UTPAL SINHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged a notification dated 21.02.2019 issued by the official respondents appointing the respondent No.6 herein on the post of Immunization Field Volunteer (IFV, for short) on a contractual basis in the organization of District Health and Family Welfare Society functioning under the control of the State Government.

(2.) Brief facts are as under:

(3.) According to the petitioner, since the respondent No.6 was absent on the scheduled date of interview his candidature should have been ignored. The petitioner was the only person who had appeared in the interviews and he should have, therefore, been appointed.