STATE OF TRIPURA Vs. KAUSHIK MAJUMDER

JUDGEMENT

(1.) This appeal is filed by the State Government to challenge the judgment of the learned Single Judge dated 3rd April, 2019 in WP(C) No.192 of 2019.

(2.) It is not in dispute that the case of the petitioner is covered by the judgment of this Court in case of Smt. Sangita Reang and others v. State of Tripura and others dated 29th January, 2020 in WP(C) No.295 of 2019 and other connected petitions. In the said decision the Single Judge had taken into account the fallout of the decisions of this Court in case of Tanmoy Nath and others v. State of Tripura and others reported in (2014) 2 TLR 731 and in case of Babul Debnath and others v. State of Tripura and others in WP(C) No.435 of 2018 dated 21st January, 2019 and laid down certain propositions for pay protection of the teachers whose appointments were cancelled by the Division Bench of this Court but who were later on selected on regular basis in the years 2017 and 2018.

(3.) The decision in case of Sangita Reang (supra) is rendered by the Single Judge, it is an agreed position that the State Government had accepted the said decision and implemented also. That being the position, this appeal is dismissed. Pending application(s), if any, also stands disposed of.