Tripura High Court
Smt. Manti Karmakar vs The State Of Tripura And 4 Ors on 15 May, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
Review Pet. No.26 of 2023
Smt. Manti Karmakar
....Petitioner(s)
Versus
The State of Tripura and 4 Ors.
....Respondent(s)
For the Petitioner(s) : Mr. Somik Deb, Sr. Advocate Mr. K. Debnath, Advocate For the Respondent(s) : Mr. M. Debbarma, Addl. G.A. HON'BLE MR. JUSTICE ARINDAM LODH Order 15/05/2023 This review petition has been filed at the instance of the petitioner for review of the order dated 15.03.2023, passed in WP(C) No.780 of 2022 between the petitioner and the respondents whereby the writ petition was dismissed.
Heard Mr. Somik Deb, learned senior counsel assisted by Mr. K. Debnath, learned counsel appearing for the petitioner. Also heard Mr. M. Debbarma, learned counsel appearing for the State-respondents.
Mr. Deb, learned senior counsel for the petitioner has submitted that the statement made by the State-respondents that "39 nos. of posts have been filled up including one post which is reserved for UR Ex- Servicemen category" as reflected in the order dated 15.03.2023 passed Page 2 of 2 by this Court in WP(C) No.780 of 2022 titled as Manti Karmakar Vs. The State of Tripura and 4 Ors. is entirely a false statement. According to learned senior counsel appearing for the petitioner, 39th post, which is reserved for the Ex-Servicemen category has not been filled up at all till today.
Mr. Deb, learned senior counsel for the petitioner has drawn my attention to the notification dated 16.09.2022(internal page 7 of the notification) in support of his submission that 39th post reserved for Ex- Servicemen category has not been filled up.
If the statement of the learned senior counsel is correct, the respondents may consider the case of the petitioner whether she can be appointed to the post of Post Graduate Teacher against the 39th post reserved for candidate under Ex-Servicemen category, however, must be in accordance with relevant law.
With the above observation and directions, the instant review petition stands disposed.
JUDGE Rohit