CHITTA DEBBARMA, HEAD MASTER Vs. STATE OF TRIPURA; ADDITIONAL SECRETARY, SCHOOL EDUCATION DEPARTMENT; DIRECTOR, SCHOOL EDUCATION DEPARTMENT; AJIT CHANDRA DAS; CHAULION ZOUALA; KALI MOHAN JAMATIA; NIKHIL BISWAS; JOGAMAYA CHAKMA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Ms. A. S. Lodh, learned Addl. GA appearing for the respondents.

(2.) The question that arises in this writ petition for determination whether the service rendered by the petitioner on adhoc basis w.e.f. 30.08.1996 can be counted for seniority in the grade of Headmaster, Higher Secondary School in view of that, that the petitioner has been subsequently recommended by the Tripura Public Service Commission (in short, TPSC) for his appointment in the post of the Headmaster, Higher Secondary School in the regular establishment and in the scale of pay of Rs.10,000 15,100/-. Pursuant to that recommendation the petitioner has been appointed by the Memorandum dated 25.10.2002, Annexure-P/4 to the writ petition, and he was duly posted for induction training by the Notification dated 22.11.2002, Annexure-P/5 to the writ petition.

(3.) The petitioner was appointed as the Headmaster, Higher Secondary School by the Notification dated 30.10.1996, Annexure-P/1 to the writ petition, subject to the condition that "the appointee will have to face the T.P.S.C. on the basis of the Notification of advertisement as and when made/published by the Commission for selection to the post of Headmaster, Higher Secondary School, Tripura." There is no dispute that the petitioner continued on such adhoc appointment in the post of Headmaster, Higher Secondary School till he was regularly appointed by the Memorandum dated 25.10.2002.