DEBAPRATIM NAG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed by a candidate who had applied in response to the advertisement issued by the Tripura Public Service Commission on 30th of April, 2016 inviting applications for selection and recruitment to the post of Tripura Civil Service (TCS) Grade-II and Tripura Police Service (TPS) Grade-II (Group-A Gazetted) posts. The petitioner had indicated Police Service as his first preference. We are informed that common screening tests followed by written main examinations were conducted by the Tripura Public Service Commission. The Results of written examination were also declared, but the oral interviews were pending. At that stage the State Government formulated a new recruitment policy and subsequently under notification dated 20th of August, 2018 cancelled the entire selection process.

(2.) One Sri Samudra Debbarma who had also applied in respect of the same selection process and was aspirant of being appointed to Tripura Civil Service, had challenged the said notification dated 20.08.2018 issued by the State Government in WP(C)No.831/2018. Learned Single Judge by a judgment dated 14.05.2019 had allowed the writ petition in following terms:

(3.) The State Government had challenged the said judgment of the learned Single Judge by filing writ appeal No.142/2019. The appeal was disposed of by a judgment dated 03.12.2019. Relevant portion of the judgment may be noted as under: