ARINDAM LODH,J. - (1.)By means of filing the present writ petition, the petitioner, Smt. Malabika Shil has challenged the legality and propriety of Notification dated 09.12.2016 of reference No.F.11(26-17)-Rectt./TPSC/2013 and Notification dated 23.06.2017 of reference No.F.11(26-17)-Rectt./TPSC/2013.
(2.)The brief facts, arising out of the writ petition are that admittedly the petitioner had successfully completed her final BDS Examination in the year 2015. Having obtained the degree of BDS, the petitioner, pursuant to an Advertisement No.06/2016 dated 30.06.2016 for appointment to the post of Dental Surgeon, Excadre, had submitted application for the said post. The relevant portion of the advertisement related to the post of Dental Surgeon, in Item No.01 is extracted here-in-below, for convenience:
"Item No.01:- 34(thirty-four)(SC-5, ST-10 and UR-19) permanent posts of Dental Surgeon, Ex-cadre Group-A Gazetted under Health and Family welfare Department, Government of Tripura in the scale of pay Rs. 15,600-39,100/- PB-4 with Grade Pay of Rs.5,400/-.

Educational Qualifications:

(a) Essential:- A recognized Dental qualification included in Part-I and III of the Schedule of the Dentist Act, 1948, as appended to this schedule.

(b) Preferable: (i) Recognized post-graduate degree as appended to this schedule.

(ii) Working knowledge of Bengali. "

(3.)The petitioner had appeared at the screening (written) test and thereafter appeared for interview. Accordingly, the result was published by Notification dated 13.04.2017, in which the name of the petitioner was found at Sl. No.15 in order of merit, out of 23 selected and recommended candidates.
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