STATE OF TRIPURA Vs. PRATIK SAHA

JUDGEMENT

(1.) This Appeal is filed by the State Government to challenge the judgment of the learned Single Judge dated 02.03.2020 passed in W.P. (C) No.1097 of 2018.

(2.) This litigation has long history. Briefly stated the facts are as under:

(3.) In the meantime, Jayanta Choudhury petitioner No.2 herein had filed W.P. (C) No.1404 of 2017 before the High Court and questioned the decision of the TPSC to apply the procedure laid down in Memorandum dated 30.03.2017 for oral interviews. As per this Memorandum, for nonscheduled examinations personality test would consist of 100 marks to be divided into two parts i.e. 50 marks for academic performance and 50 marks for viva-voce. The contention of the petitioner Jayanta Choudhury was that allotment of marks of academic performance was impermissible.