DOYEL SINGHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. H.K. Bhowmik, learned counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned Govt. Advocate appearing for the respondents No. 1 to 7. None appears for the respondent No. 8 despite due notice from this court.

(2.) THE undisputed fact that has been unfolded in this writ petition is that the petitioner belonging to the 'Barua' Committee, has obtained the Scheduled Tribe (ST) Certificate, claiming that the 'Barua' Community is the sub -tribe and synonym of the 'Mog' Community. By dint of that ST Certificate, she got admission in the MBBS Course in the Tripura Medical College and Dr. BRAM Teaching Hospital, Agartala, as a State Government nominee and prosecuted her studies there.

(3.) THE petitioner has challenged the order dated 04.02.2008, by filing this writ petition and prayed for providing her the benefit of the judgment and order dated 05.10.2005 (All Tripura Buddhist Association (Barua Mog Community) Vs. The State of Tripura & Ors., in Writ Appeal No. 123/2002), where the Gauhati High Court has held as under: