KANU BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These petitions arise in common background, they have been heard together and would be disposed of by this common judgment.

(2.) Facts being identical we may notice them from WP(C) No.501/2019.

(3.) Petitioners have challenged a memorandum dated 30th December, 2017 issued by the Government of Tripura by which certain clarifications have been made for the purpose of granting benefit of automatic scale up-gradation to the stenographers after