SUMIT CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Appeal is filed by the original petitioner to challenge a judgment dated 14.12.2020 passed by the learned Single Judge in W.P. (C) No.745 of 2019.

(2.) Brief facts are as under:

(3.) The petitioner was awarded 10 out of 25 marks under this head. He pointed out that several other candidates, who were selected and offered appointment were granted much higher marks under this criteria though, their families had similar monthly incomes. The principle argument of the petitioner was that once need criteria was bifurcated into two heads of total income of the family of the candidate not exceeding Rs.1,50,000/- and there should be no other member of the family employed in Government service, thereafter there was no further discretion with the selection board to award different marks under this head. According to the petitioner, a candidate would either get full 25 marks or zero marks in need criteria. The petitioner also presumably as a subsidiary argument criticized the application of need criteria by the interview committee as being arbitrary. The learned Single Judge was of the opinion that the interview committee had a discretion to award suitable marks out of 25 for 'need criteria' and since the interview committee had exercised its discretion, the Court would not in exercise of jurisdiction interfere with the same. Resultantly, the Writ Petition was dismissed.