For vs Ms. Ayantika Chakraborty
2022 Latest Caselaw 727 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                WA No.99 of 2022

For Appellant(s)                   : Mr. S.S. Dey, Advocate General,
                                     Ms. Ayantika Chakraborty, Advocate.
For Respondent(s)                  : Mr. Bidyut Majumder, Asstt. S.G.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_R_D_E_R_ 02/08/2022 (Indrajit Mahanty, C.J.)

Admit.

Issue post admission notice to the respondents making the same

returnable within 6(six) weeks.

Mr. Bidyut Majumder, Asstt. S.G. is present representing the

respondent Nos. 57 & 58, Union of India.

Extra copies of the memo of appeal be handed over to him.

The execution and operation of the impugned Judgment &

Order dated 23.03.2022 passed by Hon'ble the Single Bench of this Court is

hereby stayed.

In the meanwhile we also permit the State and/or local

authorities to carry out regular process of selection for appointment of

teachers in terms of regulation 10(b), (i) & (ii) of the guidelines for

conducting Teacher Eligibility Test (TET) under the Right of Children to

Free and Compulsory Education Act (RTE), 2009 subject outcome of the

appeal.

It is also clarified that if there is any recruitment under the Rule

10(a), the same shall be governed by test conducted by the Central

Government.

List this matter on 13.09.2022.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Munna S