SIDDHARTHA SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner of WP(C) No.874 of 2016. He has challenged the judgment of the learned Single Judge dated 03.01.2018.

(2.) Brief facts are as under :

(3.) Large number of petitions were filed challenging the said selection process. Grievances of the petitioners related to various cadres including that of the Amin and Surveyor. All these petitions were bunched together and disposed of by the common impugned judgment. So far as the petitioner is concerned, with respect to the post of Amin the main contention was that as per the Recruitment Rules the essential qualification was H.S(+2) examination passed from the recognized board. Preference would be given to the candidates who have passed 2(two) years course in Survey/Draftsmanship. According to the petitioner, no such preference was granted to him. The candidates selected did not have the qualification of having passed 2(two) years course of Surveyor/Draftsmanship. The learned Single Judge rejected this contention relying on the decisions of the Supreme Court laying down that when Recruitment Rules provide for preference, it would be relevant only if the merits of the two candidates are similar.