SUKANTA DAS Vs. DISTRICT & SESSIONS JUDGE, WEST TRIPURA JUDICIAL DISTRICT

JUDGEMENT

(1.) Heard Mr. A Bhowmik, learned counsel appearing for the petitioners as well as Mr. D Bhattacharjee, learned GA assisted by Mr. S Saha, learned counsel, Mr. P Saha, learned counsel appearing for the respondent No. 1, District and Sessions Judge, West Tripura Judicial District [WP(C) 303 of 2021] and Ms P Dhar, learned counsel appearing for the respondent No. 2. Despite due notice from this court, none appears for the respondents No. 3, 4 and 5.

(2.) All the writ petitioners appeared in the selection test (comprised of written test and viva voce) in response to the recruitment advertisement under No. F.R.CELL/DJ/W/2015/ (Main)/4314 dtd. 24/4/2015 issued by the District Judge, West Tripura, Agartala and after the written test, all the writ petitioners were called upon to appear in the viva voce test. There is no dispute that all the writ petitioners were zero out of twenty five marks allotted for the interview (viva voce). The writ petitioners have asserted that they would have been successful if their performance in the interview were properly assessed by the interview board.

(3.) It has been asserted by Mr. Bhowmik, learned counsel appearing for the petitioners that awarding zero is not only illogical but is also absurd. Even though the petitioners appeared and participated in the interview but they were not interviewed and assessed.