(1.) These two writ petitions, seeking the similar prayers on identical facts and law, are jointly heard for disposal by a common judgment and order.
(2.) The prayers sought for in the present writ petitions are for directions to the Respondents to place funds under the Tripura Grant-in-Aid (Government Aided Schools) Rules, 2005 for payment of arrear of salaries and other benefits to the teaching and non-teaching staff of the New Hindi Secondary School, Khejurbagan, Agartala, West Tripura w.e.f. 01.04.2007 and to continue to place funds for payment of salaries and other benefits to the teaching and non-teaching staff of the School, resume operation of Mid-Day-Meal scheme in the School and also for issuing a writ in the nature of certiorari by quashing the Notification of the Government of Tripura being No. F. 15(2-41)-SE/GIA/08 dated 17.12.2008, issued by the Under Secretary, Government of Tripura, Education (School) Department for withdrawing the Grant-in-aid status given to the New Hindi Secondary School, Khejurbagan, Agartala, West Tripura with retrospective effect, i.e., from 01.04.2007.
(3.) Heard Mr. A.K. Bhowmik, learned senior counsel assisted by Mr. S. Ghosh, learned Counsel appearing for the Petitioners in both the writ petitions as well as Mr. S. Deb, learned senior counsel and Mr. N.C. Pal, learned Government Advocate appearing for the State-Respondents in both the writ petitions.
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