STATE OF TRIPURA Vs. MALABIKA GHOSH

JUDGEMENT

(1.) These appeals are filed by the State Government to challenge the common judgment of the learned Single Judge, dated 20th November 2017, in Writ Petitions (C) 414 and 443 of 2014. Initially the State Government filed one appeal. However, since by the impugned judgment the learned Single Judge had dealt with two writ petitions, we had insisted on the State filing a separate appeal. That is how Writ Appeal 181 of 2021 came to be filed subsequently. Issues being identical we may refer to Writ Appeal 83 of 2018 for convenience.

(2.) Brief facts are as under :

(3.) The Government opposed the prayers mainly contending that the petitioners were not regularly selected and appointed against sanctioned posts. They cannot be regularized.