SOMEN BAIDYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned G.A. appearing for the respondents No.1 and 2. None appears for the remaining respondents. However, the name of the respondents No.3 and 7 have been deleted under the order of this court and at the instance of the petitioner.

(2.) In terms of the notification under No.ICA-D-771/13, Annexure-X to the rejoinder filed by the petitioner on 01.07.2016, the petitioner had applied for the post of Pharmacist Allo] under the Health and Family Welfare Department, Government of Tripura inasmuch as he had all the essential qualifications for the said post. From the advertisement, it evinces that there were 7 posts for SC category candidates, 53 posts for ST category candidates and 13 posts for UR category candidates. In total, posts notified for filling up was 73. The petitioner is concerned with the post available for UR category. Out of 13[thirteen] posts under the said category, 1[one] post is allocated for physically handicapped person and other 4[four] posts for Ex-serviceman.

(3.) At the outset, Mr. Bhowmik, learned counsel appearing for the petitioner has submitted that there are unfilled post of Pharmacist [Allo] for the UR category [Ex-serviceman]. The case of the petitioner as projected in this writ petition may briefly be introduced at the outset.