Mithu Paul Deb vs The State Of Tripura And Others
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Tripura High Court

Mithu Paul Deb vs The State Of Tripura And Others on 13 May, 2025

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                          WP(C) No.243 of 2025
Mithu Paul Deb
                                                          ...... Petitioner(s)
                          VERSUS

The State of Tripura and others
                                                        ...... Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Senior Advocate.

Mr. D. Paul, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

13/05/2025

Heard Mr. D. Paul, learned counsel for the petitioner.

Mr. Paul, learned counsel submits that the petitioner

being aspirant for the post of Graduate teacher qualified T-TET

exam in the year 2022 and she also acquired 18 months D.Ei.Ed.

from NIOS. Thereafter, Teachers' Recruitment Board, Tripura did

not recommend her name without any reason. According to the

petitioner, her diploma was valid in view of the judgment passed by

the Hon'ble Supreme Court of India in the case of Jaiveer Singh vs.

State of Uttarakhand in SLP(C) No.23583 of 2022 decided on

28.11.2023. Therefore, the present writ petition has been filed by

the petitioner.

Mr. K. De, learned Addl. G.A. has appeared for

respondent nos.1 to 7 and waives service of notice upon them and

seeks adjournment to submit counter affidavit.

Considered.

Issue notice upon respondent nos.8, 9 and 10 by

registered post with A/D.

Steps to be taken by the petitioner within 7(seven) days.

Let the matter be listed on 25.06.2025.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2025.05.15 15:07:33 +05'30'