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Judgment
7 paragraphs · 220 wordsS. Datta Purkayastha, J
Mr. S.M. Chakraborty, learned Advocate General assisted by Mr. K. De, learned Addl. G.A. appearing for the respondent-petitioners submits that accidentally one important fact that some other candidates, namely Ratan Das, Jayanta Das, Miton Das and Ashis Das availed the benefit of relaxation as SC category of candidates and therefore, they could not be adjusted against the merit list prepared for UR category of candidates, were not incorporated in the earlier pleading and the said facts are very important and essential for disposal of the writ petition. Therefore, by way of an additional affidavit, the respondent-petitioners have tried to incorporate those facts in the records.
Learned Advocate General also refers to the relevant provisions of Tripura State Rifles (Recruitment) (16th Amendment) Rules, 2018. In this regard, a separate leave petition i.e. the present I.A. No.01 of 2026 is filed to accept the said additional affidavit.
Ms. R. Purkayastha, learned counsel appearing for the petitioner- respondent however does not raise any objection regarding acceptance of said additional affidavit but according to her, the said plea as being taken by the respondent-petitioners is not sustainable in view of the judgment passed by this Court in another case.
Considered the submissions.
The leave as sought for is granted. Additional affidavit is accepted.
Accordingly, this interlocutory application is disposed of.