BHASKAR SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned senior counsel assisted by Mr. Abir Baran, learned counsel for the petitioner. Also heard Mr. D. Sarma, learned Additional GA appearing for the State-respondents.

(2.) This is the third round of litigation, the petitioner has approached this court seeking the reliefs that his Graduation pass certificate which he obtained from Madurai Kamraj University is required to be accepted by the State-respondents. From the notification dated 25.11.2014, it is revealed that the State-government by way of a policy decision has fixed a cut-off date to accept such pass certificate from the candidates who would submit such certificate within 10.07.2013.

(3.) The case of the petitioner is that, though he appeared in the examination before 10.07.2013, but, his result was declared after 10.07.2013 and for that reason, he could not furnish his degree certificate before the cut-off date i.e. 10.07.2013. However, the petitioner had submitted his graduation certificate to the State-respondents, but, it was not accepted and the State-respondents had rejected his prayer for accepting his graduation certificate as the petitioner had failed to produce such certificate before 10.07.2013.