ANIRUDDHA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D.C. Saha, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharya, learned GA assisted by Mr. Rajib Saha, learned counsel appearing for the respondents-State.

(2.) 0It is the case of the petitioner that he has been serving under the respondents-T.F.D.P.C since 2008. There were some vacant posts and the petitioner submitted representations to regularize his service against those vacant posts. The respondents had issued an advertisement for filling up of various types of posts under T.F.D.P.C. It is the contention of the petitioner that in pursuance of the said advertisement he had applied for the said posts, but, he was not called for participating in the selection process. The petitioner submitted representations to the respondents to consider his regularization and the petitioner lastly submitted representation on 10/9/2021(Annexure-23 to the writ petition).

(3.) Mr. Saha, learned counsel for the petitioner has submitted that in spite of those representations the respondents have not regularized the service of the petitioner.