Smt. Ratna Rani Debnath And Others vs The Union Of India And Others
2021 Latest Caselaw 894 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            WP(C) No.1548/2017

Smt. Ratna Rani Debnath and others
                                                              ----Petitioner(s)
                                          Versus
The Union of India and others
                                                           -----Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate, Mr. D. Sarkar, Advocate.

For Respondent(s) : Mr. Debalay Bhattacharjee, G.A., Mr. Biswanath Majumder, CGC, Mr. S. Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order

10/09/2021

Learned advocates for the parties are in agreement that the

substantive issues raised in this petition are squarely covered by a judgment

of Division Bench of this Court dated 23.02.2021 in case of Shri Sajal Deb

vrs. The State of Tripura and others in WP(C) No.329 of 2015 and

connected petition. In the said judgment while issuing directions to the State

authorities for regularization of services of SSA teachers subject to certain

terms, it was provided that the judgment would be applied in rem and would

apply to all similarly situated SSA teachers. No separate order, therefore, is

required to be passed in this petition.

With these observations, the petition is disposed of.

Pending application(s), if any, also stands disposed of.

(AKIL KURESHI), CJ

Pulak