PRADIP DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Writ Appeal arises out of the judgment dt.25/7/2024 of the learned Single Judge in WP(C) No.507/2024.

(2.) The appellants are Post Graduate Teachers who got selected pursuant to advertisement issued on 23/9/2009 by the Directorate of School Education, Government of Tripura.

(3.) Their appointment was made on 15/7/2010, and they joined on 26/8/2010. The 2014 judgment of the High Court in 'Tanmoy Nath and others'