NITYAPRIYA MALAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.

(2.) The petitioner has challenged the Memorandum No.F.25-154/TW/REIS/2018/10,439-514 dated 08.03.2019 (Annexure-5 to the writ petition) whereby 27 Post Graduate Teachers and Graduate Teachers under the Directorate of Secondary Education have been sought to be withdrawn from the existing schools and placed under disposal of Tribal Welfare Department, Tripura for utilization of their services in Eklavya Schools. Name of the petitioner figures in the said memorandum dated 08.03.2019 at serial No.6.

(3.) Thereafter, by the memorandum of even no. dated 08.03.2019 (Annexure-6 to the writ petition), the Director of Secondary Education, Govt. of Tripura (the respondent No.2) has placed the services of the petitioner and 26 other Post Graduate Teachers/Graduate Teachers under disposal of Tribal Welfare Department, Govt. of Tripura for utilization of their services in the EMR/Residential/Ashram Schools and accordingly, the petitioner has been released w.e.f. 30.09.2013. By the Memorandum No.F.1(7-1)SEE(NG)/2019(L-16) dated 30.10.2019 (Annexure-14 to the writ petition), the services of the petitioner has been placed in the disposal of the Tribal Welfare Department, Tripura in pursuance to the Memorandum dated 08.03.2019. This Memorandum has also been challenged by the petitioner.