MRITUNJOY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge an order dated 17th January, 2020 passed by the learned Single Judge in WP(C) No.1577/2017 dismissing the petition of the petitioner.

(2.) Brief facts are as under :

(3.) When the petitioner approached the learned Single Judge, his petition was dismissed on a short ground that having participated in the selection process he could not have challenged validity thereof upon which this appeal has been filed.