For vs Ms. A. Debbarma
2021 Latest Caselaw 862 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                            WA No.242 of 2021
                            WA No.243 of 2021
                            WA No.244 of 2021
For Appellant(s)         :    Mr. P. Roy Barman, Sr. Advocate,
                              Ms. A. Debbarma, Advocate.
For Respondent(s)            : Mr. Dipankar Sharma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_ R_ D_ E_ R_ 07/09/2021 (Akil kureshi, CJ)

These writ appeals arise out of a common judgment of the

learned Single Judge dated 01.04.2021. The appellants-original

petitioners had applied for selection for the posts of Staff Nurse. The

criteria applied by the recruiting agency was the date of publication of the

mark-sheet of the internship completion for GNM pass candidates to

which category the petitioners belong. Learned counsel Shri Roy Barman

for the appellants-petitioners submitted that the petitioners had completed

internship much earlier than the selected candidates. Merely because their

institution issued the mark-sheets later, cannot be the governing criteria

for selection which would be based on a wholly fortuitous circumstance.

He stated that the petitioners do not seek to disturb any of the selected

candidates who are already appointed, nor would they claim any benefit

of the past period or seniority over selected candidates. In that view of the

matter, it is not necessary to issue notice to the private respondents at

least at this stage.

Issue notice to the respondents No.1 and 2, returnable for

28th September, 2021.

Learned Additional Government Advocate, Mr. Dipankar

Sharma waived notice on behalf of the State-respondents.

(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ

Dipesh