PRANAB GHOSH Vs. TRIPURA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition. Petitioner has challenged an advertisement issued by the Tripura Public Service Commission by which applications were invited from eligible candidates for selection to the post of System Manager on contractual basis in the establishment of Tripura Public Service Commission ('TPSC', for short).

(2.) Brief facts are as under:

(3.) In this background, counsel for the petitioner submitted that the action of the respondents of inviting fresh applications for contractual engagement on the same post is totally illegal. One contractual employee is sought to be replaced by another, which is opposed to the well settled legal position. In this context, counsel relied on the decision of Supreme Court in case of Hargurpratap Singh vs. State of Punjab and others, reported in (2007) 13 SCC 292.