For vs For
2021 Latest Caselaw 214 Tri

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                       HIGH COURT OF TRIPURA
                                 AGARTALA

                       IA No.1/2020 in WA No.229/2020

             For Applicant(s) : Mr. Debalaya Bhattacharya, Govt. Adv.
             For Respondent(s) : Mrs. S Deb(Gupta), Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. S G CHATTOPADHYAY

_O_R_D_E_ R_

22/02/2021 (Akil Kureshi, CJ).

Considering the factual aspects, the judgment of the learned Single

Judge shall stayed pending writ appeal. However, in the writ appeal, we are

examining the question of legality of the recruitment process for

appointment of as many as 65 Lecturers in Tripura Institute of

Technology(TIT). We would not like to delay the final disposal of the writ

appeal which would only block such large scale appointments of teaching

staff.

Let the writ appeal be notified for final hearing on 16th March,

2021.

( S G CHATTOPADHYAY, J ) ( AKIL KURESHI, CJ )

Sukhendu