STATE OF TRIPURA Vs. SUKLA NAMA

JUDGEMENT

(1.) These appeals have filed by the State Government to challenge the judgment of the learned Single Judge dated 19.11.2018 in case of Smt. Tulshi Das v. the State of Tripura and others in WP(C) No.1566 of 2017 and connected petitions.

(2.) Briefly stated the facts are as under :

(3.) Before the learned Single Judge the State Government appeared and filed the reply contending that with a view to creating audio/video interactive network for quality education for students and training of teachers in states, Ministry of Human Resource Development and Indian Space Research Organization had framed a scheme called 'Edusat' network connectivity of schools and teachers in May, 2005. In order to implement such scheme within the State, in a meeting of monitoring committee of the State officials which was held on 23.11.2006, it was decided that 8(eight) technical persons would be engaged purely on contractual basis for one year. For selection of such technical staff interview board was constituted under notification dated 24.01.2007. Advertisement inviting applications was issued on 01.01.2007. Interviews were conducted for various duties, such as Network Engineer, Producer, Technical Assistant, Programme Assistant etc. The appointments were made in favour of the petitioners on contractual basis with consolidated salary of Rs.3,000/- per month. The respondents further stated that the Finance Department did not accept the proposal for regularization of the petitioners.