MITHUN DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Two petitioners have approached this Court invoking the provisions of Article 226 cf the Constitution of India seeking the following prayers :-

(2.) The case of the writ petitioners is that the Tripura State Public Service Commission issued a notification on the 1st of June, 1997 calling for applications from eligible candidates for appearing in the Combined Competitive Examination to be conducted by the Commission for recruitment to Tripura Civil Service Grade- n and Tripura Police Service Grade- II in the pay scale of Rs. 2100-75-2250- 80-2490-(SL)-3000-90-3720-95-4100-100- 5000/- plus adimissible allowances to the existing vacancies (the number of vacancies notified). The said notification is said to have been published in the local newspapers on the very same day, i.e., on 1st June, 1997.The further case of the petitioners is that the last date fixed for receiving applications from eligible candidates in the Public Service Commission was 30th June 1997, wheras the date of commencement of examination as provided under the scheme in the notification is 19th September, 1997; the tune allowed to the candidates to prepare for the above examination is not sufficient. In other words, regard being had to the date of publication of the notification and the last date of receipt of applications as well as the date of commencement of the examination, it hardly provides for three months' time for the candidates to prepare themselves for appearing in the examination. This time is not enough to prepare properly. Hence the prayer that the commencement of the examination may be extended by another three months.

(3.) The grounds taken in the writ petition are that :-