PUSPITA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 11.02.2020 in W.P (C) 858 of 2016.

(2.) Brief facts are as under :

(3.) The petitioner pursued her MBBS course and in due course of time completed the same including the mandatory internship. Her internship period got over on 22nd February, 2013. She communicated this to the Director of Health Services, Govt. of Tripura under a letter dated 21.03.2013. She further conveyed that 'therefore, it is my humble request to your kind authority to please accept my application and thus oblige thereby'.