STATE OF TRIPURA Vs. ARUNABHA SAHA

JUDGEMENT

(1.) This appeal is filed by the State Government and its authorities to challenge the judgment of the learned Single Judge dated 05.08.2019 passed in WP(C) No.186 of 2019.

(2.) Brief facts are as under :

(3.) In view of such background when the TPSC cancelled the entire selection process which had culminated up to the stage of completing the oral interviews of candidates who had cleared the screening test, the petitioner approached the High Court by filing the above noted writ petition.