Apu Bhowmik And Others vs The State Of Tripura And Others
2025 Latest Caselaw 51 Tri

Tripura High Court

Apu Bhowmik And Others vs The State Of Tripura And Others on 13 May, 2025

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                          WP(C) No.242 of 2025
Apu Bhowmik and others
                                                          ...... 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 petitioners.

Mr. Paul, learned counsel submits that the petitioners

being aspirants for the post of Under Graduate teachers qualified T-

TET exam in the year 2022 and they also acquired 18 months

D.Ei.Ed. from NIOS. Thereafter, Teachers' Recruitment Board,

Tripura did not recommend their names without any reason.

According to the petitioners, their 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 petitioners.

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 and 9 by registered

post with A/D.

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

Let the matter be listed on 25.06.2025.

JUDGE

Rudradeep RUDRADEEP BANERJEE BANERJEE Date: 2025.05.15 15:06:48 +05'30'