RANJIT BHATTACHARJEE Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) IN the two writ petitions which are being disposed of by the present judgment, three writ petitioners who are working as physical instructors of Government colleges in the State of Tripura have claimed salaries at par with the lecturers working in such colleges in the State. There is no material difference in the claim in the two cases except in one factual aspect that is on the mode of entry into service in the college. In Civil Rule No. 135 of 1996, the sole petitioner Mr. Ranjit Bhattacharjee was initially appointed as an Assistant Teacher in school and was thereafter, posted as physical instructor in Bir Bikram Evening College. Whereas in the Civil Rule No. 357 of 1996, the two petitioners therein were directly appointed in Ram Thakur College and Belonia College, respectively at a stage when the said colleges were private colleges and were not taken over by the Government. Since common issues have been raised and argued on behalf of the writ petitioners by a common counsel, the two cases were heard together and are being disposed of by this judgment and order.

(2.) SOME brief facts in respect of each of the petitioners may be noted at this stage for proper appreciation of the issues involved and the contentions raised on behalf of the parties.

(3.) THIS will take effect from 1st April, 1994. By Order of Governor etc.,