SHARMISTHA SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Rule. Learned Government Advocate Mr. Debalay Bhattacharjee waived rule on behalf of the respondents.

(2.) Petitioners were appointed as teachers by the State of Tripura for its Government schools. Petitioners' services were under jeopardy on account of the judgment of Division Bench of this Court in case of Tanmoy Nath and others v. State of Tripura and others reported in (2014) 2 TLR 731. In the years 2017/2018 the petitioners appeared and were selected on regular basis through fresh selection processes. The question of their pay fixation pursuant to such appointments is involved in this petition.

(3.) Single Judge of this Court in case of Smt. Sangita Reang and others v. The State of Tripura and others in WP(C) No.295 of 2019 and connected petitions in a judgment dated 29.01.2020 considered similar situation. Cases of teachers in the said group of cases were divided into 3(three) categories. It is undisputed that the cases of these petitioners fall in Category-II in respect of which in the said judgment following observations were made: