RANU SINHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) All the writ petitions based on same set of facts with same cause of action and the relief's prayed for being one and the same, have been heard together and are being disposed of by this common judgment and order.

(2.) The Petitioners who were appointed way back in 1990 as Lower Division Clerk (for short LDC)/Store Keeper against permanent posts and whose services have also been confirmed in the year 2000 are aggrieved by cancellation of their appointments after long 17 years of continuous service by the impugned order issued in 2007.

(3.) The relevant facts pleaded in the writ petitions are not in dispute. Pursuant to an employment notice issued by the Govt. of Tripura in the then Directorate of Social Welfare and Social Education, all the Petitioners had offered their candidatures for appointment to the post of LDC/Store Keeper. They were invited for a selection in which they duly appeared. On conclusion of the selection and presumably the Petitioners having been selected for appointment, they were all appointed as LDC/Store Keeper by orders of appointment issued on 1.9.1990. One of the clauses in the orders of appointment was that the appointments might be terminated at any time by a month's notice given by either side. Another condition stipulated was that the conditions of the service would be governed by the relevant rules and orders in force.