NANDINI BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing this bunch of writ petitions, the petitioners who were initially appointed as Post Graduate Teachers in English [PGT, for short] under the Directorate of School Education, Government of Tripura through a proper selection process, have claimed absorption under the District Institute of Education and Training [DIET, for short], the respondent No.4 herein.

(2.) Heard Mr. T. D. Majumder, learned senior counsel assisted by Mr. Raju Datta, learned counsel appearing for the petitioners. Also heard Mr. D. Sarma, learned Addl. G.A. appearing for the State-respondents.

(3.) A brief outline of the relevant facts may be stated here-under: