AMIYA SINGHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged a selection process and consequential non-selection of the petitioner to the post of Plaster Technician.

(2.) Brief facts are as under:

(3.) The main ground urged by the petitioner is that he had a vast experience in the relevant field which was totally ignored by the respondents. The petitioner would point out that many of the selected candidates did not have any experience at all despite which they were preferred over the petitioner. Case of the respondents is that the interview board conducted the interviews in line with the guidelines issued by the Government. The petitioner did not secure sufficient marks and was, therefore, not selected. The respondents would point out that the last selected unreserved category candidate was awarded 70 marks whereas the petitioner had secured only 58 marks. They would also point out that as per the Government guidelines part of the exercise of awarding marks was non-discriminatory.