SRI SANJIB BISWAS Vs. THE STATE OF TRIPURA, EDUCATION (SCHOOL EDUCATION) DEPARTMENT, THE DIRECTOR OF SCHOOL EDUCATION AND THE ENGINEER-IN-CHIEF, PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) HEARD Mr. P. Datta, learned counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned Govt. Advocate appearing for the respondents.

(2.) AT the outset, Mr. Majumder, learned Govt. Advocate has made a quantified statement based on the records of the Selection Committee that the petitioner has been considered and graded 'A' in the Unreserved category (UR). Having regard to the grading, the petitioner has been recommended for appointment in the UR category. The State Level Committee while compiling the records has shown the petitioner erroneously under the SC category and the offer of appointment has been in the SC category, even though the petitioner does not belong to the SC category.

(3.) MR . Majumder, learned Govt. Advocate has fairly acceded that the petitioner cannot be made liable for the mistake committed by the State Level Committee while compiling the records. He has further submitted that at the relevant point of time, vacancy was available in the UR category. The petitioner can well be accommodated by the respondents.