SAJAL KARMAKAR AND ORS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY means of this petition, the petitioners have challenged the manner in which the Tripura Public Service Commission (TPSC) has made selections to the post of Inspector Motor Vehicles, Group -C, (Non -Gazetted) under the Transport Department, Government of Tripura.

(2.) THE undisputed facts are that vide advertisement No. 09 of 2014 applications were invited for filling up various posts including 10 posts of Inspector, Motor Vehicles. The petitioners also applied for the said post. They appeared in the screening test. According to the TPSC, it received 391 applications for the said post and 373 candidates were found eligible to appear in the screening test but finally only 271 candidates appeared in the screening test. The test was conducted by holding MCQ test and after conducting the test, the cut -of marks were fixed in accordance with the memorandum dated 10.3.2008. As per this memorandum, the cut -of marks to qualify in the screening test are 35 in case of General category candidates, 30 in case of Scheduled Caste candidates and 25 in case of Scheduled Tribe candidates. Only candidates who obtained this minimum marks in the screening test are called for the interview.

(3.) IT is also contended by Mr. Sinha that the memorandum itself is illegal, void and irrational. In this regard we are not at all in agreement with Mr. Sinha. In any test which is conducted there have to be some cut -of marks. All the persons who appeared in the written test or the screening test cannot be called for the interview. Supposing thousands appeared in a written test, it does not mean that even a candidate who obtain '0' (zero) mark has to be called for the interview.