PALASH BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. T.Pal, learned counsel appearing for the petitioners. Also heard Mr. D. Bhattacharjee, learned G.A. appearing for the State-respondents.

(2.) Since common questions of facts and law are involved, the bunch of writ petition is taken up together for disposal.

(3.) The solitary question involves in these petitions is that whether the petitioners after participating in the selection process can challenge the decision in regard to the methodology adopted by the selection board.