STATE OF TRIPURA Vs. RAMU DEBNATH

JUDGEMENT

(1.) These appeals are filed by the State Government to challenge the judgment of the learned Single Judge dated 10th April, 2019 in case of Ramu Debnath v. The State of Tripura and Ors., WP(C) No.536/2019 and connected petitions.

(2.) Facts being identical may be noted from Writ Appeal No.199/2019.

(3.) The respondent herein was the petitioner of WP(C) No.536/2019. He was engaged as a Graduate Teacher by the State of Tripura for the Government schools in the year 2010. Large number of recruitments were made around the same time by the State of Tripura. A Division Bench of this Court, in case of Tanmoy Nath and Ors. v. State of Tripura and Ors. reported in (2014) 2 TLR 731, found that such recruitment process suffered from various irregularities. The Court held that the entire policy of the State Government was bad because it contained no guidelines. Resultantly, all the selections were set aside. The Government would make fresh recruitments and appoint teachers latest by 31st December, 2014. While doing so, in order to see that the education of young children does not suffer, the Court directed the concerned teachers whose selections have been set aside shall continue to function in their present place of posting till 31st May, 2014. In paragraph 125 of the said judgment the Court further provided as under :