ADITI CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the instant writ petition, the petitioner has prayed for granting her regular pay scale on completion of 5(five) years of service from the initial date of her joining along with other consequential benefits. The petitioner has also challenged the Memorandum dtd. 22/9/2022 issued by the Director, Secondary Education, Tripura whereby and whereunder the petitioner was denied of getting the benefit of regular pay scale since she did not posses professional qualification i.e. B.Ed as per NCTE norms.

(2.) Facts:

(3.) I have heard Mr. Somik Deb, learned senior counsel assisted by Mr. P. Chakraborty, learned counsel appearing for the petitioner and Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State.