MD. ARSHAD MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioners as well as Ms. N. Chakma Saha, learned counsel appearing for the State-respondents.

(2.) By means of filing this writ petition, the petitioners have prayed for the following reliefs:

(3.) In a short compass, the grievance of the petitioners is that they underwent a proper selection process for appointment to the post of STGT (graduate teacher for class IX and X). It is the case of the petitioners that the vacant posts of graduate teachers (class IX and X) exists under the respondents. Out of the selection process, a merit list was prepared. The petitioners' names also appeared in the said select list. Out of that merit list, some of the candidates were appointed, but, the petitioners were not recommended for appointment. The grievance of the petitioners is that if the left out vacancies are filled up by the State-respondents then their names would definitely be considered.