MRITYUNJOY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Mahajan, learned counsel appearing for the petitioners. Also heard Mr. D. C. Saha, learned counsel appearing for the respondents.

(2.) The solitary question involves in the above writ petitions is that whether the petitioner after participating in the selection process can challenge the decision in regard to the methodology adopted by the selection board.

(3.) The facts in brief of the case are that the petitioner in pursuance to a notification for employment issued by the Labour Department, Government of Tripura to the post of LDC had applied for the said post. The petitioner was called for interview. He appeared before the interview board and participated in the selection process. The respondents have published the select list of the successful candidates. The petitioner did not find his name in the select list. Being aggrieved, he has filed this writ petition challenging the methodology adopted by the selection board.