CHITTA RANJAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has two grievances. His first grievance is that after his fresh selection and appointment as Under Graduate Teacher under order dated 8th January 2020, he is placed in fixed salary structure though previously he was already absorbed in regular scales as a Graduate Teacher. His other grievance is that in the recruitment process which the State of Tripura is likely to undertake shortly for Government Teachers, he would not be granted age relaxation for the post of Graduate Teacher.

(2.) These prayers of the petitioner may seem short, has a long history which may be noted as shortly as possible :

(3.) The decision of the High Court in case of Tanmoy Nath (supra) was challenged by the Government before the Supreme Court. The Supreme Court granted interim relief initially and protected the teachers against immediate termination. However, this Government appeal was disposed of by an order dated 29th March 2017, the judgment of the Division Bench was upheld. Only modification made was in the timelines provided by the Division Bench for continuation of the engagement of the teachers and completion of fresh selection process which were extended. These were thereafter further extended from time to time. Final extension was granted by the Supreme Court up to 31st March, 2020 under an order dated 1st November, 2018.