Moumita Dey (35) vs The State Of Tripura
2025 Latest Caselaw 195 Tri

Tripura High Court

Moumita Dey (35) vs The State Of Tripura on 28 July, 2025

                               Page 1 of 2

                    HIGH COURT OF TRIPURA
                          AGARTALA
                      WP(C) No. 486 of 2024

Moumita Dey (35),
D/O Lt. Kalipada Dey, resident of Pratapgarh, P.O - East Pratapgarh,
P.S- East Agartala, District-West Tripura, Tripura, PIN-799004.

                                                      ......Petitioner(s)
                               VERSUS

1.   THE STATE OF TRIPURA,
     represented by the Principal Secretary, School Education
     Department, Government of Tripura, P.O.-Kunjaban, P.S.-New
     Capital complex, District- West Tripura, PIN-799006.

2.   THE PRINCIPAL SECRETARY,
     The Department of Finance, Government of Tripura, P.O-
     Kunjaban, P.S- New Capital Complex, District-West Tripura, PIN-
     799006.

3.   THE EDUCATION DEPARTMENT,
     having its office at Shiksha Bhawan, Office Lane, PO-Agartala &
     PS- West Agartala, Sub Dvision- Agartala, District- West Tripura,
     PIN-799001.

4.   THE COMMISSIONER & SECRETARY,
     The Education Department, Government of Tripura, having his
     office at Secretariat Building, P.O- Kunjaban, PS- New Capital
     Complex, Sub-Division- Agartala, District- West Tripura, PIN-
     799006.

5.   THE FINANCE DEPARTMENT,
     having it's office at Secretariat Building, P.O- Kunjaban, PS-New
     Capital Complex, Sub-Division- Agartala, District-West Tripura,
     PIN-799006

6.   THE COMMISSIONER & SECRETARY,
     The Finance Department, Government of Tripura, having his office
     at Secretariat Building, P.O- Kunjaban, PS- New Capital Complex,
     Sub-Division- Agartala, District- West Tripura, PIN-799006.

7.   THE DIRECTORATE OF ELEMENTARY EDUCATION,
     having its office at Shiksha Bhawan, Office Lane, PO-Agartala &
     PS- West Agartala, Sub-Dvision- Agartala, Sub-Division - Agartala,
     District- West Tripura, PIN-799001.


8.   THE DIRECTOR OF ELEMENTARY EDUCATION, having his
     office at Shiksha Bhawan, Office Lane, PO-Agartala & PS- West
     Agartala, Sub-Dvision- Agartala, Sub-Division - Agartala, District-
     West Tripura, PIN-799001.

9.   THE DIRECTORATE OF SECONDARY EDUCATION,
     having its office at Shiksha Bhawan, Office Lane, PO-Agartala &
     PS- West Agartala, Sub-Dvision- Agartala, Sub-Division - Agartala,
     District- West Tripura, PIN-799001.
                                                           Page 2 of 2

10.   THE DIRECTOR OF SECONDARY EDUCATION, having his office
      at Shiksha Bhawan, Office Lane, PO-Agartala & PS- West Agartala,
      Sub-Dvision- Agartala, Sub-Division - Agartala, District- West
      Tripura, PIN-799001.

11.   THE TEACHERS' RECRUITMENT BOARD (Tripura),
      Represented by its Member Secretary, having its office at Shiksha
      Bhawan, Office Lane, PO-Agartala & PS- West Agartala, Sub-
      Dvision- Agartala, Sub- Division Agartala, District- West Tripura,
      PIN-799001.

12.   THE MEMBER SECRETARY, The Teachers' Recruitment Board,
      having his office at Shiksha Bhawan, Office Lane, PO-Agartala &
      PS- West Agartala, Sub-Dvision- Agartala, Sub- Division Agartala,
      District- West Tripura, PIN-799001.

                                                                             .... Respondent(s).


For Petitioner (s)                                :           Ms. D Chakraborty, Adv.
For Respondent(s)                                 :           Mr. M Debbarma, Addl. GA.


        HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                     JUDGMENT AND ORDER (ORAL)

24.07.2025

Heard learned counsel Ms. D Chakraborty, appearing for

the petitioner and Mr. M Debbarma, learned Addl. GA appearing

for the respondents.

In view of the memorandum dated 20.07.2025 issued

by the Director of Secondary Education, the petitioner has been

ordered to be provided with regular pay scale and therefore, the

petitioner does not intend to press the instant writ petition further.

Considered the submission.

In view of above, the writ petition is disposed of being

not pressed.

JUDGE SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2025.07.28 18:09:13 +05'30'

Satabdi