Smt. Sarmistha Majumder vs The State Of Tripura & Others
2023 Latest Caselaw 507 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                            WP(C) No.391/2023

Smt. Sarmistha Majumder
                                                       ......... Petitioner(s).
                                 VERSUS
The State of Tripura & others
                                                      .........Respondent(s).

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate, Mrs. Riya Chakraborty, Advocate.

For Respondent(s) : Mr. K. De, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 04/07/2023

The only grievance of the petitioner is that though after

dismissal of the Writ Appeal No.114 of 2016 vide judgment dated

21.02.2017, upholding the order of the learned Writ Court in favour of the

petitioner, one post of Senior Instructor, Modern Office Practice and

Management (MOPM), Tripura has been created by the Education (Higher)

Department but no appointment has been made in favour of the petitioner

even after several representations.

It is submitted that another petitioner covered by the common

judgment rendered by the Writ Court and the Appellate Court has also

preferred WP(C) No.1108 of 2022 which is posted for 07.07.2023 with the

same grievance.

Mr. K. De, learned Addl. Government Advocate, seeks short

time to obtain instructions in respect of the petitioner's grievance and also in

respect of the other writ petition which is posted for 07.07.2023.

List the instant case also along with WP(C) No.1108 of 2022

on 07.07.2023.

(APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.07.05 16:26:20 +05'30'