AIROnline 2020 Tri 168

Tripura High Court

Hon'ble Judge(s): Arindam Lodh , J

Constitution of India , Art.16— Regularization - Question as to whether petitioner was serving as teacher of school when said school was brought under Grant-in-Aid scheme of government - School attendance register relating to teachers revealing tampering of name of petitioner - Directions issued to Director of School Education, to enquire into matter, however, if petitioner found to have served school under Grant-in-Aid scheme, he should be regularized as stipulated under Grant-in-Aid Scheme in accordance with law. (Para 8)