STATE OF TRIPURA Vs. MD. SHAH ALAM

JUDGEMENT

(1.) These appeals arise out of a common judgment of a learned Single Judge dated 30.11.2017 passed in WP(C) 439 of 2016 and connected petitions in case of Md. Eqbal Hossain Bhuiya v. State of Tripura and others.

(2.) The writ petitions are similar to those which the learned Single Judge has already decided by the said order dated 30.11.2017, but were filed lateron. They have been tagged with State Appeals.

(3.) Brief facts are, that all the petitioners are working as teachers in various Madrassas in the State of Tripura holding the post of Graduate and Post Graduate Teachers, as the case may be. Many of these Madrassas were brought under the Grant-in-Aid code by the State government over a period of time ranging from 1990 to 2010. All the petitioners are thus the teachers of Madrassas which are covered by Grant-in-Aid code. By a notification dated 3rd June, 2010, the Government of Tripura notified certain degree certificates issued by various educational institutions which will be treated as equivalent to Madhyamik, HS (+2 stage), Graduate and Post Graduate degree courses of Tripura Board of Secondary Education and Tripura University. Such notification reads as under: