocates
appearing for the parties for final disposal of delay
condonation petition as well as writ appeal.Order and
judgment reserved."
From the above, it can be seen that at one stage the
Division Bench of this Court had set aside a portion of the
order dated 9th November, 2017 passed in Review Petition
No.29/2017 by the learned Single Judge. However,
subsequently some of the petitioners who were the
beneficiaries of the order of the Single Judge in Review
Petition, filed Review Petitions before the Division Bench and
raised the grievances that without hearing them and without
condoning delay in filing Writ Appeal by the Government, the
Division Bench proceeded to decide the Writ Appeal of the
Government. The Review Petitions were allowed and as
explained in the above noted order dated 05.10.2020 in IA
No.1 of 2019 in WA 148/2019, the judgment of the Division
Bench which was detrimental to original petitioners was
recalled qua the review petitioners only.
Consequently, the State's writ appeals qua such
aggrieved parties stood revived.
Page 67 of 101
In order to complete the procedure and formalities, the
Government has now filed separate writ appeals qua each writ
petition that the learned Single Judge had dealt with and
corresponding interim applications seeking codonation of delay
have been filed.
In case of those petitioners who had sought review of
the judgment of the Division Bench and which was granted,
we have separated out the State appeals for separate
consideration. Such appeals along with applications for
condonation of delay have been heard and reserved for
judgment. However, in the present group of appeals and
connected interim applications, we do not find it necessary to
go into any detail. This is for the following reasons.
The Division Bench judgment in case of State of
Tripura Vrs. Saroj Bhattacharjee passed in WA 86 of 2018
dated 9th September, 2019, though effectively withdrew the
benefit of arrears of salary of the present respondents i.e.
original writ petitioners also, they have not questioned that
decision before any forum. In other words, they have not
sought review of the judgment, nor appealed against it.
Whatever be the technicality, unlike some other original
petitioners, these petitioners who are respondents in these
writ appeals, have not made any grievance about the decision
of the Division Bench in Case of Saroj Bhattacharjee
(supra). Under the circumstances, the judgment of the
Division Bench qua these employees, still survives and exists
in eye of law. In that view of the matter, at this stage the
appeals of the Government are neither necessary nor perhaps
maintainable. The interim applications along with writ appeals
are, therefore, disposed of in view of the above observations.
It is clarified that if at any stage in future the question of
examining the correctness of the directions of the learned
Single Judge in the order dated 9th September, 2017 in case
of Gouranga Debnath Vrs. State of Tripura qua these
petitioners arises, it would be open for the Government to file
appropriate proceedings as found necessary.
With these observations all the interim applications and
connected writ appeals are disposed of."
12. Again some Review Petitions came up before this Bench
and vide order dated 20.01.2021 those were disposed of with the
order that it would not be necessary to place the proceedings of the
Page 68 of 101
State Government again for hearing and would be governed by the
common decision that the Division Bench would render in due course.
13. In view of the aforesaid backgrounds, by this common
judgment we shall, at the outset proceed to dispose of the
applications for condonation of delay filed by the State appellants
and the objection filed by the writ petitioner-respondents.
Accordingly, we have heard the learned counsels and we are of the
opinion that the State appellants have been able to make out a case
which is sufficient enough to condone the delay caused in filing the
writ appeals. Accordingly, all the applications for condonation of
delay relating to the respective writ appeals are allowed by this
common judgment.
We have recorded the long and chequered history of this
litigation in this order as well as in few orders passed earlier to which
reference has been made in earlier portion of this judgment. It
emerges that multiple writ petitions were filed by the employees,
each petition in turn had several writ petitioners. The judgment of
the learned single judge in group of petitions in case of Ajay
Mallik(supra) was challenged by the State along with order passed in
Review Petition in case of Gouranga Debnath(supra). The Division
Bench heard the Writ Appeals alongwith several writ petitions
Page 69 of 101
involving identical issues which petitions were till then not disposed
of. In principle, judgment of the learned Judge was upheld.
Directions for granting correct pay scale and CAS benefits were
upheld. However, directions for giving arrears which was part of
review order and not original order was set aside. While doing so, the
Court did not insist on service of notices to all original petitioners in
delay condonation petitions and writ appeals. It was under such
circumstances that the court had allowed the review petitions of the
respondents in writ appeals i.e. original writ petitioners.
14. It can thus be seen that the State had never accepted
the judgment of the learned Single Judge in Writ Petitions or in
Review Petition. The State had not given up the challenge and
desired to question the correctness thereof. If at all, the Court
proceeded to dispose of the Writ Appeals without waiting for service
of notice to all respondents i.e. the original writ petitioners. This was
done in view of the fact that there were large number of writ
petitions, each petition containing several petitioners and many of
them were served/represented by their advocates. In view of such
substantial representation on part of the writ petitioners, all writ
appeals and pending connected writ petitions were disposed of by a
common judgment. This judgment qua some of the original
petitioners was recalled when they sought a review on the technical
Page 70 of 101
ground. The State should not suffer on this ground since it is settled
law that no one should be made to suffer on account of any error on
part of the Court.
15. Now, we shall proceed to decide the writ appeals in the
writ petitions filed by the Sub-Inspectors of Police. To reiterate, the
State has preferred the writ appeals challenging the judgment and
order passed by the learned Single Judge granting pay scales and
CAS benefits as well as arrears of pay. On the other hand, the Sub-
Inspectors of Police who did not claim the benefits of pay scales and
CAS at the first instance by way of approaching this Court had filed
writ petitions claiming similar and identical benefit as was granted in
favour of these Sub-Inspectors of Police who filed the writ petitions.
16. The subject matter to be resolved here by this common
judgment has a chequered history which is briefly discussed here-in-
below:-
16.1. A group of Sub-Inspectors of Police had initially instituted
a declaratory suit before the Civil Court which ultimately came for
decision before the Gauhati High Court, Agartala Bench by way of
filing second appeals. Thus, the second appeals were disposed of by
a common judgment dated 10.01.2006 delivered in RSA No.44 of
2003, RSA No.45 of 2003, RSA No.46 of 2003 and RSA No.47 of
Page 71 of 101
2003. For convenience, the relevant portion of the said judgment is
extracted here-under:
"29. The real issue was as to the effective date of entitlement to
the pay scale of Rs.1700-3980/- on the basis of the provisions of
RP Rules, 1988 and the aforesaid three memorandums. The first
gradation scale of Rs.1450-3710/- was provided by the RP Rules of
1988 on completion on 1.1.86 or on the date of coming over to the
revised scale, 10 years service in the post without any promotion
since his first appointment to the post. It was further provided
under Note-3 of part-B (Schedule-3) i.e. the Notes of
Determination of Revised scales as contained in TSCS(RP)Rules,
1988 that where the employee concerned has completed on 1.1.86
or on the date of coming over to the revised scale 18 years of
service in the post without any promotion since his first
appointment to the post pay shall be fixed in the scale next above
the scale which is next higher than the revised scale."
16.2. The High Court while adjudicating the factual and legal
aspect of the suit had granted following relief(s):
"48. Thus, from the above, it will be seen that a revised scale may
be admissible in reference to the next promotion post, but not
beyond that. The Trial Court broadly agreeing with the plea of the
plaintiffs for their entitlement to the revised pay scale of Rs.7450-
13,000/- denied the same to them on the ground that same is the
revised scale of the promotion post of Inspector of Police,
unmindful of the fact that the plaintiffs were already in the pre-
revised scale of Inspector of Police.
49. If the plaintiffs had been put to the pre-revised scale of
Rs.1700-3980/-, I see no reason as to why they shall not be
entitled to the revised scale of the pre-revised scale i.e. Rs.450-
13,000/-. The denial of the benefit on ground of there being bar
under Rule 10 of the ROP Rules, 1999, which deals with CAS will be
opposed to the actual position which has emerged from the
discussions made above. It is in this context, learned counsel for
the plaintiffs/appellants argued that the gradation scale was not
given to the plaintiffs as career advancement, but was made
applicable to the plaintiffs as per RP Rules of 1988 and the three
notifications referred to above. Clause iii of Rule 10 of the ROP
Rules, 1999 on which the first Appellate court placed reliance is not
on the issue. The said clause is only in respect of debarment of
further advancement after availing prescribed numbers of scale
advancement by way of promotion or gradation, but not on the
issue of entitlement to the corresponding revised scale of a pre-
revised scale, which in the instant case is Rs.7450-13,000/- as
against the pre-revised scale of Rs.1700-3980/-."
16.3. Thereafter, one Sri Ajit Kumar Sinha, Sub-Inspector of
Police under the State of Tripura filed a writ petition before the High
Page 72 of 101
Court of Tripura being WP(C)259/2006 wherein the petitioner had
prayed for directing the respondents to provide him the benefits of
pay scale of Rs.1450-3710/- w.e.f. 02.12.1987, i.e. from the date of
his entry to the service as Sub-Inspector of Police under the Police
Department of the Government of Tripura and also for grant of pay
scale of Rs.7450-13000/- w.e.f. 02.12.1997 as per Tripura State Civil
Services (Revised Pay) Rules, 1999 and further to provide him the
next graded pay scale of Rs.1000-15100/- on his completion of 17
years of service, i.e. w.e.f. 02.12.2004 under Rule 10 of ROP Rules,
1999. The said writ petition was allowed in the following terms:
"18. The writ petition is accordingly allowed. The petitioner is
entitled to the pay scale of Rs.1450-3710/- w.e.f.
02.12.1987 and he was also entitled to the pay scale of
Rs.7450-13000/- w.e.f. 02.12.1997 and further graded scale
of Rs.10000-15100/- w.e.f. 02.12.2004. The respondents
are directed to provide the benefits to the petitioner within
3(three) months from today."
16.4. This direction was challenged by the State of Tripura
before the Supreme Court of India by way of filing SLP(C) 21037 of
2015 which was dismissed vide order dated 07.12.2015 in the
following manner:
"UPON hearing the counsel the Court made the following
ORDER
Delay condoned.
The special leave petition is dismissed."
16.5. Thereafter, a bunch of writ petitions were filed by some Sub-Inspectors of police before this Court [lead case being WP(C)491 of 2016 (Ajay Mallik Vs. State of Tripura & Ors.)]. Those writ Page 73 of 101 petitions were disposed of by a common judgment dated 20.02.2017 in the following manner:
"18. Now this court will consider the submissions in respect of the remaining writ petitions in this batch. In view of the two decisions as referred above, this court is inclined to declare that the initial pay of the Sub-Inspectors of Police [Armed and Un-armed/SI of Police (Border Wing)] or Supervisor shall be borned in the same level fixed in the scale of pay of Rs. 1450-3710 with effect from 01.01.1986 and they are entitled to the said pay scale in terms of the fixation formula as provided in the ROP Rules, 1988 and with effect from 01.01.1986 or from the date of their respective appointments. It is further clarified that on completion of their ten years of service in the post of Sub-Inspector of Police without any promotion they will be entitled to the movement to the scale of pay of Rs.1700-3980/-. Thus, instead of their initial pay being fixed in the scale of pay of Rs.1300-3220, their initial pay shall be fixed in the scale of pay of Rs.1450- 3710/-. It is further declared that on completion of ten years of service, in the scale of pay of Rs.1450-3710/- in the post of Sub-Inspector of Police without any promotion, the petitioners shall be moved the scale of pay of Rs.1700-3980/- or its corresponding scale of pay of Rs.7450-13000/- under the ROP Rules, 1999 [see judgment dated 10.01.2006] and the petitioners would be entitled to the scale of Rs.2000-4410/- and its corresponding revised scales by way of movement if the petitioners continued in the post of Sub-Inspector of Police without any promotion on completion of seventeen years of service without any promotion. Even thereafter, if the petitioners are entitled, they will be entitled to get the benefits of Career Advancement Scheme (modified) with effect from 01.01.1999 under Section 10 of the ROP Rules, 1999. The petitioners who were appointed after 01.01.1996 shall wholly be guided by the ROP Rules, 1999.
......................................."
16.6. Being detected some error on facts in the said judgment, one Sub-Inspector of Police namely, Sri Gournaga Debnath had filed a review petition before the High Court of Tripura which was registered as Review Petition No. 29/2017 titled as Gouranga Page 74 of 101 Debnath Vs. State of Tripura & Ors. The said review petition was disposed by order dated 09.11.2017 in the following manner:
"7. Having regard to all these aspects as aforementioned, this court is persuaded to reframe the paragraph as reproduced hereinabove. The said paragraph shall be as follows : "It is further declared that on completion of ten years of service, in the scale of pay of Rs.1450-3710/- in the post of Sub-Inspector of Police without any promotion, the petitioners shall be moved to the scale of pay of Rs.1700- 3980/- or its corresponding scale of pay of Rs.7450-13000/- under the ROP Rules, 1999 [see the judgment dated 10.01.2006] and the petitioners would be entitled to further advancement in due course on completion of 7(seven) years of continuous service in the grade of Sub-Inspector and in the scale of pay of Rs.7,450-13,000/- to the scale of pay of Rs.3000-5000/- (pre-revised) and its corresponding revised scale of Rs.10,000-15,100/- as rendered by the judgment dated 28.05.2015 delivered in WP(C) No. 259 of 2006 [Shri Ajit Kumar Sinha versus The State of Tripura & Others]."
8. The Registry shall substitute by deleting the part as reproduced hereinabove on incorporating the reframed part. As a measure of abundant caution, this order is made part of the judgment and order dated 20.02.2017 which is under review. Further, a prayer has been made by the petitioner to make a timeframe for payment of the arrears, if any, to the petitioner. The respondents are therefore directed that they shall make payment of arrear pay and allowances and pass consequential orders within a period of 6(six) months from the date when the petitioner shall place a copy of this order to the respondents.
Accordingly, this review petition is allowed and disposed of.
It is made further clear that this order shall apply in respect of all the writ petitioners whose writ petitions were disposed of by the said common judgment and order dated 20.02.2017. For purpose of reference, a catalogue of the writ petitions those were disposed by the said common judgment dated 20.02.2017 is enclosed with this order as Annexure- A."
16.7. Thereafter, a bunch of review petitions were filed before this Court. Those review petitions [lead case being Rev. Pet. Page 75 of 101 55/2017 titled as Sri Saroj Bhattacharjee Vs. State of Tripura & Ors.] were disposed of by the judgment and order dated 05.03.2018 in the following manner:
"10. Thus all the review petitions are disposed of in modification of the common judgment and order dated 20.02.2017, having due regard to the judgment and order dated 09.11.2017 delivered in Rev. Pet. No.29/2017 (Sri Gouranga Debnath Vs. The State of Tripura & Ors.). It is thus declared that on completion of 10(ten) years of service, in the scale of pay of Rs.1450-3710 in the post of Sub- Inspector of Police without any promotion, the review petitioners shall be moved to the scale of pay of Rs.1700- 3980 or its corresponding scale of pay of Rs.7450-13000 under the ROP Rules, 1999 [see the judgment dated 10.01.2006] and the petitioners would be entitled to further advancement in due course on completion of 7(seven) years of continuous service without promotion in the grade of Sub- Inspector and in the scale of pay of Rs. 7450-13000 to the scale of pay of Rs. 3000-5000 (pre-revised) and its corresponding revised scale of Rs. 10,000-15,100 as rendered by the judgment dated 28.05.2015 delivered in WP(C) No. 259 of 2006 [Shri Ajit Kumar Sinha versus The State of Tripura & Others].
11. In terms of the above modification, the judgment and order dated 03.12.2015 delivered in WP(C) No.144/2005 and other writ petitions and the judgment and order dated 20.02.2017 delivered in WP(C) No.491/2016 and other writ petitions, stand reviewed and modified. It is further directed that the respondents shall make the payment of arrear pay and allowances and pass the consequential orders within a period of 6(six) months from the day when the review petitioners shall place a copy of this order to the respondents. The writ petitions [the review petitioners] whose writ petitions were dismissed by the judgment and order dated 20.02.2017 for their being appointed after 01.01.1996, are disposed of in terms of the above observation."
16.8. Again, while disposing of a batch of seven writ petitions [WP(C)144/2005, WP(C)189/2006, WP(C)230/2005, WP(C)215/ 2006, WP(C)356/2005, WP(C)443/2005 and WP(C)177/2006] a Page 76 of 101 learned Single Judge of this Hon'ble Court (Justice SC Das, as he then was) vide judgment and order dated 03.12.2015 had held thus:
"28. The writ petitions are accordingly allowed to the extent that the petitioners who joined the post of S.I. of Police/Supervisor as the case may be on or before 01.01.1986 shall be entitled to the pay-scale of Rs.1450- 3710/- w.e.f. 01.01.1986 and those who joined the said post after 01.01.1986 shall be entitled to the said pay-scale from the date of joining the post. The petitioners who completed 10 years of satisfactory service without any promotion shall be entitled to the pay-scale of Rs.7450-13,000/- from the date of completion of 10 years or service in the same post i.e. S.I. of Police/Supervisor as the case may be. The petitioners who completed 17 years of satisfactory service without any promotion shall further be entitled to the graded scale of Rs.7800-15,100/- w.e.f. the date of completion of
17 years of continuous service without promotion in the same post as per Rule 10 of R.O.P. Rules, 1999. Since all the petitioners already retired in the meantime, the benefits shall be given notionally and there shall be no arrears whatsoever."
16.9. The said judgment and order dated 03.12.2015 delivered by the learned Single Judge (Justice SC Das, as he then was) of this Hon'ble Court was sought to be reviewed and the review petitions were registered as Rev. Pet. 08/2016 and Rev. Pet. 09/2016 titled as Inspector Sanjoy Biswas and others Vs. State of Tripura and others, wherein by order dated 06.05.2016, the Court categorically held as under:
"In view of the submission made by learned counsel of the petitioners the context of para 4 of the judgment and para 28 of the judgment is reviewed to the extent that some of the petitioners already retired from service and some are still in service and all that petitioners shall be entitled to the benefits notionally and there shall be no arrears whatsoever.
This order shall form a part of that judgment. Review petitions accordingly stand disposed of."Page 77 of 101
16.10. Challenging the reliefs granted in those writ petitions, several writ appeals were preferred by the State of Tripura before this Court and those writ appeals were registered as WA 77/2016, WA 76/2016, WA 74/2016, WA 73/2016, WA 72/2016, WA 71/2016 and WA 70/2016. Those writ appeals were disposed of by a common judgment and order dated 25.07.2018 by a Division Bench of this Court [Hon'ble the Chief Justice Mr. Ajoy Rastogi (as he then was) and Hon'ble Mr. Justice A. Lodh]. Those writ appeals were disposed of in the following manner:-
"22. In the light of the discussion, made above, we find no merit in the writ appeals preferred by the State-appellants, and we are in agreement with the direction of the learned Single Judge that the writ petitioners who joined the post of Sub-Inspector of police/ Supervisor, as the case may be, on or before 01.01.1986 shall be entitled to the pay-scale of Rs. 1450-3710 w.e.f. 01.01.1986 and those who joined the said post after 01.01.1986 shall be entitled to the said pay-scale from the date of their joining to the post. It is further clarified that the writ petitioners who have completed 10 years of service in the absence of promotion shall be entitled to the pay-scale of Rs. 7450-13000 from the date of completion of 10 years of service on the same post i.e. Sub- Inspector of police / Supervisor, as the case may be. In furtherance thereof, the writ petitioners who have completed
17 years of service in the absence of promotion shall be entitled to the graded pay-scale of Rs. 7800-15000 with effect from the date of completion of 17 years of continuous service on the same post as per Rule 10 of the ROP Rules, 1999. It is also necessary to be clarified that the writ petitioners who have already retired in the meantime, the benefit shall be given notionally and there shall be no arrears payable for them.
23. Accordingly, the appeals being devoid of merit stand dismissed. However, there shall be no order as to costs." 16.11. It is worthy to mention that by way of filing review petitions being Rev. Pet. No. 08/2016 and Rev. Pet. No. 09/2016 the Page 78 of 101 petitioners have tried to persuade the learned Single Judge (S.C.Das, J., as he then was) that the Court had directed to extend the benefit of pay scale (CAS Benefits) notionally since all the petitioners went on superannuation at the time of delivering the judgment. Perhaps, that gave a perspective to the Sub-Inspectors/petitioners who are/were in service, whether their pay scales would be fixed notionally or not?
16.12. Thus, it stood clarified by the learned Single Judge vide order dated 06.05.2016, that the judgment dated 03.12.2015, passed in the relevant writ petitions would be applicable to the petitioners irrespective of the fact that they were retired or still in service.
16.13. After that, by a direction of this Court, all the writ petitions, writ appeals and review petitions relating to the subject in issue, as stated above, were directed to be placed before the Division Bench. While dealing with Review Petition No. 57/2018 titled as Sri Sankal Lal Chakraborty and Anr. Vs. State of Tripura and Ors., this Court vide order dated 08.01.2019 had held thus:
"9. We have noticed that at the time of disposal of Review Petition No.29 of 2017 titled as Sri Gouranga Debnath Vs. The State of Tripura and others, when the order extending the benefit of payment of arrears was directed vide order dated 09.11.2017 by a co-ordinate Single Bench (S. Talapatra, J) of this Court, the order dated 06.05.2016 passed by the another learned Single Judge (S.C. Das, J, as he then was) was not brought to the notice of the Court of the subsequent co-ordinate Bench (S. Talapatra, J). Again the same Page 79 of 101 learned Single Judge (S. Talapatra, J.) passed another order extending similar benefits to many of the Review petitioners vide order dated 05.03.2018 without bringing the order dated 06.05.2016 to his notice. Even, the learned Single Judge was not informed about the pendency of Writ Appeals preferred by the State as well as by some of the Writ petitioners before the Division Bench of this Court bearing W.A. No.77 of 2016 and W.A. No.31 of 2016. We highly deprecate the role of the learned counsel for the parties for not bringing the aforesaid facts to the notice of the learned Judge(s).
10. A batch of writ petitions were again disposed of by another learned Single Judge (Ajay Rastogi, CJ as he then was) vide order dated 04.05.2018 at the strength of the orders passed on 09.11.2017 and 05.03.2018. So, the order dated 09.11.2017, 05.03.2018 and 04.05.2018 were passed without taking into the notice of the order dated 06.05.2016 passed by a learned Single Judge of this Court while disposing of the writ petitions out of the same judgment wherein it was clearly held that the pay scale i.e. cash benefits would be fixed notionally and none of the petitioners would be entitled to claim arrears."
16.14. The present batch of writ petitions were filed by some left out Sub-Inspectors of Police claiming the pay scale as that of other Sub-Inspectors who already were granted benefit by the order of the Court, as stated supra. On the other hand, the State also has preferred appeal challenging the legality and propriety of the order granting pay scales with consequential CAS benefits and the direction to pay arrears of pay to all the eligible Sub-Inspectors of Police, as stated supra.
16.15. Heard Mr. Mangal Debbarma, learned Addl. GA appearing for the State of Tripura. Also heard Mr. S.M. Chakraborty, learned Page 80 of 101 Senior counsel assisted by Mr. R. Datta, learned counsel appearing for the respondents/writ petitioners.
16.16. Having regard to the submissions advanced by the learned counsel for the parties, we have meticulously scrutinized the records and various notifications, relevant to the subject in dispute, which has already been dealt with, while passing the earlier judgments and orders, by this Court. It is evinced that neither in the second appeals nor in any one of the writ petitions an order for payment of arrears was passed by the Court. Only while entertaining review petition being Rev. Pet. 29/2017 titled as Gouranga Debnath Vs. State of Tripura & Ors., an order extending the benefit of grant of arrears was directed by a Co-ordinate Bench of this Court vide order dated 09.11.2017.
16.17. We have perused the connected writ petitions of the aforesaid review petitions and it is revealed that while disposing of the writ petitions, the learned Single Judge (S.Talapatra,J) did not grant the benefit of arrears of salary. Only in the review petitions, the benefit of payment of arrears was extended to the petitioners/Sub-Inspectors. We have already observed that while passing such order, extending the benefit of arrears of salary, the order passed by another learned Single Judge (S.C. Das,J. as he then Page 81 of 101 was) was not brought to his notice wherein the learned single Judge (S.C. Das,J. as he then was) had virtually dismissed the grant of payment of arrears by clarifying his order passed in the writ petition that fixation of scale of pay and the notional benefits would be applicable to all the sub-Inspectors/petitioners irrespective of the fact that they were retired or still in service. It was further clarified that all the petitioners shall be entitled to the benefits notionally and there shall be no arrears whatsoever.
16.18. Further, we have perused the averments made in the writ petitions and the prayers made therein, wherein we find there is no prayer for payment of arrears of pay. For convenience, we may reproduce the prayer portion from one of the writ petitions viz., WP(C)443/2005 titled as Gopal Singha & Ors. Vs. State of Tripura and Ors.
"In the premises whereof, it is most humbly submitted that Your Lordships would be graciously pleased to:
i) Issue a Rule calling upon the respondents and each one of them to show cause as to why a Writ of Certiorari and/or in the nature thereof shall not be passed quashing/setting aside the impugned memoranda as contained in Annexures-P-4, P-
5 & P-6;
ii) Issue a Rule calling upon the respondents and each one of them to show cause as to why a Writ of Mandamus and/or in the nature thereof shall not be issued directing/commending the respondents not to give effect to clause (3) of the order dated 10.09.2004 and thereafter extend the benefits in favour of the humble petitioners;
iii) Issue a Rule calling upon the respondents and each one of them to show cause as to why a Writ of Mandamus and/or in the nature thereof shall not be issued directing/mandating Page 82 of 101 the respondents to fix the pay of the humble petitioners in the pay scale of Rs.7450-13000/- on completion of 10 years of service in the grade of Sub Inspector and thereafter, fix the pay of the humble petitioners in the pay scale of Rs.7800-15100/- on rendering 17 years service in the grade of Sub-Inspector;
iv) Issue a Rule calling upon the respondents and each one of them to show cause as to why a Writ of Prohibition and/or in the nature thereof shall not be passed restraining/prohibiting them from acting in furtherance of the impugned memoranda as contained in Annexures-P-4, P-5 & P-6;
v) In the interim and order in terms of iii above;
vi) Call for the records appertaining to this petition;
vii) After hearing the parties be pleased to make the Rule absolute n terms of I, ii, iii & iv above;
viii) Costs of and incidental to this proceeding;
ix) Any other relief(s) as to this Hon'ble court may deem fit and proper;"
16.19. Only in the writ petitions which were filed subsequently in the year 2017 and 2018, we find that there is a prayer for granting arrears of salary and allowances admissible to the writ petitioners.
When those writ petitions were pending before this Court, the State had already preferred appeal against the judgment passed in a bunch of writ petitions granting pay fixation in terms of ROP Rules, 1988 and corresponding revised pay rules under ROP Rules, 1999, as stated above, where the Court ordered to fix the pay scale only in terms of the said ROP Rules and rejected the payment of arrears.
16.20. Even we find that in WP(C) 575/2016 titled as Sri Saroj Bhattcharjee Vs. State of Tripura & Ors, this Court allowed the reliefs sought for and there is no prayer for payment of arrears of Page 83 of 101 salary and allowances. In WP(C) 575/2016 the following prayers were made:
"Reliefs sought for:-
In the premises whereof, it is humbly submitted that Your Lordships would be graciously pleased to:
i. Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Certiorari and/or in the nature thereof, shall not be issued, for quashing/setting aside the impugned Memoranda dated 05.08.1999, 24.09.2001, 10.09.2004 & 15.09.2004;
ii. Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Mandamus and/or in the nature thereof, shall not be issued, for commending/directing the, to fix the pay of the petitioner, in the initial pay scale of Rs.1450-3710, with effect from 01.01.1986, in the pay scale of Rs.7450-13000 on completion of 10 years of service in the grade of Sub- Inspector of Police, and thereupon, forthwith clear up the respective outstanding dues, after making such fixations;
iii. Call for the records appertaining to this petition;
iv. After hearing the parties, be pleased to make the Rule absolute in terms of i, ii above;
v. Costs of an incidental to this proceeding;
vi. Any other relief(s) as to this Hon'ble High Court may deem fit and proper;"
16.21. Thereafter, a bunch of review petitions were filed before this Court and at the time of passing orders in the said review petitions, a learned Single Judge of this Court (Justice S. Talapatra) has passed an order directing the State respondents to pay arrears of salaries and allowances in terms of the revised pay scales as enumerated above.
16.22. We have gone through one of the review petitions. The said review petition was numbered as Review Petition 55 of 2017 Page 84 of 101 titled as State of Tripura & Ors. vs. Sri Saroj Bhattcharjee [arising out of WP(C) 575/2016 titled as Sri Saroj Bhattcharjee Vs. State of Tripura & Ors.]. After perusal of the contentions made in the writ petition we do not find any prayer made by any of the writ petitioners to pay arrears of salary and allowances. We also do not find any such prayer in that bunch of review petitions. Against the order passed in those review petitions, one being numbered as Review Petition No. 55 of 2017, the State has preferred Writ Appeal No. 86 of 2018 titled as State of Tripura & Ors. Vs. Saroj Bhattacharjee. Several other writ appeals were also filed challenging the decision of the learned Single Judge. 16.23. Question that arises for consideration is as to whether a court can modify/correct its judgment and order in entertaining a review petition changing its earlier decision? 16.24. After the judgment was passed in the review petitions, in the manner as stated above, granting arrears of pay, and writ appeals were also filed against the said judgment, some writ petitions were filed by some of the similarly situated persons praying for grant of pay scale in terms of ROP Rules 1988 and ROP Rules 1999 and while disposing of those writ petition, the order of payment of arrears was also passed by the said learned single judge. Page 85 of 101 16.25. Mr. M Debbarma, learned Addl. GA has submitted that the learned single judge exceeded his jurisdiction in entertaining the review petitions wherein the learned single judge has expanded the reliefs which were not at all pleaded or prayed for in the writ petitions as well as in the review petitions. As such, the orders which were corrected and modified in the review petitions are necessary to be set aside for ends of justice.
16.26. Per contra, learned counsel appearing for the writ petitioners/respondents in the writ appeals, have contended that the judgment and orders passed by the learned Single Judge in the review petitions granting benefit of pay scale as well as arrears of salary and allowances are inconsistent with the ROP Rules 1988 and 1999 and pressed for upholding the judgment and order passed in Review Petitions.
16.27. The rival submission of the learned counsels has led us to take note of the scope of review in such a situation. In State of West Bengal and Ors. Vs. Kamal Sengupta & Anr., (2008) 8 SCC 612 the Apex Court had an opportunity to discuss the scopes of review. We may reproduce some of the references made in the said decision of the Apex Court (SCC pp. 634, 635, 636, 637, paras 27, 29,30,31,32,33 & 35) Page 86 of 101 "27. In Thungabhadra Industries Ltd. vs. Govt. of A.P. [AIR 1964 SC 1372] it was held that a review is by no means an appeal in disguise whereof an erroneous decision can be corrected.
28. xxxxxxxxxxxxxxxxxxxxxxxxx
29. In Haridas Das vs. Usha Rani Banik and others [2006 (4) SCC 78], this Court made a reference to the explanation added to Order 47 by the Code of Civil Procedure (Amendment) Act, 1976 and held :
"13. In order to appreciate the scope of a review, Section 114 CPC has to be read, but this section does not even adumbrate the ambit of interference expected of the court since it merely states that it "may make such order thereon as it thinks fit".
The parameters are prescribed in Order 47 CPC and for the purposes of this lis, permit the defendant to press for a rehearing "on account of some mistake or error apparent on the face of the records or for any other sufficient reason". The former part of the rule deals with a situation attributable to the applicant, and the latter to a jural action which is manifestly incorrect or on which two conclusions are not possible. Neither of them postulate a rehearing of the dispute because a party had not highlighted all the aspects of the case or could perhaps have argued them more forcefully and/or cited binding precedents to the court and thereby enjoyed a favourable verdict. This is amply evident from the Explanation to Rule 1 of Order 47 which states that the fact that the decision on a question of law on which the judgment of the court is based has been reversed or modified by the subsequent decision of a superior court in any other case, shall not be a ground for the review of such judgment. Where the order in question is appealable the aggrieved party has adequate and efficacious remedy and the court should exercise the power to review its order with the greatest circumspection."
30. In Aribam Tuleshwar Sharma vs. Aribam Pishak Sharma, this Court considered the scope of the High Courts' power to review an order passed under Article 226 of the Constitution, referred to an earlier decision in Shivdeo Singh vs. State of Punjab [AIR 1963 SC 1909] and observed :
"3. .......It is true as observed by this Court in Shivdeo Singh v. State of Punjab, AIR 1963 SC 1909, there is nothing in Article 226 of the Constitution to preclude a High Court from exercising the power of review which inheres in every Court of plenary jurisdiction to prevent miscarriage of justice or to correct grave and palpable errors committed by it. But, there are definitive limits to the exercise of the power of review. The power of review may be exercised on the discovery of new and important matter or evidence which, after the exercise of due diligence was not within the knowledge of the person seeking the review or could not be produced by him at the time when the order was made; it may be exercised where some mistake or error apparent on the face of the Page 87 of 101 record is found; it may also be exercised on any analogous ground. But, it may not be exercised on the ground that the decision was erroneous on merits. That would be the province of a Court of appeal. A power of review is not to be confused with appellate power which may enable an appellate court to correct all matters or errors committed by the Subordinate Court."
31. In K. Ajit Babu and others vs. Union of India and others [1997 (6) SCC 473], it was held that even though Order 47 Rule 1 is strictly not applicable to the Tribunals, the principles contained therein have to be extended to them, else there would be no limitation on the power of review and there would be no certainty or finality of a decision. A slightly different view was expressed in Gopabandhu Biswal vs. Krishna Chandra Mohanty and others [1998 (4) SCC 447]. In that case it was held that the power of review granted to the Tribunals is similar to the power of a Civil Court under Order 47 Rule 1.
32. In Ajit Kumar Rath vs. State of Orissa and Others [1999 (9) SCC 596], this Court reiterated that power of review vested in the Tribunal is similar to the one conferred upon a Civil Court and held:-
"30. The provisions extracted above indicate that the power of review available to the Tribunal is the same as has been given to a court under Section 114 read with Order 47 CPC. The power is not absolute and is hedged in by the restrictions indicated in Order 47. The power can be exercised on the application of a person on the discovery of new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the order was made. The power can also be exercised on account of some mistake or error apparent on the face of the record or for any other sufficient reason. A review cannot be claimed or asked for merely for a fresh hearing or arguments or correction of an erroneous view taken earlier, that is to say, the power of review can be exercised only for correction of a patent error of law or fact which stares in the face without any elaborate argument being needed for establishing it. It may be pointed out that the expression "any other sufficient reason" used in Order 47 Rule 1 means a reason sufficiently analogous to those specified in the rule.
31. Any other attempt, except an attempt to correct an apparent error or an attempt not based on any ground set out in Order 47, would amount to an abuse of the liberty given to the Tribunal under the Act to review its judgment."
[Emphasis added]
33. In State of Haryana and Others vs. M.P. Mohla [2007 (1) SCC 457], this Court held as under:-
"27. A review petition filed by the appellants herein was not maintainable. There was no error apparent on the face of the record. The effect of a judgment may have to be considered afresh in a separate proceeding having regard to the Page 88 of 101 subsequent cause of action which might have arisen but the same by itself may not be a ground for filing an application for review."
34. xxxxxxxxxxxx
35. The principles which can be culled out from the above noted judgments are :
(i) The power of the Tribunal to review its order/decision under Section 22(3)(f) of the Act is akin/analogous to the power of a Civil Court under Section 114 read with Order 47 Rule 1 of CPC.
(ii) The Tribunal can review its decision on either of the grounds enumerated in Order 47 Rule 1 and not otherwise.
(iii) The expression "any other sufficient reason" appearing in Order 47 Rule 1 has to be interpreted in the light of other specified grounds.
(iv) An error which is not self-evident and which can be discovered by a long process of reasoning, cannot be treated as an error apparent on the face of record justifying exercise of power under Section 22(3)(f).
(v) An erroneous order/decision cannot be corrected in the guise of exercise of power of review.
(vi) A decision/order cannot be reviewed under Section 22(3)(f) on the basis of subsequent decision/judgment of a coordinate or larger bench of the Tribunal or of a superior Court.
(vii) While considering an application for review, the Tribunal must confine its adjudication with reference to material which was available at the time of initial decision. The happening of some subsequent event or development cannot be taken note of for declaring the initial order/decision as vitiated by an error apparent.
(viii) Mere discovery of new or important matter or evidence is not sufficient ground for review. The party seeking review has also to show that such matter or evidence was not within its knowledge and even after the exercise of due diligence, the same could not be produced before the Court/Tribunal earlier.
16.28. We also have taken note of the decision of the Apex Court in Kamlesh Verma Vs. Mayavati & Ors., (2013) 8 SCC 320, wherein the Apex Court has held thus: (SCC pp 328, 329, 330, 332, 333 paras 14, 16, 17, 18, 19, 20, 20.1 & 20.2) Page 89 of 101 "14. Review of the earlier order cannot be done unless the court is satisfied that material error, manifest on the face of the order, undermines its soundness or results in miscarriage of justice. This Court, in Col. Avtar Singh Sekhon v. Union of India & Ors. [1980 (Supp) SCC 562], held as under:
"12. A review is not a routine procedure. Here we resolved to hear Shri Kapil at length to remove any feeling that the party has been hurt without being heard. But we cannot review our earlier order unless satisfied that material error, manifest on the face of the order, undermines its soundness or results in miscarriage of justice. In Sow Chandra Kante v. Sheikh Habib this Court observed:
"1. ...... A review of a judgment is a serious step and reluctant resort to it is proper only where a glaring omission or patent mistake or like grave error has crept in earlier by judicial fallibility.... The present stage is not a virgin ground but review of an earlier order which has the normal feature of finality."
15. xxxxxxxxx
16. Error contemplated under the rule must be such which is apparent on the face of the record and not an error which has to be fished out and searched. It must be an error of inadvertence. The power of review can be exercised for correction of a mistake but not to substitute a view. The mere possibility of two views on the subject is not a ground for review. This Court, in Lily Thomas v. Union of India [(2000) 6 SCC 224], held as under:
"54. Article 137 empowers this Court to review its judgments subject to the provisions of any law made by Parliament or any rules made under Article 145 of the Constitution. The Supreme Court Rules made in exercise of the powers under Article 145 of the Constitution prescribe that in civil cases, review lies on any of the grounds specified in Order 47 Rule 1 of the Code of Civil Procedure which provides:
"1. Application for review of judgment.-(1) Any person considering himself aggrieved-
(a) by a decree or order from which an appeal is allowed, but from which no appeal has been preferred,
(b) by a decree or order from which no appeal is allowed, or
(c) by a decision on a reference from a Court of Small Causes, and who, from the discovery of new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the decree was passed or order made, or on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, desires to obtain a review of the decree passed or order made against him, may Page 90 of 101 apply for a review of judgment to the court which passed the decree or made the order."
Under Order XL Rule 1 of the Supreme Court Rules no review lies except on the ground of error apparent on the face of the record in criminal cases. Order XL Rule 5 of the Supreme Court Rules provides that after an application for review has been disposed of no further application shall be entertained in the same matter.
***********
56. It follows, therefore, that the power of review can be exercised for correction of a mistake but not to substitute a view. Such powers can be exercised within the limits of the statute dealing with the exercise of power. The review cannot be treated like an appeal in disguise. The mere possibility of two views on the subject is not a ground for review. Once a review petition is dismissed no further petition of review can be entertained. The rule of law of following the practice of the binding nature of the larger Benches and not taking different views by the Benches of coordinated jurisdiction of equal strength has to be followed and practised. However, this Court in exercise of its powers under Article 136 or Article 32 of the Constitution and upon satisfaction that the earlier judgments have resulted in deprivation of fundamental rights of a citizen or rights created under any other statute, can take a different view notwithstanding the earlier judgment. **********
58. Otherwise also no ground as envisaged under Order XL of the Supreme Court Rules read with Order 47 of the Code of Civil Procedure has been pleaded in the review petition or canvassed before us using the arguments for the purposes of reviewing the judgment in Sarla Mudgal case. It is not the case of the petitioners that they have discovered any new and important matter which after the exercise of due diligence was not within their knowledge or could not be brought to the notice of the Court at the time of passing of the judgment. All pleas raised before us were in fact addressed for and on behalf of the petitioners before the Bench which, after considering those pleas, passed the judgment in Sarla Mudgal case. We have also not found any mistake or error apparent on the face of the record requiring a review. Error contemplated under the rule must be such which is apparent on the face of the record and not an error which has to be fished out and searched. It must be an error of inadvertence. No such error has been pointed out by the learned counsel appearing for the parties seeking review of the judgment. The only arguments advanced were that the judgment interpreting Section 494 amounted to violation of some of the fundamental rights. No other sufficient cause has been shown for reviewing the judgment. The words "any other sufficient reason appearing in Order 47 Rule 1 CPC"
must mean "a reason sufficient on grounds at least analogous to those specified in the rule" as was held in Chhajju Ram v. Neki, and approved by this Court in Moran Mar Basselios Catholicos v. Most Rev. Mar Poulose Page 91 of 101 Athanasius. Error apparent on the face of the proceedings is an error which is based on clear ignorance or disregard of the provisions of law. In T.C. Basappa v. T. Nagappa, this Court held that such error is an error which is a patent error and not a mere wrong decision. In Hari Vishnu Kamath v. Ahmad Ishaque, it was held:
23. .....................
"[I]t is essential that it should be something more than a mere error; it must be one which must be manifest on the face of the record. The real difficulty with reference to this matter, however, is not so much in the statement of the principle as in its application to the facts of a particular case. When does an error cease to be mere error, and become an error apparent on the face of the record? Learned counsel on either side were unable to suggest any clear-cut rule by which the boundary between the two classes of errors could be demarcated.
Mr. Pathak for the first respondent contended on the strength of certain observations of Chagla, C.J. in - 'Batuk K. Vyas v. Surat Borough Municipality, that no error could be said to be apparent on the face of the record if it was not self-evident and if it required an examination or argument to establish it. This test might afford a satisfactory basis for decision in the majority of cases. But there must be cases in which even this test might break down, because judicial opinions also differ, and an error that might be considered by one Judge as self- evident might not be so considered by another. The fact is that what is an error apparent on the face of the record cannot be defined precisely or exhaustively, there being an element of indefiniteness inherent in its very nature, and it must be left to be determined judicially on the facts of each case."
Therefore, it can safely be held that the petitioners have not made out any case within the meaning of Article 137 read with Order XL of the Supreme Court Rules and Order 47 Rule 1 CPC for reviewing the judgment in Sarla Mudgal case. The petition is misconceived and bereft of any substance."
17. In a review petition, it is not open to the Court to re- appreciate the evidence and reach a different conclusion, even if that is possible. Conclusion arrived at on appreciation of evidence cannot be assailed in a review petition unless it is shown that there is an error apparent on the face of the record or for some reason akin thereto. This Court, in Kerala State Electricity Board v. Hitech Electrothermics & Hydropower Ltd. & Ors., held as under:
"10..........In a review petition it is not open to this Court to reappreciate the evidence and reach a different conclusion, even if that is possible. Learned counsel for the Board at best sought to impress us that the correspondence exchanged between the parties did not support the conclusion reached by this Court. We are afraid such a submission cannot be permitted to be advanced in a review petition. The appreciation of evidence on record is fully within the domain Page 92 of 101 of the appellate court. If on appreciation of the evidence produced, the court records a finding of fact and reaches a conclusion, that conclusion cannot be assailed in a review petition unless it is shown that there is an error apparent on the face of the record or for some reason akin thereto. It has not been contended before us that there is any error apparent on the face of the record. To permit the review petitioner to argue on a question of appreciation of evidence would amount to converting a review petition into an appeal in disguise."
18. Review is not re-hearing of an original matter. The power of review cannot be confused with appellate power which enables a superior court to correct all errors committed by a subordinate court. A repetition of old and overruled argument is not enough to re-open concluded adjudications. This Court, in Jain Studios Ltd. v. Shin Satellite Public Co. Ltd., held as under:
"11. So far as the grievance of the applicant on merits is concerned, the learned counsel for the opponent is right in submitting that virtually the applicant seeks the same relief which had been sought at the time of arguing the main matter and had been negatived. Once such a prayer had been refused, no review petition would lie which would convert rehearing of the original matter. It is settled law that the power of review cannot be confused with appellate power which enables a superior court to correct all errors committed by a subordinate court. It is not rehearing of an original matter. A repetition of old and overruled argument is not enough to reopen concluded adjudications. The power of review can be exercised with extreme care, caution and circumspection and only in exceptional cases.
12. When a prayer to appoint an arbitrator by the applicant herein had been made at the time when the arbitration petition was heard and was rejected, the same relief cannot be sought by an indirect method by filing a review petition. Such petition, in my opinion, is in the nature of "second innings" which is impermissible and unwarranted and cannot be granted."
19. Review proceedings are not by way of an appeal and have to be strictly confined to the scope and ambit of Order XLVII Rule 1 of CPC. In review jurisdiction, mere disagreement with the view of the judgment cannot be the ground for invoking the same. As long as the point is already dealt with and answered, the parties are not entitled to challenge the impugned judgment in the guise that an alternative view is possible under the review jurisdiction. Summary of the Principles:
20. Thus, in view of the above, the following grounds of review are maintainable as stipulated by the statute:
20.1. When the review will be maintainable:-Page 93 of 101
(i) Discovery of new and important matter or evidence which, after the exercise of due diligence, was not within knowledge of the petitioner or could not be produced by him;
(ii) Mistake or error apparent on the face of the record;
(iii) Any other sufficient reason.
The words "any other sufficient reason" has been interpreted in Chhajju Ram v. Neki, and approved by this Court in Moran Mar Basselios Catholicos v. Most Rev. Mar Poulose Athanasius & Ors., to mean "a reason sufficient on grounds at least analogous to those specified in the rule". The same principles have been reiterated in Union of India v. Sandur Manganese & Iron Ores Ltd. & Ors.,.
20.2. When the review will not be maintainable:-
(i) A repetition of old and overruled argument is not enough to reopen concluded adjudications.
(ii) Minor mistakes of inconsequential import.
(iii) Review proceedings cannot be equated with the original hearing of the case.
(iv) Review is not maintainable unless the material error, manifest on the face of the order, undermines its .soundness or results in miscarriage of justice.
(v) A review is by no means an appeal in disguise whereby an erroneous decision is reheard and corrected but lies only for patent error.
(vi) The mere possibility of two views on the subject cannot be a ground for review.
(vii) The error apparent on the face of the record should not be an error which has to be fished out and searched.
(viii) The appreciation of evidence on record is fully within the domain of the appellate court, it cannot be permitted to be advanced in the review petition.
(ix) Review is not maintainable when the same relief sought at the time of arguing the main matter had been negatived."
16.29. A three-Judge Bench of the Apex Court in Devender Pal Singh & Ors. Vs. State, NCT of Delhi & Ors., MANU, SC/1156/2002 while discussing the scope of review has observed thus (Paras 17 & 19):
Page 94 of 101
"17. As was observed by this Court in Col.Avtar Singh Sekhon V. Union of India and Ors. MANU/SC/0416/1980 :
(1981) IILLJ405SC, review is not a routine procedure. A review of earlier order is not permissible unless the Court is satisfied that material error, manifest on the fact of the order undermines its soundness or results in miscarriage of justice.
A review of judgment in a case is serious step and reluctant resort to its is proper only where a glaring omission or patent mistake or like grave error has crept in earlier by judicial fallibility ........ The stage of review is not a virgin ground but review of an earlier order which has the normal feature of finality.
18. xxxxxxxx
19. A judgment of the final Court of the country is final, and a review of such judgment is an exception."
16.30. Further, the Apex Court in Haridas Das Vs. Usha Rani Banik (Smt.) & Ors., reported in (2006) 4 SCC 78 has held as under:
"13. In order to appreciate the scope of a review, Section 114 of the CPC has to be read, but this section does not even adumbrate the ambit of interference expected of the Court since it merely states that it "may make such order thereon as it thinks fit." The parameters are prescribed in Order 47 of the CPC and for the purposes of this lis, permit the defendant to press for a rehearing "on account of some mistake or error apparent on the face of the records or for any other sufficient reason". The former part of the rule deals with a situation attributable to the applicant, and the latter to a jural action which is manifestly incorrect or on which two conclusions are not possible. Neither of them postulate a rehearing of the dispute because a party had not highlighted all the aspects of the case or could perhaps have argued them more forcefully and/or cited binding precedents to the Court and thereby enjoyed a favourable verdict. This is amply evident from the explanation in Rule 1 of the Order 47 which states that the fact that the decision on a question of law on which the judgment of the Court is based has been reversed or modified by the subsequent decision of a superior Court in any other case, shall not be a ground for the review of such judgment. Where the order in question is appealable the aggrieved party has adequate and efficacious remedy and the Court should exercise the power to review its order with the greatest circumspection. This Court in M/s. Thungabhadra Industries Ltd. v. The Government of Andhra Pradesh, held as follows:
"There is a distinction which is real, though it might not always be capable of exposition, between a mere erroneous decision and a decision which could be characterized as vitiated by "error apparent". A review is by no means an appeal in disguise whereby an erroneous decision is reheard Page 95 of 101 and corrected, but lies only for patent error. ............ Where without any elaborate argument one could point to the error and say here is a substantial point of law which stares one in the face and there could reasonably be no two opinions entertained about it, a clear case of error apparent on the face of the record would be made out."
16.31. If the principles as emanated from the aforesaid authorities are applied in the background facts of the case in hand, the position is clear that the learned Single Judge had clearly fallen in error in entertaining the review petition filed by the writ petitioners. Firstly, the learned Single Judge in disposing of a bunch of writ petitions himself had observed that no pleadings or reliefs for granting pay scales were found in the writ petitions nor were those argued at the time of hearing of the writ petition and formed a definite opinion that they were not entitled to get the un-revised pay scale of Rs.1450-3710 for the simple reason that they were not appointed prior to 01.01.1996. The learned Single Judge has specifically held at paras 17 & 18 of the judgment as under:
"17. Having regard to the contentions as advanced by the learned counsel for the parties, at the outset, this court would observe that the contention of Mr. J. Majumder, learned counsel appearing for the respondents in respect of the writ petitioners who were appointed in the post of Sub- Inspector of Police after 01.01.1996 is highly persuasive and thus, it is accepted by this court, inasmuch as the basic controversy as addressed by the two decisions as relied on by the petitioners do not even remotely relate to the claim of those writ petitioners, who were appointed before 01.01.1996. Further, having not urged any relief in the writ petition and even not throwing any challenge against any provisions of the ROP Rules, 1999, those writ petitioners have failed to make out any case for interference. In view of this, the writ petitions being WP(C) No. 527 of 2016, ............................ are dismissed as they were not entitled to get the un-revised pay scale of Rs.1450-3710 for the simple reason that they were not appointed prior to 01.01.1996. It is also noticed that in some of the writ Page 96 of 101 petitions even the date of appointment as the SI of Police have not been definitely mentioned. As a measure of abundant caution it is declared that if it is found that any of the writ petitioners has been appointed after 01.01.1996, their writ petition shall also be similarly treated and be dismissed.
18. Now this court will consider the submissions in respect of the remaining writ petitions in this batch. In view of the two decisions as referred above, this court is inclined to declare that the initial pay of the Sub-Inspectors of Police [Armed and Un-armed/SI of Police (Border Wing)] or Supervisor shall be borned in the same level fixed in the scale of pay of Rs. 1450-3710 with effect from 01.01.1986 and they are entitled to the said pay scale in terms of the fixation formula as provided in the ROP Rules, 1988 and with effect from 01.01.1986 or from the date of their respective appointments. It is further clarified that on completion of their ten years of service in the post of Sub-Inspector of Police without any promotion they will be entitled to the movement to the scale of pay of Rs.1700-3980/-. Thus, instead of their initial pay being fixed in the scale of pay of Rs.1300-3220, their initial pay shall be fixed in the scale of pay of Rs.1450- 3710/-. It is further declared that on completion of ten years of service, in the scale of pay of Rs.1450-3710/- in the post of Sub-Inspector of Police without any promotion, the petitioners shall be moved the scale of pay of Rs.1700-3980/- or its corresponding scale of pay of Rs.7450-13000/- under the ROP Rules, 1999 [see judgment dated 10.01.2006] and the petitioners would be entitled to the scale of Rs.2000-4410/- and its corresponding revised scales by way of movement if the petitioners continued in the post of Sub-Inspector of Police without any promotion on completion of seventeen years of service without any promotion. Even thereafter, if the petitioners are entitled, they will be entitled to get the benefits of Carrer Advancement Scheme (modified) with effect from 01.01.1999 under Section 10 of the ROP Rules, 1999. The petitioners who were appointed after 01.01.1996 shall wholly be guided by the ROP Rules, 1999. As there is no challenge against any provision of the ROP Rules their writ petitions being bereft of merit are dismissed. However, this observation shall not create any embargo in their approaching the court, if they are aggrieved by any provisions of the said ROP Rules, 1999 and they are permitted to do so. Hence, the writ petition being WP(C) No. 491 of 2016, WP(C) No. 525 of 2016, WP(C) No. 530 of 2016, WP(C) No. 531 of 2016, WP(C) No. 532 of 2016, WP(C) No. 533 of 2016, WP(C) No. 534 of 2016, WP(C) No. 535 of 2016, WP(C) No. 558 of 2016, WP(C) No. 559 of 2016, WP(C) No. 568 of 2016, WP(C) No. 569 of 2016, WP(C) No. 570 of 2016, WP(C) No. 571 of 2016, WP(C) No. 578 of 2016, WP(C) No. 621 of 2016, WP(C) No. 622 of 2016, WP(C) No. 623 of 2016, WP(C) No. 624 of 2016, WP(C) No. 625 of 2016, WP(C) No. 626 of 2016, WP(C) No. 627 of 2016, WP(C) No. 628 of 2016, WP(C) No. 730 of 2016, WP(C) No. 766 of 2016, WP(C) No. 767 of 2016, WP(C) No. 768 of 2016, WP(C) No. 769 of 2016, WP(C) No. 770 of 2016, WP(C) No. 771 of 2016, WP(C) No. 772 of Page 97 of 101 2016, WP(C) No. 773 of 2016, WP(C) No. 774 of 2016, WP(C) No. 775 of 2016, WP(C) No. 804 of 2016, WP(C) No. 807 of 2016, WP(C) No. 813 of 2016, WP(C) No. 821 of 2016, WP(C) No. 822 of 2016, WP(C) No. 825 of 2016, WP(C) No. 826 of 2016, WP(C) No. 827 of 2016, WP(C) No. 828 of 2016, WP(C) No. 829 of 2016, WP(C) No. 837 of 2016, WP(C) No. 838 of 2016, WP(C) No. 839 of 2016, WP(C) No. 840 of 2016, WP(C) No. 841 of 2016, WP(C) No. 842 of 2016, WP(C) No. 843 of 2016, WP(C) No. 844 of 2016, WP(C) No. 845 of 2016, WP(C) No. 846 of 2016, WP(C) No. 885 of 2016, WP(C) No. 886 of 2016, WP(C) No. 887 of 2016, WP(C) No. 888 of 2016, WP(C) No. 889 of 2016, WP(C) No. 890 of 2016, WP(C) No. 891 of 2016, WP(C) No. 892 of 2016, WP(C) No. 893 of 2016, WP(C) No. 894 of 2016, WP(C) No. 895 of 2016, WP(C) No. 904 of 2016, WP(C) No. 29 of 2017, WP(C) No. 30 of 2017, WP(C) No. 47 of 2017, & WP(C) No. 729 of 2016 stands allowed in terms of the above.
There shall be no order as to costs."
16.32. But at the time of hearing of review petitions, on the basis of a judgment produced before him in connection with another case, the learned Single Judge had changed his former opinion and modified the judgment in respect of the facts or claims which were neither pleaded in those bunch of writ petitions nor argued before him in respect of fixation of pay of the writ petitioners, being restructured the reliefs, as crystallized above. 16.33. Secondly, and most importantly, after perusal of the writ petitions in connection of which review petitions were filed, we find no averments or prayers for granting arrears of salary and allowances, and thus, the said relief was not considered by the learned Single Judge while disposing of the writ petitions. Further, learned Single Judge did not point out, what, according to him, appeared to be an error on the face of the available record which he Page 98 of 101 had missed despite being pleaded or argued on a particular question of fact and law. The change of decision in granting reliefs in review petitions was the result of re-hearing of the writ petitions on some new facts not pleaded or prayed in the original writ petition. 16.34. Having held so, the conclusion arrived at by the learned Single Judge that the writ petitioners-Sub-Inspectors who were appointed after 01.01.1996 would only be guided by ROP Rules, 1999 might be an erroneous finding or order, but, in our considered view, it does not give the court to exercise the power of review. It is settled proposition of law that even an erroneous decision or order cannot be corrected in the guise of exercise of power of review. In furtherance thereof, mere discovery of new or important facts or evidence is not enough for influencing the Court to review its judgment. The party seeking review must satisfy the court that such matter or evidence was not within his knowledge and even after exercise of due diligence, the same could not be produced before the Court.
16.35. A review of an order is permissible only when an error is detectable on a mere looking at the record and would not require any long-drawn process of reasoning. While considering the subservience of the justice is the ultimate goal, the statutory limitation shall not be overstepped. In our considered view, the learned Single Judge had Page 99 of 101 overstepped its jurisdiction conferred upon him under Order 47, Rule 1 of CPC.
Quite apart from the limited scope of review and the fact that the prayers for granting arrears may not have been made in the petitions, even on merits we do not find that the petitioners had made out any case for grant of arrears. All the petitions were filed years, in most cases decades after the cause of action had arisen. In all earlier judgments of this Court in similar cases specifically arrears were disallowed. Such arrears will create huge financial load on the government for past period of few decades. The writ petitions may not be dismissed on the ground of delay and latches since they involve question of correct pay fixation and is therefore a recurring cause of action, however in facts of the present cases, there is simply no justification for granting arrears of pay; that too without discussing the effect of delay in filing the writ petitions as was done by the learned Single Judge.
16.36. After careful consideration of all aspects, on factual and legal issues, in our considered view, all the writ petitioners/Sub- Inspectors are entitled to the pay scale of Rs.1450-3710 and they were also entitled to the pay scale of Rs.7450-13000 and further graded scale of Rs.10,000-15,100 considering their entry into the service as Sub-Inspectors, in the light and spirit of ROP Rules, 1988 Page 100 of 101 and ROP Rules, 1999 and the corresponding revised scales applicable to the writ petitioners. More specifically, the Sub-Inspectors-writ petitioners who were appointed after 01.01.1996 shall also be guided by the corresponding revised pay scale as well as the respective grade pay since introduction of ROP Rules, 1988. To this extent, the batch of writ petitions are allowed and the writ appeals preferred by the State challenging the decision of learned Single Judge that Sub- Inspectors/Writ petitioners who were appointed after 01.01.1996 are wholly guided by the ROP Rules, 1999, is rejected, as stated above. 16.37. However, challenge made to this batch of writ appeals preferred by the State to the extent of grant of arrears of salary and allowances is allowed. Consequently, the direction of the learned Single Judge in that batch of writ petitions granting arrears of salary and allowances and prayer for granting the same benefit in the present batch of writ petitions qua all other similarly situated Sub- Inspectors of Police are set aside. We make it clear that the writ petitioners, whether they are retired or still in service, shall not be entitled to any arrear of pay/salary whatsoever and their pay scales shall be fixed notionally. On the other hand, the order of the learned Single Judge directing the State to pay arrears of salary commensurate to their scales of pay as fixed by this Judgment is set aside.
Page 101 of 101
17. In the result, the present writ appeals filed by the State of Tripura are allowed in part, in the above terms.
There shall be no order as to costs.
Pending applications, if any, stand disposed of.
18. Finally, we are unable to refrain ourselves from expressing our serious displeasure to the conduct of concerned authorities/officers who took decision in such a hasty manner for paying the entire arrears of pay involving crores of rupees for which the State is at liberty to proceed in accordance with law against the erring officials who acted irresponsibly. We make it further clear that the question of recovery of arrears of pay from the Sub-Inspectors of Police who had already received is kept open to the decision makers of the State.
(ARINDAM LODH, J) (AKIL KURESHI, CJ)