NABARUN DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this appeal, the petitioner has challenged the judgment dated 02.04.2014 passed by a learned Single Judge of this Court whereby, the writ petition filed by the appellant was dismissed.

(2.) The brief facts of the case are that the State of Tripura issued an advertisement inviting applications for the post of Jail Warden (Male). The petitioner also applied for the post of Jail Warden (Male) and he applied in the category of Civil Defence Volunteer. He was offered appointment but later this offer was withdrawn on the ground that he did not fulfill the basic eligibility criteria of having 4 years experience as a Civil Defence Volunteer. The learned Single Judge held that the petitioner did not fulfill the eligibility criteria and therefore, rejected the writ petition.

(3.) On behalf of the appellant, it is urged that in terms of the Notification dated 19th August, 1997, the petitioner had completed more than 4 years and in fact being working as a Home Guard or Civil Defence Volunteer for more than 6 years and therefore, he fulfilled the eligibility criteria and was rightly offered appointment.