ASHOK SINHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Leave granted.

(2.) In an earlier public interest litigation initiated by the appellant, a Division Bench of the High Court of Tripura, by its judgment dated 30 April 2015, directed the State government to take an administrative decision within a period of three months with respect to the Tripura Medical College and Dr. B.R. Ambedkar Memorial Teaching Hospital., ("Tripura Medical College") The High Court directed the State government to either reconstitute the managing committee of the Tripura Medical College to ensure that the actual administrative control lies in the hands of the Society and not the government, or alternatively, retain control "with all consequences".

(3.) The State, pursuant to the judgment of the High Court, reconstituted the Society for the Tripura Medical College. The Society has its own recruitment rules and has formulated a pay structure.