Tripura High Court
Mr. A. Bhowmik vs Mr. D. Bhattacharya on 8 March, 2021
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP(C)No.162 of 2021
For Petitioner(s) : Mr. A. Bhowmik, Adv.
For Respondent(s) : Mr. D. Bhattacharya, G.A.
Mr. R. Datta, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA Order 08/03/2021 At the request of Mr. D. Bhattacharya, learned G.A. appearing for the state-respondents, list the matter on 09.03.2021.
Mr. D. Bhattacharya, learned G.A. shall take instruction in writing from the state-respondents whether after the judgment dated 26.02.2016 delivered in a batch of writ petitions, one of such writ petition is WP(C)No.172 of 2015, there were any recruitment in the post of Assistant Professor and if such recruitment has been made, the necessary papers be placed before this court.
Mr. R. Datta, learned counsel appearing for the TPSC-respondent has stated that after the said judgment, some posts of Assistant Professor in Mathematics have been filled up by due selection process.
A copy of this order be supplied to Mr. D. Bhattacharya, learned G.A. in the course of the day.
JUDGE Sabyasachi B