KISHORE SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Samarjit Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. G.A. appearing for the respondents.

(2.) By means of this writ petition, the petitioner has urged this court to treat the period rendered by him as graduate teacher with effect from 21/5/2010 to 29/10/2018 (forenoon) as part of the service of the petitioner which he joined in terms of the memorandum under No.F.1(1-43)-SE/E(NG)/2018 dtd. 9/1/2019 [Annexure-9 to the writ petition] as graduate teacher. The representation was filed by the petitioner for giving that relief to the Directorate of Secondary Education [the respondent No.2 herein], but without any yield.

(3.) According to the petitioner, in terms of the observation made in Para-125 of the judgment and order dtd. 7/5/2014 delivered in WP(C)No.51 of 2014 [Tanmoy Nath and Others v. State of Tripura and Others] and similar other petitions reported in (2014) 2 TLR 731 he is entitled to get the benefit of service rendered by him towards the seniority, pension and other purposes. For purpose of reference, Para-125 in Tanmoy Nath (supra) is extracted hereunder: