STATE OF TRIPURA Vs. NIBEDITA ROY

JUDGEMENT

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

(2.) Since facts are common, we may peruse them from WA No.57/209.

(3.) This appeal is filed by the State of Tripura and its authorities to challenge the judgment of a learned Single Judge dated 1st April, 2019. Present respondent herein was the original petitioner who had filed WP(C) No.1102/2018 in which the prayer made was to direct the State-authorities to issue appointment order appointing the petitioner on the post of Technical Assistant (Pharmacy) under the Director of Health Services, State of Tripura, pursuant to acceptance of offer of appointment given by the respondents to the petitioner under memorandum dated 8th March, 2018.