MITHU DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY this writ petition, the writ petitioner is assailing the impugned memorandum bearing No. F. 3 (13)-DSWE/estt/2002/1962 (19) dated Agartala, the 21. 09. 2007 for cancelling the appointment of the petitioner as Lower Division Clerk (LDC) in the Directorate of Social Welfare and Social Education, Govt. of Tripura.

(2.) HEARD Mr. S. M. Chakraborty, learned senior counsel, assisted by Ms. P. Chakraborty, learned counsel appearing for the petitioner as well as Mr. S. Chakraborty, learned Addl. Govt. Advocate for the State-respondents.

(3.) THE learned Munsiff Sadar, West Tripura, Agartala vide judgment and decree dated 12. 03. 1993 in Title Suit No. 21 of 1991, directed the defendants (respondents herein) to appoint the petitioner/plaintiff to the post of L. D. Clerk within two months from the date of passing the said judgment and decree i. e. 12. 03. 1993 and also to give her the benefit of seniority and pay to which she would have been entitled, if she had been given the appointment in due time. The findings of the learned Munsiff Sadar, West Tripura, Agartala in his judgment and decree dated 12. 03. 1993 in respect of Issue No. 3 whether the plaintiff is entitled to get appointment to the post of L. D. Clerk on the basis of interview dt. 29. 3. 90' read as follows:-