BARNALI DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioners as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.

(2.) The petitioners have challenged the Memorandum No.F.25-154/TW/REIS/2018/10, 439-514 dated 08.03.2019 (Annexure-28 to the writ petition) whereby 27 Post Graduate Teachers and Graduate Teachers under the Directorate of Secondary Education have been sought to be withdrawn from the existing schools and placed under disposal of Tribal Welfare Department, Tripura for utilization of their services in Eklavya Schools. Names of the petitioners figure in the said memorandum dated 08.03.2019 at serial No.7 (Papia Das), 9 (Shimuli Patary) and 16 (Barnali Datta).

(3.) Thereafter, by the memorandum of even no. dated 08.03.2019 (Annexure-29 to the writ petition), the Director of Secondary Education, Govt. of Tripura (the respondent No.2) has placed the services of the petitioners and 24 other Post Graduate Teachers/Graduate Teachers under disposal of Tribal Welfare Department, Govt. of Tripura for utilization of their services in the EMR/Residential/Ashram Schools and accordingly, they were released w.e.f. 16.03.2019.