SABITA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A.L. Saha, learned counsel appearing for the petitioner as well as Ms. A.S. Lodh, learned Addl. Govt. Advocate appearing for the respondents.

(2.) BEING aggrieved by the decision communicated vide letter dated 30.07.2004, Annexure -4 to the writ petition (hereinafter referred to as the 'impugned order '), that the petitioner shall be entitled to the benefit of past service from 01.10.1992 to 17.04.2002 for purpose of pension and pensionary benefits only, the petitioner has filed this writ petition. The grounds for denying the period from 15.06.1990 to 30.09.1992 has not been disclosed by the respondents when the representation of the petitioner was regretted by the respondents. From the communication dated 08.05.2007, Annexure -5 to the writ petition, no reason does surface for such refusal to grant the benefit of the past services of the petitioner from 15.06.1990 to 30.09.1992.

(3.) MS . A.S. Lodh, learned Addl. Govt. Advocate has produced before this court the up -dated instruction from the Director of School Education, Govt. of Tripura in the form of the Note No.42 contained in File No.10(363) -LA/DHE/08(L), which reads as under: