BIJOY KRISHNA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned senior counsel assisted by Mr. Abir Baran, learned counsel appearing for the petitioners. Also heard Mr. D. Bhattacharjee, learned G.A. appearing for the respondents-State.

(2.) By means of filing the present writ petition, the petitioners have prayed for following reliefs:

(3.) The petitioners are among those 10,323 terminated ad-hoc teachers, who were involved in a series of litigations regarding their nature of appointment and subsequent termination. The factual background of the present writ petition may be briefly stated: