TARENDRA REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) All these petitions involve similar questions. They have been heard together and would be disposed of by this common judgment.

(2.) At the outset we may record individual facts :

(3.) Before we address the central controversy, a peripheral issue arising in some of the petitions may first be disposed of. We have noticed that there are some cases in which Teachers who were appointed in the year 2012 in fixed salary basis were not granted regular pay scale even after completion of 5 years of service. The stand of the Government was that these Science Teachers were not engaged against regular vacancies and that, therefore, they cannot get the benefit of the Government notifications providing for grant of regular pay scale to Group C and D employees after completion of 5 years of service in fixed salary. This issue was decided by this Court in case of Snehangshu Das and others v. State of Tripura and Ors. in WP(C) No.89/2020 and connected petitions in a judgment dated 18th December, 2020. Following observations may be noted :