Dr. Anamika Das vs The State Of Tripura & Ors
2025 Latest Caselaw 923 Tri

Tripura High Court

Dr. Anamika Das vs The State Of Tripura & Ors on 8 April, 2025

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                           W.P.(C) No.163 of 2025

           Dr. Anamika Das
                                                                                 ...... Petitioner(s)
                                                 Versus

           The State of Tripura & Ors.
                                                                                ...... Respondent(s)

For Petitioner (s) : Mr. A. Bhowmik, Adv. For Respondent(s) : Ms. P. Chakraborty, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order

08.04.2025

Mr. A. Bhowmik, learned counsel appearing for the petitioner submits that the petitioner was engaged as Post Graduate Teacher in the Government Degree College under Higher Education Department, Government of Tripura but despite the judgment passed in W.P.(C) No.299 of 2021 and also in view of the notification dated 21.09.2022 by the Higher Education Department, Government of Tripura, the petitioner has not been absorbed in the post of Assistant Professor (Philosophy) despite some other similarly situated persons were absorbed in that post.

Issue notice.

Since Ms. P. Chakraborty, learned counsel appears and accepts the notice for the respondents, no formal notice needs be issued. Ms. Chakraborty, learned counsel sought for an adjournment to submit the counter affidavit.

Considered.

List this matter on 08.05.2025.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2025.04.09 16:40:30 +05'30'

Sujay