NARAYAN DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned G.A. appearing for the State-respondents.

(2.) When the matter is taken up today, learned counsel appearing for the petitioner has submitted that this matter is covered by a judgment passed by this Court in WP(C) No. 435 of 2018, dated 21.01.2019, titled as Sri Babul Debnath and Others v. The State of Tripura and Others.

(3.) The claim of the petitioner is that he was appointed as Post-graduate Teacher under the Director of School Education, Government of Tripura.