NAROTTAM DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the present writ petition, the petitioners have prayed for the following reliefs:

(2.) Heard Mr. A. Bhaumik, learned counsel appearing for the petitioners. Also heard Ms. R. Chakraborty, learned counsel appearing for the respondents-State.

(3.) Briefly stated, the petitioners were appointed to the post of Post Graduate Teachers on fixed pay basis on different dates. Thereafter, they were to remain on fixed pay for a period of 5(five) years after joining to their service. On completion of 5(five) years on fixed pay, the petitioners were given the benefit of regular pay scale. Thereafter, vide memorandum dtd. 22/5/2008, the petitioners of the instant writ petition were selected for undergoing training for the course of Certificate in Elementary Teacher Education (CETE) for a period of 6(six) months. Upon completion of 6(six) months training, the End Term Examination was held in the month of December, 2008 and the results were published on 15/4/2009 and both the petitioners had successfully passed the End Term Examination in one attempt.