LAWS(TRIP)-2026-1-16

AMAR DEY Vs. ABHISEK SINGH

Decided On January 16, 2026
Amar Dey Appellant
V/S
Abhisek Singh Respondents

JUDGEMENT

(1.) Heard learned Advocate General for the respondents.

(2.) An affidavit has been filed by the Secretary-cum-Commissioner, Power Department, Government of Tripura inter alia stating that the Power Department had created 31(thirty one) posts of Junior Driver for Tripura State Electricity Corporation Limited [TSECL, for short], and has also framed and issued Recruitment Rules for the post of Junior Driver, Driver and Senior Driver, which were also published in the Tripura Gazette on 20/11/2025.

(3.) It is stated that necessary documents including the Recruitment Rules have been duly sent to TSECL empowering the latter to proceed with the promotional process as per the established rules and regulatory framework.