TARUN KUMAR ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) The petitioner has challenged a Notification dated 26.02.2019, issued by the Under Secretary to the Government of Tripura under which he has been absorbed in the post of Basic Teacher (Tutor) in the subject of Microbiology, to the extent of the date of absorption being 16.12.2016. The petitioner has grievance with the said date of absorption.

(3.) Brief facts are as under: