Tripura High Court
Nibesh Debbarma vs The State Of Tripura And Others on 26 September, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C)507 of 2017
Nibesh Debbarma
----Petitioner(s)
Versus
The State of Tripura and Others
----Respondent(s)
Connected with WP(C)508 of 2017 Dr. Mridu Pavan Baishya
----Petitioner(s) Versus The State of Tripura and Others
----Respondent(s) Connected with WP(C)509 of 2017 Dr. Biplab Debroy
----Petitioner(s) Versus The State of Tripura and Others
----Respondent(s) Connected with WP(C)654 of 2017 Dr. Bikas Ch. Debnath and Others
----Petitioner(s) Versus The State of Tripura and Others
----Respondent(s) Connected with WP(C)655 of 2017 Dr. Tapan Kr. Das and Others
----Petitioner(s) Versus The State of Tripura and Others
----Respondent(s) Connected with WP(C)656 of 2017 Dr. Jowel Debnath and Another
----Petitioner(s) Versus The State of Tripura and Others
----Respondent(s) Page 2 of 2 For Petitioner(s) : Mr. C.S. Sinha, Adv. For Respondent(s) : Mr. M. Debbarma, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 26/09/2018 Heard in part.
List the matter on 27.09.2018 for continuation of hearing as part-heard.
Having regard to the subject matter of this writ petition and the position taken by the respondents, the Director of Higher Education shall appear in person before this court to apprise whether the pay scale of the College teachers of Veterinary Sciences and Animal Husbandry was revised as per recommendation of the MHRD and UGC. He shall further apprise this court why the teachers of the College of Veterinary Sciences and Animal Husbandry have not been extended with all the financial benefits w.e.f. 01.01.2006.
A copy of this order be supplied to Mr. M. Debbarma, learned Addl. G.A. for onward transmission.
JUDGE Sabyasachi. B