Mr. Somik Deb vs Mr. M. Debbarma
2021 Latest Caselaw 431 Tri

                                      Page 1 of 1




                         HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                                WP(C) No. 642 of 2019
For Petitioner(s)         :    Mr. Somik Deb, Sr. Advocate.
                               Mr. Abirbaran, Advocate.
For Respondent(s)          :   Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 30/03/2021 Heard substantially in part.

Mr. Somik Deb, learned senior counsel assisted by Mr. Abirbaran, learned counsel appearing for the petitioners has submitted that the subject matter of the present writ petition is squarely covered by a judgment of this Court passed in WP(C) No. 234 of 2020 titled as Tarendra Reang and Others v. The State of Tripura and Others.

On the other hand, Mr. M. Debbarma, learned Addl. G.A. appearing for the respondent-State has sought for an accommodation for clarification regarding the pay-scale, whether there was any difference in the pay-scale relating to the post of Assistant Teachers and the Graduate Teachers.

Prayer stands allowed.

Let the matter be listed on 06.04.2021 for continuation of hearing as part heard.

JUDGE

A. Ghosh