RUCHIRA DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Notice for final disposal made returnable forthwith. Notice waived by learned Addl. Government Advocate appearing on advance copy.

(2.) Petitioner was appointed as teacher by the State of Tripura for its Government schools. Petitioner's service was under jeopardy on account of the judgment of Division Bench of this Court in case of Tanmoy Nath and others v. State of Tripura and others reported in (2014) 2 TLR 731. In the years 2017/2018 the petitioner appeared and was selected on regular basis through fresh selection process. The question of her pay fixation pursuant to such appointments is involved in this petition.

(3.) Single Judge of this Court in case of Smt. Sangita Reang and others v. The State of Tripura and others in WP(C) No.295 of 2019 and connected petitions in a judgment dated 29.01.2020 considered similar situation. Cases of teachers in the said group of cases were divided into 3(three) categories. It is undisputed that the case of this petitioner falls in Category-III referred to in the said judgment in respect of which following observations and directions have been made: