STATE OF TRIPURA Vs. SHYAMAL ROY

JUDGEMENT

(1.) THE short question which arises in this appeal by the State is -

(2.) THE stand of the State is that the intention while granting exemption was that if a Scheduled Caste(SC) or Scheduled Tribe(ST) candidate is available, then he should be appointed in preference to the general category candidate, but if such candidate is not available, then the appointment should be made from the general category.

(3.) A bare perusal of this Cabinet memorandum shows that according to the Government very few candidates belonging to the Scheduled Castes and Scheduled Tribes had applied for filling up the posts. The Cabinet was of the view that the Agartala Government Medical College which is the first college of its type in the State be set up at the earliest and, therefore, relaxation on ST/ SC reservations in recruitment of faculty members was granted.