For vs Mr. S. Saha
2021 Latest Caselaw 852 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                              W.A. No.199/2021

For Appellant(s)                 : Mr. Debalay Bhattacharjee, G.A.,
                                   Mr. S. Saha, Advocate.
For Respondent(s)                : None.

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

Order 06/09/2021 (Akil Kureshi, C.J.)

In the impugned judgment the learned Single Judge has observed

that absorption of 8 persons as lecturers in DIET was without following the

established procedure of public employment and that the learned Judge was

inclined to quash the appointments of these 8 lecturers who are appointed in

total violation of the establishment rules of public employment. Having said

so, the learned Single Judge objected to the State Government not giving

similar treatment to the present petitioner.

A question that arises is whether the petitioner can claim a

negative parity under Articles 14 and 16 of the Constitution.

Notice, returnable on 04.10.2021.

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

Pulak