SUBRATA KARMAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged the vires of Recruitment Rules for the post of Headmaster and Assistant Headmaster/Headmistress promulgated by the State Government vide notification dated 31.10.2006.

(2.) Brief facts are as under:

(3.) The petitioner possesses the education qualification. He also had more than 13 years of experience, out of which 12 years was from a recognized unaided School, the remaining experience was from an aided School. The petitioner, therefore, applied for the post in question. The respondents published a notification dated 18.05.2015 in which the posts for physically handicapped candidates were kept vacant on the ground that there was no suitable/eligible candidate available. The petitioner has, therefore, challenged the said notification to the extent of the above mentioned declaration. In this context the petitioner has also challenged a portion of Headmaster/Headmistress, High Schools/Inspector of Schools Recruitment Rules, 2006(hereinafter to be referred to as the Recruitment Rules) which prescribes the experience for the posts in question.