MANISHA RUDRA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged the selection process for the post of Physiotherapist for which she had applied but was not selected.

(2.) Brief facts are as under :

(3.) The petitioner held the necessary educational and other qualifications. She, therefore, applied in response to the said advertisement. Along with other eligible candidates she was invited for walk-in interview which were conducted in the month of September, 2016. Upon completion of the selection process, a select list was prepared and published, a copy which is produced at Annexure - 3. This did not contain the name of the petitioner. She has, therefore, filed this petition.