UDAI DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. P. Ghatak, learned counsel appearing for the petitioners as well as Ms. A.S. Lodh, learned Addl. Govt. Advocate appearing for the respondents.

(2.) Ms. Lodh, learned Addl. G.A. has apprised this court in terms of the order dated 11.03.2016 of this court that, both these writ petitions, being W.P.(C) No.179/2016 (Sri Udai Debbarma Vs. State of Tripura & 4 Ors.) and W.P.(C) No.180/2016 (Smt. Renuka Jamatia Vs. State of Tripura & 4 Ors.) are covered by the judgment dated 07.09.2015 delivered by this court in W.P.(C) No.07/2009 (Sri Jayanta Debbarma Vs. State of Tripura & 4 Ors.), wherein this court has directed as under :

(3.) Ms. Ghatak, learned counsel appearing for the petitioners has submitted that the petitioners in W.P.(C) No.179/2016 and W.P.(C) No.180/2016 as stated, are similarly circumstanced to that of Hrish Chandra Reang who filed the Civil Rule No.331/1996 before the Gauhati High Court, which at the relevant point of time exercised its jurisdiction in the State of Tripura. The petitioner in W.P.(C) No.179/2016, namely Udai Debbarma was appointed by the order dated 23.08.1994 with a direction to join in the Mirza Chandpur S.B. School under the inspectorate of Udaipur, whereas the petitioner in W.P.(C) No.180/2016, namely Smt. Renuka Jamatia was appointed by the order dated 30.12.1992 with a direction to report for duty in Hadrai S.B. School. According to Ms. Ghatak, learned counsel, both the petitioners herein joined in their respective places of posting as directed by the Director of School Education, the respondent No.2 herein. But, subsequently, by the memorandum dated 24.03.1995 (Annexure-D to the writ petition, being W.P.(C) No.179/2016 and Annexure-B to the writ petition, being W.P.(C) No.180/2016), it has been recorded based on a purported inquiry that the place of posting as recorded in the respective orders of appointment did not tally with the place of posting as maintained in the official records. It has been observed thus :