KISHORE BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These petitions involve a common challenge to the introduction of cut-off date of 01.01.2009 provided in Rule 13(1)(v) of Tripura State Civil Services (Revised Pay) Rules, 2009 concerning granting of training incentives to in service teachers. All the issues arising in these petitions were examined in group of petitions being WP(C) No.1372 of 2019 and connected petitions in case of Smt. Sachirani Talukder (Datta) v. State of Tripura and others under a decision dated 02.01.2020 petitions were dismissed.

(2.) Under the circumstances, without recording separate reasons, these petitions are also dismissed.

(3.) Pending application(s), if any, also stands disposed of.