REGENT COMPUTRONICS PVT. LTD.

Tanmoy Nath Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

INDIAN AIRLINES CORPORATION VS. CAPT. K.C. SHUKLA [REFERRED TO]
MADAN LAL VS. STATE OF J. AND K. [REFERRED TO]
MINOR P RAJENDRANMISS NIRMALA DEVI; MISS NISTHARINI K M SATHAKATHULLA VS. STATE OF MADRAS:DIRECTOR OF MEDICAL EDUCATION MADRAS [REFERRED TO]
TRILOKI NATH TIKU VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
YOGENDER PAL SINGH VS. UNION OF INDIA [REFERRED TO]
ASHOK ALIAS SOMANNA GOWDA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKAS SAHEBRAO ROUNDALE [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
ST JOHNS TEACHERS TRAINING INSTITUTE FOR WOMEN MADURAI VS. STATE OF TAMIL NADU [REFERRED TO]
D V BAKSHI VS. UNION OF INDIA [REFERRED TO]
D V BAKSHI VS. UNION OF INDIA [REFERRED TO]
V N SUNANDA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RADHEY SHYAM SINGH VS. UNION OF INDIA [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
NAR SINGH PAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) All the petitions are being disposed of by a common judgment since common questions of law and fact are involved.

(2.) BACKGROUND: In the State of Tripura recruitment to the posts of teachers was not done with the urgency that is required. Advertisements were issued thrice inviting applications for filling up the posts of undergraduate, graduate and postgraduate teachers. The undergraduate teachers are supposed to teach the primary classes, the graduate teachers are supposed to teach the higher classes and postgraduate teachers are to teach specialized subjects.

(3.) Rules for filling up the post of Assistant Teachers in the Primary Schools/Jr. Basic Schools were framed as far back as 07.10.1970 and as per these rules, the essential qualifications for filling up the posts in the regular pay scale were trained Matriculate or higher secondary or Pre -University or untrained undergraduate or graduate. In case of appointment to the fixed scale, untrained Matriculates were also eligible.

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TANMOY NATH Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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