The State Of Tripura & Others vs Smt. Lily Gabil
2023 Latest Caselaw 717 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                            W.A. No.61/2023

The State of Tripura & others
                                                       ......... Appellant(s).
                                VERSUS
Smt. Lily Gabil
                                                     .........Respondent(s).

Along with W.A. No.62/2023

The State of Tripura & others ......... Appellant(s).

VERSUS Smt. Ayesha Begum .........Respondent(s).

For Appellant(s) : Mr. Dipankar Sarma, Addl. G.A.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 29/08/2023

Mr. Dipankar Sarma, learned Addl. Government Advocate

appearing for the State, submits that there are 280 such School Mothers who

were initially appointed on consolidated fixed pay basis and later on

regularized in service. One of them approached this Court in WP(C) No.853

of 2017 in the case of Smt. Chhabi Rani Roy vrs. The State of Tripura &

others and vide judgment dated 21.08.2017, the period before her

regularization has been directed to be counted for purposes of pensionary

benefits. Following the said decision, other writ petitions have been disposed

of including the present two writ petitions. Some of the orders have also

been confirmed by the learned Division Bench. However, learned counsel

for the State submits that there are important issues of law which need to be

considered but may not have been placed before the Court in the previous

cases. He seeks time to come fully prepared to assist the Court.

Considering the issue involved and the wide repercussion which

may entail upon the State, learned Advocate General is requested to assist

the Court on behalf of the appellants.

Matters are adjourned on 26.09.2023.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.08.30 18:18:29 +05'30'