URMILA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) The grievance as projected in this petition falls within a short compass. The petitioner No.1 herein was appointed as the Post Graduate Teacher under the School Education Department by the memorandum dtd. 15/7/2010 [Annexure-1 to the writ petition] on fixed pay basis. Thereafter, on completion of 5(five) years of service on fixed monthly pay, her regular pay scale was released. The petitioner No.2 was appointed as a Graduate Teacher under the School Education Department by the memorandum dtd. 25/3/2010 on fixed basis. [part of Annexure-1 to the writ petition] Thereafter, on completion of 5(five) years of service on fixed monthly pay, her regular pay scale was released. Subsequently, in terms of the judgment dtd. 7/5/2014 delivered in W.P.(C) 51 of 2014 titled as Tanmoy Nath and Ors. v. State of Tripura and Ors. selection and appointment of the petitioners were quashed.

(3.) In terms thereof, the petitioner was terminated from the service as the attempt to assail in the apex court did not succeed. But in Tanmoy Nath (supra) in para-125 the following observation had been made: