ABOUT DISTRICT COURT
Tripura, one of the full-fledged states of North-East India, had a long history as a princely state, stretching back into antiquity. According to versions presented in different editions of ‘Rajmala’, altogether 184 kings of the Manikya dynasty had ruled the state. Scholars on Tripura’s history, however attribute all the pre-fifteenth century kings to the realm of mythology though continued sway of the Manikya dynasty has been attested since the year of 1432.
After India became independent, Tripura acceded to the Indian Union on 15th October, 1949 as a “C” category state and became a Union Territory in November, 1956. Tripura attained full statehood on January 21, 1972. Till then, Tripura was a single District state.
Since 1978, several landmark initiatives have been taken by the State Government to strengthen democratic values in the state in General and penetrated the essence of democracy at grass-root level, in particular. On introduction of 3-tier Panchayti Raj local- self-governance model, common people of the state had been empowered to elect their own representatives at village level through democratic elections.
Tripura, which had once a single District only is now divided into eight districts, twenty-three subdivisions and fifty eight blocks. Besides, a special feature of[...]
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Portfolio Judge, Sepahijala Judicial District
- Promotion of Shri Saptarshi Paul and Shri Subrata Paul to the post of Senior System Officer (Group-B Gazetted), High Court of Tripura, Agartala.
- Enablement of In-service Judicial Officers to apply for Grade-I Tripura Judicial Service recruitment , even without seven years’ practice as advocate through Off-Line mode.
- “Grievance Redressal Committee” to facilitate the amicable, effective, and timely resolution of issues arising between the Bench and the members of the Bar, Sepahijala, Sonamura
- Promotion of Shri Saptarshi Paul and Shri Subrata Paul to the post of Senior System Officer (Group-B Gazetted), High Court of Tripura, Agartala.
- Enablement of In-service Judicial Officers to apply for Grade-I Tripura Judicial Service recruitment , even without seven years’ practice as advocate through Off-Line mode.
- “Grievance Redressal Committee” to facilitate the amicable, effective, and timely resolution of issues arising between the Bench and the members of the Bar, Sepahijala, Sonamura
- Constitution of “Grievance Redressal Committee” for facilitating amicable, effective and timely resolution of issues arising between the Bench and the Bar, Bishalgarh, Sepahijala
- Publication of Common Merit List for recruitment to the post of Driver (Grade-III, Group-C) under District Judiciary of Tripura after recasting the merit/selection list published vide this office
- Order Regarding ban in the use of mobile phone inside the Court Hall during Court Hours
- Common Merit list of Candidates of Candidates to fill up post of Assistant Legal Aid Defence Counsel Oral Interview held on 29-08-2024
- Common Merit list of Candidates of Candidates to fill up post of Deputy Chief Legal Aid Defence Counsel Oral Interview held on 29-08-2024
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LATEST ANNOUNCEMENTS
- Arrangement of Duty Magistrates in the Month of October, 2026
- Promotion of Shri Saptarshi Paul and Shri Subrata Paul to the post of Senior System Officer (Group-B Gazetted), High Court of Tripura, Agartala.
- Enablement of In-service Judicial Officers to apply for Grade-I Tripura Judicial Service recruitment , even without seven years’ practice as advocate through Off-Line mode.
- Arrangement of Duty Magistrates in the month of August, 2026
- “Grievance Redressal Committee” to facilitate the amicable, effective, and timely resolution of issues arising between the Bench and the members of the Bar, Sepahijala, Sonamura
