Mr. A. Bhowmik vs Mr. D. Bhattacharjee
2021 Latest Caselaw 304 Tri

                         HIGH COURT OF TRIPURA
                               AGARTALA
                              W.P.(C) No.162 of 2021

For Petitioner (s)        :       Mr. A. Bhowmik, Adv.
For Respondent(s)         :       Mr. D. Bhattacharjee, GA

Mr. R. Datta, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA Order 09.03.2021

Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner.

Issue notice calling upon the respondents to show cause as to why a

rule should not be issued as prayed for; and/or any other order(s) shall not

be passed as to this Court may deem fit and proper in the circumstances of

the case.

Notice is made returnable on 05.04.2021.

Since learned GA appears and accepts the notice for state-

respondents and Mr. R. Datta, learned counsel appears for the TPSC-

respondent, no formal notice needs be issued.

Since the controversy falls within a short compass, the respondents

are directed to file the reply, if any, by the returnable date as this court will

take up the matter for final disposal on that day.

It is to be noted that this matter relates to recruitment of the

Assistant Professor of various disciplines. By the judgment dated

26.02.2016 delivered in a batch of writ petitions including W.P.(C) No.172

of 2015, this court had categorically observed that as this court had

intervened the selection, the regular selection be made within a short while.

We are in the year 2021. It appears that still that observation has not been

translated in action in its full spirit. However, from the notification dated

06.01.2017 it surfaced that there was no initiative to recruit the candidates

from UR category. But so far the vacancy relating to UR category is

concerned, no initiative was taken for filling up of those posts.

JUDGE

Sujay