SANGITA BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged her non-selection to the post of Assistant Demonstrator (Sericulture) as also the General Employment Guidelines issued by the Government of Tripura, General Administration (Personnel & Training) Department on 12.01.2015 on the basis of which selection to the post in question was made.

(2.) Brief facts are as under:

(3.) Petitioner possess the educational qualifications for appointment to the post in question. She therefore applied as an unreserved category candidate. The respondents conducted selection process including oral interviews and as a culmination of which prepared a list of candidates who appeared before the interview board for selection giving details of the marks allocated to them. The petitioner was awarded a total of 48 marks which was much lower than several other unreserved category candidates had secured. The petitioner was therefore, not offered appointment. Aggrieved by the said action, the petitioner has filed the present petition.