MONGLAGYA MOG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In this writ petition, the petitioner, above named, challenged the final seniority list of the Inspector of Motor Vehicles published under Memo. No.F.1(7) -Trsns/2005 dated 28.04.2009 (Annexure -P.4 to the writ petition), wherein his name has been shown at Sl. No.2, whereas, the name of respondent No.4 has been shown at Sl. No.1 and, therefore, prayed for setting aside and/or quashing the said seniority list and also prayed for directing the official respondents to publish the draft seniority list dated 09.09.2008 (Annexure -P3 to the writ petition) as the ultimate final seniority list, with other incidental relief(s).

(2.) Heard learned counsel, Mr. Somik Deb for the petitioner and learned Addl. G.A., Mrs. A.S. Lodh for respondent Nos.1, 2 and 3 and learned senior counsel, Mr. K.N. Bhattacharjee for respondent No.4.

(3.) The petitioner, inter alia, contended that in the year 1993, Tripura Public Service Commission (for short, TPSC) made an advertisement inviting applications for recommending names of candidates for filling up of the vacant posts of Motor Vehicles Inspector (for short, MVI) and the petitioner, being a diploma holder in Mechanical Engineering applied for the post and the TPSC in due course after interview recommended a list of candidates for filling up of the vacant posts and the petitioner's name was placed in the waiting list. From the select list, Asim Saha, Promode Lal Seal, Dibakar Das and Bijoy Deb Barma were given offer of appointment but Promode Lal Seal did not join the post and, as a result the post remained unfilled.