SHISHIR KANTI SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for a direction to the respondents to appoint him to the post of Personal Assistant, Grade-II of the Stenographer service on the carry forward unfilled vacancy for physically handicapped candidate in Scheduled Caste category.

(2.) Brief facts are as under:

(3.) Tripura Public Service Commission (TPSC for short) published an advertisement dated 22.04.2014 inviting applications for candidates for filling up 50 vacancies of Personal Assistant, Grade-II cadre in the Government of Tripura, Stenographer service. Out of these fifty vacancies six were reserved for Scheduled Caste of which one was meant for physically handicapped candidates and one for ex-service man. In response to the said advertisement the petitioner applied as Scheduled Caste candidate. Upon completion of the selection process, the TPSC published a notification dated 01.01.2016 which contained the names of selected candidates and who were recommended for appointment. This notification contained a recommendation for filling up of four vacancies reserved for SC candidates and did not contain the name of the petitioner. No recommendation was made for filling up of vacancy for physically handicapped candidate in SC category.