LAWS(TRIP)-2019-7-1

JYOTIKA JAMATIA Vs. STATE OF TRIPURA

Decided On July 08, 2019
Jyotika Jamatia Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioners as well as Mr. D. Sharma, learned Addl. G.A. appearing for the respondents.

(2.) There is no dispute that both the petitioners were appointed as the Post Graduate Teacher under the Education Department initially on fixed monthly pay of Rs.8,330.00. Thereafter on 5/11/2015 the petitioners were given their regular pay was scale.

(3.) But their appointments were challenged in a writ proceeding in this court. By the judgment and order dtd. 7/5/2014 Tanmoy Nath and Ors. v. State of Tripura and Ors. delivered in W.P.(C) No.51 of 2014 their appointments were quashed. While quashing the selection of the petitioners and others, in para-125 of the said judgment dtd. 7/5/2014, it was observed as follows: