PUJA BAIDYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Samarjit Bhattacharjee, learned counsel appearing for the petitioners as well as Mr. N. Chowdhury, learned G.A. appearing for the respondents.

(2.) All these writ petitions being WP(C)No.535 of 2019 [Puja Baidya and 3 Others v. the State of Tripura and 3 Others], WP(C)No.536 of 2019 [Ramu Debnath v. The State of Tripura and 3 Others], WP(C)No.537 of 2019 [Nitai Bhowmik v. The State of Tripura and 3 Others], WP(C)No.538 of 2019 [Ajoy Deb v. The State of Tripura and 3 Others], WP(C)No.539 of 2019 [Madhusudhan Paul v. The State of Tripura and 3 Others] and WP(C)No.540 of 2019 [Biswarup Das v. The State of Tripura and 3 Others] are all consolidated for disposal by a common judgment and order inasmuch as the reliefs prayed in these writ petitions are identical and those are covered by a previous decision of this court in Babul Majumder and Others v. State of Tripura and Others [the judgment and order dtd. 21/1/2019 in WP(C)No.435 of 2018].

(3.) At the commencement of hearing, Mr. N. Chowdhury, learned G.A. appearing for the respondents has fairly submitted that the petitioners were appointed as the graduate teachers but in terms of the judgment dtd. 7/5/2014 titled as Tanmoy Nath and Others v. State of Tripura and Others reported in (2014) 2 TLR 731 their services, in the course of time were terminated. However, the petitioners have been re-selected by the fresh process and they have been appointed as the graduate teachers.