DIPANKAR PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioners as well as Mr. A. K. Bhowmik, learned Advocate General assisted by Mr. K. De, learned Addl. GA appearing for the respondent No.1 and Mr. R. Datta, learned counsel appearing for the respondents No.2 & 3.

(2.) By means of this writ petition, the petitioners, who are presently serving as the Constable under the Tripura Police Organisation and who had applied for recruitment in the post of Sub-Inspector of Police in terms of the employment advertisement No.03/2019, have challenged the corrigendum dated 10.03.2020 (Annexure-6 to the writ petition) whereby the clause relating to the age in the said employment advertisement has been partly modified. The original clause in the employment advertisement No.03/2019 (Annexure-1 to the writ petition) reads as follows:

(3.) The relaxation in age provided for the government servant has been withdrawn by the corrigendum dated 10.03.2020 (Annexure-6 to the writ petition). Now, the said clause reads as under: