MALABIKA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Mr. D. Bhattacharya, learned Government Advocate appeared for the respondents on advance copy and waived formal notice. Considering the short question arising in the petition the same is taken up for final disposal right away.

(2.) The petitioner was selected and appointed as a Post Graduate Teacher in Government schools run by the Tripura State by an order dated 15.07.2010. The selection and appointment of large number of teachers appointed around the same time came to be challenged before the High Court in WP(C) No.51 of 2014 and other connected petitions in case of Tanmoy Nath v. The State of Tripura and others the High Court by its judgment reported in (2014) 2 TLR 731 set aside all selections, however, gave opportunity to the teachers to appear in fresh selection process that would be undertaken for filling up the vacancies in question. If selected and appointed, their past services would be protected.

(3.) The petitioner who was previously selected and appointed as a Post Graduate Teacher, appeared in the fresh selection process and was selected and appointed under order dated 29.06.2018 as a Graduate Teacher. However, such fresh appointment was made on a fixed salary basis. This action the petitioner has challenged in the present petition contending that the same is in breach of the decision of the High Court in case of Tanmoy Nath (supra).