SOUMAN KUMAR BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These Writ Appeals have been filed challenging the common judgment and order dated 30.11.2018 passed by the learned Single Judge in WP(C) No.577 of 2015 and WP(C) No.332 of 2017. Since the controversy raised in these writ appeals is identical, they will be decided by this common judgment.

(2.) For disposal of the appeals, brief reference to the factual aspect would be necessary which is as under:

(3.) Thereafter, by notice dated 30.06.2010 published by respondent no.4 in a local daily called 'Daily Desher Katha', the appellants along with other eligible applicants were asked to report for oral interview as per schedule contained in the said notice.