Tripura High Court
Partha Sarathi Datta vs The State Of Tripura on 16 July, 2024
Author: Arindam Lodh
Bench: Arindam Lodh
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 50 OF 2023
Partha Sarathi Datta, son of Sri Narayan Chandra Datta, resident of
Sonamura, Ward No.20, PO & PS- R.K. Pur, District-Gomati Tripura,
Pin-799120.
... Petitioner.
Vs.
1. The State of Tripura, represented by the Commissioner & Secretary to
the Health & Family Welfare Department, Government of Tripura, New
Secretariat Complex, Agartala, PO-Kunjaban, PS-New Capital
Complex, Sub-Divison-Sadar, District-West Tripura.
2. The Commissioner & Secretary to the Finance Department,
Government of Tripura, New Secretariat Complex, Agartala, PO-
Kunjaban, PS-New Capital Complex, Sub-Divison-Sadar, District-West
Tripura.
3. The Director of Medical Education, Health & Family Welfare
Department, Government of Tripura, PO- Agartala, PS-West Agartala,
District-West Tripura, Pin-799001.
4. Regional Institute of Pharmaceutical Science & Technology
(RIPSAT), represented by its Principal, PO-Abhoynagar, PS-NCC,
District-West Tripura.
5. Tripura Public Service Commission (TPSC), represented by its
Secretary, Akhaura Road, PO-Agartala, PS-West Agartala, Sub-
Division-Sadar, District-West Tripura, Pin-799001.
....Respondents
For the petitioner (s) : Mr. P. Roy Barman, Sr. counsel.
Mr. K. Nath, Advocate.
Mr. Koomar Chakraborty, Advocate.
For the respondent (s) : Mr. D. Sarma, Addl. G.A.
HON'BLE MR. JUSTICE ARINDAM LODH
16.07.2024
Order
Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr.
Koomar Chakraborty, learned counsel appearing for the petitioner. Also heard
Mr. D. Sarma, learned Addl. G.A. appearing for the State-respondents.
By means of filing the present writ petition, the petitioner has
prayed for a direction upon the State-respondents to respond to the requests
made by the respondent no.5, Tripura Public Service Commission (for short
'TPSC') for initiation of recruitment process to the post of Assistant Professor
(Pharmacology) under RIPSAT in terms of the judgment rendered by a
Division Bench of this Court passed in WA 70 of 2020 [The State of Tripura
& Ors. Vs. Sri Partha Sarathi Datta & Anr.].
I have perused the judgment. In my opinion, the Division Bench
had passed a direction upon the respondent-TPSC to initiate the recruitment
process to the post of Assistant Professor (Pharmacology) under RIPSAT. The
Division Bench of this Court in WA 70 of 2020 (supra) also directed the
respondent-TPSC to relax the age of the petitioner.
I have also perused the counter affidavit submitted on behalf of
the respondent-TPSC in connection with this writ petition where they have
clearly stated that the TPSC has repeatedly approached the State-respondents
to send the updated requisition so as to initiate the process for recruitment to
the post of Assistant Professor (Pharmacology) under RIPSAT. The TPSC has
categorically stated that they are ready to implement the order and direction
passed by the Division Bench of this Court in WA 70 of 2020 (supra), but, till
today, the State-respondents have not responded to the requests made by the
TPSC for initiating the process of recruitment to the post of Assistant
Professor (Pharmacology) under RIPSAT.
Keeping in view the directions made in WA 70 of 2020 (supra), I
direct the State-respondents to respond to the request letters made by the
TPSC within a period of 30 days from today.
With the aforesaid directions, the instant writ petition stands
disposed.
JUDGE
SANJAY GHOSH Digitally signed by SANJAY GHOSH
Date: 2024.07.16 18:49:07 +05'30'
sanjay
