TAPATI SARKAR (DATTA) Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) This is not in dispute that in terms of the recruitment notification dated 17.12.2008 (Annexure-I to the writ petition), the petitioner was appointed as the graduate teacher by the Memorandum No.F.1(1-40)-SE-E(NG)/2009(Vol-II) dated 27.08.2009 and initially she was posted in the Government English Medium School, Jail Road, Agartala. For weighing the controversy, the advertisement for recruitment, referred as the recruitment notification is of material importance and because of this, the entire text of the said advertisement for recruitment is extracted hereunder:

(3.) All on a sudden, the petitioner has been transferred to Laljuri H.S. School, North Tripura by the Memorandum No.F.1(19-1)- DEE/ESTT/2019(L-09) dated 01.02.2019 by the Director of Elementary Education.