TRIPURA INSTITUTE OF TECHNOLOGY TEACHERS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Instant writ petition has been filed by the registered association, the Tripura Institute of Technology Teachers Association, which is a registered society under the Societies Registration Act 1860, represented by its President, Sri Arjun Kumar De, although list of members of the association and its by- laws and the object with which this association has been formed its material particulars are not available on record.

(2.) In its emergent meeting held on 16/1/2016(Annexure- P/2) as annexed along with the petition and agenda item no.2 in particular the alleged members of the association unanimously decided to challenge the policy decision of the Govt. relating to absorption of faculty members of erstwhile Polytechnic Institute and to file a writ petition, but the material particulars are missing which could indicate the list of members of the association and who has authorized the petitioner of filing writ petition as a president of the association for the reason that against whom the association has made a claim assailing the absorption of the faculty members are also the teachers of the very institute, namely the Tripura Institute of Technology and absorbed prior to their entry into service in the year 2008.

(3.) Be that as it may, belated writ petition has been filed after inordinate delay of eight years assailing the order dt.18/6/2008(Annexure-A and Annexure-B) whereby the impleaded respondents who are the lecturers of the erstwhile Polytechnic Institute, on the policy decision of the State Govt. for up-gradation of Polytechnic Institute into Tripura Institute of Technology(TIT) to have three years Diploma and four years Degree Engineering courses commenced from the academic session 2007-2008 vide notification dt.26/2/2007, the existing lecturers of Polytechnic Institute, who fulfilled the existing conditions of eligibility prescribed by the All India Council for Technical Education(AICTE), on upgradation of the institute to Tripura Institute of Technology were appointed by absorption vide notification dt.18/6/2008, is under challenge in the instant proceedings.