Tripura High Court
Sri Firuj Kumar Debbarma & Others vs The State Of Tripura & Others on 30 January, 2024
Page 1 of 5
HIGH COURT OF TRIPURA
AGARTALA
W.A. No.72/2023
Sri Firuj Kumar Debbarma & others
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
Along with
Sri Tapas Debbarma & others
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
For Appellant(s) : Mr. T.D. Majumder, Sr. Advocate,
Ms. Rimi Debbarma, Advocate.
For Respondent(s) : Mr. S.S. Dey, Advocate General,
Ms. A. Chakraborty, Advocate.
Along with
Sri Bhajan Sen & another
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
For Petitioner(s) : Ms. Kiran Suri, Sr. Advocate,
Mr. T.D. Majumder, Sr. Advocate,
Mr. P. Roy Barman, Sr. Advocate,
Mr. D. Sarkar, Advocate.
For Respondent(s) : Mr. S.S. Dey, Advocate General,
Mr. Bidyut Majumder, Dy. S.G.I.,
Ms. A. Chakraborty, Advocate.
Along with
Ardhendu Sekhar Paul & others
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
Bimal Majumder & others
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
For Appellant(s) : Mr. P. Roy Barman, Sr. Advocate,
Mr. Samarjit Bhattacharjee, Advocate,
Mr. Kawsik Nath, Advocate.
For Respondent(s) : Mr. S.S. Dey, Advocate General,
Mr. Bidyut Majumder, Dy. S.G.I.,
Ms. A. Chakraborty, Advocate.
Along with
Sri Sajal Deb
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
Sri Bidhu Bhushan Choudhury
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
Sri Pranab Bhowmik
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
For Appellant(s) : Mr. Somik Deb, Sr. Advocate,
Mr. P. Chakraborty, Advocate.
For Respondent(s) : Mr. S.S. Dey, Advocate General,
Ms. A. Chakraborty, Advocate.
Along with
Sri Sukanta Debnath
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
Sri Raju Deb & another
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
Sri Ardhendu Nath & another
......... Appellant(s).
VERSUS
The State of Tripura & others
.........Respondent(s).
For Appellant(s) : Mr. Sankar Lodh, Advocate.
For Respondent(s) : Mr. S.S. Dey, Advocate General,
Ms. A. Chakraborty, Advocate.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
HON'BLE MR. JUSTICE S.D. PURKAYASTHA
Order
30/01/2024
Learned senior counsel Ms. Kiran Suri appears for the
appellants in W.A. No.79 of 2023. Mr. T.D. Majumder, learned Sr.
Counsel assisted by Ms. Rimi Debbarma, learned counsel, appears for the
appellants in W.A. No.72 of 2023, W.A. No.73 of 2023 and W.A. No.79 of
2023. Mr. P. Roy Barman, learned Sr. Counsel assisted by Mr. Samarjit
Bhattacharjee, learned counsel, appears for the appellants in W.A. No.79 of
2023, W.A. No.81 of 2023 and W.A. No.83 of 2023, Mr. Somik Deb,
learned Sr. Counsel assisted by Mr. P. Chakraborty, learned counsel,
appears for the appellants in W.A. No.86 of 2023, W.A. No.89 of 2023 and
W.A. No.91 of 2023; and Mr. Sankar Lodh, learned counsel, appears for
the appellants in W.A. No.101 of 2023, W.A. No.102 of 2023 and W.A.
No.105 of 2023.
Opening arguments have been made by learned senior counsel
Ms. Kiran Suri. All these writ petitioners seek regularization in service as
teachers. The NCTE regulations and notifications issued thereunder and
notifications of the State Government which are applicable to the issue at
hand have been referred to during course of the submissions. Therefore,
Ms. Kiran Suri, learned senior counsel for the appellants, undertakes to
provide a compilation of the relevant regulations/notifications of the
NCTE, the State Government and the decisions on which they seek to rely
upon in the form of a compilation at least a week before the next date of
hearing. Ms. Suri, learned Sr. Counsel, would also submit the written notes
containing the propositions on which they seek to rely in support of the
challenge to the impugned judgment.
Learned counsel for the parties in other matters would also
submit a separate list of dates and written notes as it appears that there are
certain distinguishing features in the present batch of writ appeals though
they arise out of the common impugned judgment.
Accordingly, list the matters on 11.03.2024. Written notes be
supplied accordingly.
(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ
Pulak
PULAK BANIK Date: 2024.02.01
16:16:09 +05'30'
