Dr. Bimal Reang, MBBS vs Tripura Tribal Areas Autonomous District Council and and 3 others

TRHC010007062026
2026:THC:1454
HIGH COURT OF TRIPURA
AGARTALA

WP(C)290 OF 2026


Dr. Bimal Reang , MBBS
S/O- Satarai Reang, r/o- 071568, Ward no-13, Mukta Pukur Par Officers
Quarter lane, krishnanagar, P.S.- West Tripura, Agartala (part), West
Tripura, Tripura, PIN-799001.
-----Petitioner(s)
Versus

1.Tripura Tribal Areas Autonomous District Council to be represented
by- the Chief Executive Officer, Tripura Tribal Areas Autonomous District
Council (TTAADC), Khumulwng, West Tripura, PIN - 799035.

2.Dy. Chief Executive Officer ,
Tripura Tribal Areas Autonomous District Council (TTAADC), Khumulwng,
West Tripura, PIN-799035.

3.The Executive Officer (Admn.),
Tripura Tribal Areas Autonomous District Council (TTAADC), Khumulwng,
West Tripura, Pin- 799035.

4.Dr. Partha Debbarma,
Principal Officer (Health and Family Welfare), Tripura Tribal Areas
Autonomous District Council (TTAADC), Khumulwng, West Tripura,
Pin- 799035.
-----Respondent(s)

For the Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate.
Ms. M. Tripura, Advocate.
Ms. S. Ruhi Das, Advocate.

For the Respondent(s) : Mr. Bhaskar Debbarma, Advocate.
HON’BLE MR. JUSTICE S. DATTA PURKAYASTHA
O R D E R
16/10/2026
Heard learned senior counsel, Mr. P. Roy Barman for the
petitioner and learned counsel Mr. Bhaskar Debbarma, for the respondent
nos. 1 to 3.

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2. Despite service of notice, the respondent no.4 has not
appeared.
3. The matter is being taken up for hearing as on earlier occasion,
it was submitted from the side of the petitioner that the petitioner is going on
st
retirement on 31 October, 2026 and therefore unless the writ petition is
heard and disposed of meanwhile, the very purpose of filing the writ petition
will be frustrated.
4. Scope was also accordingly given to the respondents to submit
affidavit-in-opposition, if any.
5. The grievance of the petitioner is that he is the senior most
Officer in the cadre of Health Services in Tripura Tribal Areas Autonomous
District Council [for short, TTAADC] and vide order dated 12.01.2023
[Annexure-2 to the writ petition] he was promoted to the post of Principal
Chief Medical Officer, Grade-I from Grade-II post. Subsequently, another
modification order was issued on 17.01.2023 [Annexure-3 to the writ petition]
by which his designation was modified from Principal Chief Medical Officer
to Medical Officer, Grade-I. Challenging the said memorandum/modification
order, the present writ petition has been filed.
6. It is argued by learned senior counsel, Mr. Roy Barman that not
only the designation of the present petitioner was changed, rather a junior
officer (respondent no.4) who has meanwhile gone on retirement was given
posting as Principal Officer (Health and Family Welfare), Grade-I, TTAADC,
and therefore, the present petitioner is now being compelled to serve under
the supervision and control of his junior officer.
7. Learned counsel, Mr. Bhaskar Debbarma under instruction
submits that the Tripura Health Service Rules is being adopted in TTAADC
and as per the said rules, the Grade-I post is the top-most post in the cadre
of Health Service which the petitioner is presently possesses.
8. Mr. Debbarma, learned counsel also under instruction has also
placed another memo dated 16.10.2023 wherein the designation of different
posts of TTAADC are mentioned and so far the Health Service in TTAADC is

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concerned, there are only two posts of Grade-I Medical Officer which are the
Principal Officer, Health and Family Welfare and Additional Principal Officer,
Health and Family Welfare. But, despite giving promotion to the said Grade-I
post, the petitioner has been asked to work at Twikarmo Hospital,
Birchandra Manu, TTADC wherein earlier he was working as Grade-II
Officer.
9. It is also submitted by learned counsel, Mr. Debbarma that said
modification order was issued in the year 2023 whereas, the writ petition has
been filed after undue delay of three years in 2026.
10. In reply thereto, learned senior counsel, Mr. Roy Barman
submits that the promotion of the petitioner was regularized only on
11.02.2026 and earlier vide said memorandum dated 12.01.2023 only ad-
hoc promotion was given and therefore, when his service in promotional post
was regularized, immediately thereafter he has approached this court.
11. During argument, however, learned counsel, Mr. Debbarma in
his fairness submits that they have no objection in giving posting of the
petitioner as per his eligibility against Grade-I post.
12. This Court has considered the submissions of both sides.
13. As it appears from the impugned memorandum dated
12.01.2023 and impugned modification order dated 17.01.2023, the
petitioner is still required to perform his duty as Medical Officer Grade-I at
Twikarmo Hospital, Birchandra Manu which is not permissible as per the
memorandum dated 16.03.2023 as issued by the authority of the TTAADC.
Therefore, such posting of the petitioner is required to be changed
immediately by the respondents.
14. As there are only two Grade-I posts in TTAADC which are of
Principal Officer and Additional Principal Officer as discussed above, the
petitioner is entitled to get his posting in either of these two posts. However,
as pro-forma respondent (respondent no.4) was junior to him, obviously the
petitioner should be given the posting as Principal Officer, Grade-I.

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15. Considering thus, the writ petition is disposed of with a direction
to the respondents that necessary posting order be issued by the
respondents-TTAADC in favour of the petitioner as Principal Officer, Health
and Family Welfare, Grade-I within 10(ten) days from today and necessary
order in respect of respondent no.4 may also be passed by the above said
respondents accordingly regarding his posting.
16. With the aforesaid terms, the writ petition is accordingly
disposed of.
JUDGE



SANJAY GHOSH
Sanjay
Digitally signed by SANJAY GHOSH
Date: 2026.10.16 18:00:03 +05'30'