ABHIJIT DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.T. Paul, learned counsel appearing for the petitioners as well as Mr. D. Bhattacharjee, learned G.A. appearing for the respondents.

(2.) These writ petitions being W.P.(C) No.375 of 2020, W.P(C) No.376 of 2020, W.P.(C) No.377 of 2020, W.P.(C) No.378 of 2020, W.P.(C) No.379 of 2020, W.P.(C) No.380 of 2020, W.P.(C) No.382 of 2020 and W.P.(C) No.383 of 2020 are consolidated for disposal by a common judgment as the consensus in the Bar is that the controversy as raised in these petitions is squarely covered by a previous decision of this court.

(3.) In these cases, the petitioners were appointed as the Graduate Teachers and they were terminated by the order of this court. They have been freshly appointed also as the Graduate Teachers, but they have not been provided the benefit of their past service as per Para-125 of Tanmoy Nath and Ors. v. The State of Tripura and Ors., reported in (2014) 2 TLR 731. That apart, their regular pay and allowances have not been fixed in terms thereof. Having situated thus, they have approached this court.