TAPAN KANTI DAS Vs. CHAITALI SARKAR AND ORS.

JUDGEMENT

(1.) This writ appeal is directed against the judgment dated 08.05.2015 delivered by a learned Single Judge of this Court, whereby he allowed the writ petition filed by Smti. Chaitali Sarkar, respondent No. 1 herein and quashed the appointment of the appellant Sri Tapan Kanti Das as Post Graduate Teacher (Bengali) in Golden Valley H.S. (+2 stage) School, Rajbari, Dharmanagar.

(2.) The admitted facts are that this school is a Government aided school. An advertisement was issued inviting applications for various posts. The case of the original writ petitioner was that the school did not follow the guidelines given by the Government for recruitment of teachers.

(3.) The Tripura Grant -In -Aid (Government Aided Schools) Rules, 2005 deal with the issue of aided schools. Rule 3 lays down the terms and conditions for having Grant -In -Aid status. Clause (c) of Rule 3 reads as follows: -