Sri Rabindra Debnath vs The State Of Tripura And 3 Ors
2024 Latest Caselaw 1366 Tri

Tripura High Court

Sri Rabindra Debnath vs The State Of Tripura And 3 Ors on 13 August, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                                    Page 1 of 1




                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                           WP(C) No.536 of 2024
        Sri Rabindra Debnath
                                                                             ....Petitioner(s)
                          Versus
        The State of Tripura and 3 Ors.
                                                                          ....Respondent(s)

For the Petitioner(s) : Mr. Kundan Pandey, Advocate For the Respondent(s) : Mr. Kohinoor N. Bhattacharyya, G.A

HON'BLE MR. JUSTICE ARINDAM LODH Order 13/08/2024

Heard Mr. Kundan Pandey, learned counsel appearing for the petitioner. Also heard Mr. Kohinoor N. Bhattacharyya, learned G.A appearing for the State-respondents.

This Court time and again noticed that similar applications are coming up for consideration of granting increments to the teachers who entered into service having B.Ed qualification. So many judgments and orders were passed in this regard where one increment was granted to the teachers who had acquired B.Ed degree before entering into the service, but the respondents, in my opinion, are ignorant of the orders passed by the court.

It is settled principle that the teachers who entered into the service having B.Ed qualification shall be granted one increment. In view of this, learned G.A is requested to take up the matter with the authorities concerned so that there is no repetition of filing of writ petitions on similar and identical issues. It affects the Government exchequer for unnecessary writ proceeding which has already been settled by this Court.

Learned G.A has prayed for a week's time to seek instruction. Prayer is allowed.

List the matter on 20.08.2024.

JUDGE Rohit SAIKA Digitally signed by SAIKAT KAR

T KAR Date: 2024.08.14 12:25:22 +05'30'