Tripura High Court
Dr. Sandip Deb vs The State Of Tripura And 3 Ors on 28 February, 2025
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.110 of 2025
Dr. Sandip Deb
....Petitioner(s)
Versus
The State of Tripura and 3 Ors.
....Respondent(s)
For the Petitioner(s) : Mr. B.N. Majumder, Sr. Advocate
Mr. Elembrok Debbarma, Advocate
For the Respondent(s) : Mr. D. Sarma, Addl. GA
Mr. Raju Datta, Advocate
HON'BLE MR. JUSTICE ARINDAM LODH
Order
28/02/2025
Heard Mr. B.N. Majumder, learned senior counsel assisted by Mr.
Elembrok Debbarma, learned counsel appearing for the petitioner. Also
heard Mr. D. Sarma, learned Addl. GA appearing for the respondents-State
and Mr. Raju Datta, learned counsel appearing for the respondents-TPSC.
The present writ petition has been filed by the petitioner challenging the
advertisement dated 30.01.2025 issued by TPSC(Annexure-L to the writ
petition).
The grievance of the petitioner is that he applied to the post of Assistant
Professor in Bengali in response to some earlier advertisements and got
selected, but that process was cancelled by a Division Bench of this Court
vide judgment and order dated 26.02.2016 passed in WP(C) No.172 of
2015(Annexure-B to the writ petition). The Government policy dated
20.08.2018 lays down that any person who participated in any selection
process prior to the date of issuance of the said policy would be given an
opportunity to appear in any subsequent selection process after giving one-
time relaxation. Even, such candidates need not apply afresh. The petitioner
has tried his level best to appear in the selection process initiated on
30.01.2025, but in the meantime, he crossed the upper age limit. His further
grievance is that in the impugned advertisement dated 30.01.2025, there is
no such clause as mentioned in the policy dated 20.08.2018. In view of this,
the petitioner has sought for protection and he has tried to establish his right
in view of the policy dated 20.08.2018.
Prima facie, I find merit in the present writ petition. The petitioner is to
be allowed to appear in the examination.
However, Mr. Datta, learned counsel for the respondents-TPSC has
submitted that he will examine the matter and will file a short affidavit in
response to the grievances of the petitioner agitated in this writ petition.
Mr. Sarma, learned Addl. GA for the respondents-State has also
adopted the submissions advanced by Mr. Datta, learned counsel for the
respondents-TPSC.
At the request of Mr. Datta, learned counsel for the respondents-TPSC,
list the matter on 05.03.2025 when an endeavour shall be taken to dispose of
the matter finally.
JUDGE
Snigdha
SAIKAT Digitally signed
by SAIKAT KAR
Date: 2025.02.28
KAR 15:54:04 +05'30'
