LAWS(TRIP)-2022-4-43

TANMOY DEB Vs. STATE OF TRIPURA

Decided On April 12, 2022
Tanmoy Deb Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. Sankar Deb, learned senior counsel appearing for the appellant and Mr. Debalay Bhattacharjee, learned Government Advocate appearing for the respondents No.1 to 4, Mr. D.P. Kundu, learned senior counsel assisted by Ms. R. Guha, learned counsel appearing for the respondent No.7 as well as Mr. Somik Deb, learned senior counsel appearing for the respondents No.8 to 23 except respondent No.11.

(2.) Challenge in the present writ appeal has been made to a judgment dtd. 26/4/2021 rendered by the Hon'ble Single Judge dismissing W.P.(C) No. 1172 of 2019 in which one Dr. Tanmoy Deb being the petitioner had sought to challenge a notification issued by the State of Tripura dtd. 28/9/2016 by virtue of which 34(thirty four) nos. of doctors were appointed as Assistant Professor (Group-A, Gazetted) in terms of Rule 29 of the Tripura Medical Education (Administrative and Faculty) Service conditions Rules, 2015 (hereinafter to be referred to as "Tripura Medical Education Rules, 2015") on the basis of recommendations of the Selection Committee and with the concurrence of the Tripura Public Service Commission (TPSC, for short).

(3.) Mr. Sankar Deb, learned senior counsel appearing for the appellant, inter alia, drew our attention to an earlier judgment and order passed by this Court in W.P.(C) No. 532 of 2012 [reported in (2016) 1 TLR 843]. In the said judgment the writ petition had come to be allowed with various directions issued to the State which read as under: