ARINDAM LODH,J. - (1.)Heard Mr. Samar Das, learned counsel appearing for the petitioner. Also heard Mr. D. Sharma, Addl. G.A. appearing for the State respondents.
(2.)The controversy of the present writ petition is covered by a judgment of this Court in Writ Petition No.317 of 1997, titled as Tripura Physical Education Employees Association (represented by its General Secretary, Sri Swapan Saha and Ors. v. The State of Tripura and 3 Ors., which was affirmed by the Division Bench of this Court in Writ Appeal No.27 of 2007.
(3.)The facts of the case, in brief, are that the petitioner was initially appointed as an Assistant Teacher by appointment letter No.F.2(80)DE65EA dated 21.11.1965. Later on, the petitioner underwent fullcourse of physical training at Central Training Institute, Barwah, Madhya Pradesh and had successfully completed the said training course. On submission of certificate, the designation of the petitioner has been changed as Physical Instructor, being appointed with the approval of Director of School Education, Government of Tripura as at the relevant point of time there was no separate Directorate for the Physical Education personnel or Physical Instructor.
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