NATIONAL INSTITUTE OF TECHNOLOGY AGARTALA Vs. RAJIB GOSWAMI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under Chapter VIII, Rule B-(A) of High Court of Tripura Rules against the judgment and order dtd. 16/12/2024 passed in WP(C) 606 of 2024 by the Learned Single Judge.

(3.) This is the case of the appellant that the respondent-petitioner (hereinafter referred to as the Petitioner) filed a writ petition vide W.P(C) 606 of 2024 before the Hon'ble Single Judge of this High Court and the case of the petitioner in brief is that the Appellant No. 3 has issued an advertisement vide No. F.NITA.2(166- Estt)/Cont/Non-Teaching/2023/5091 dtd. 13/10/2023 for walk-in-interview fot the post of Legal Advisor on purely contractual basis with fixed monthly consolidated salary for an initial period of 1(one) year which may extend to 3 years subject to requirement of the institute and satisfactory work performance. Accordingly, pursuant to the said advertisement the petitioner has applied for the said post and appeared before the interview board on 27/2/2024 and board members conducted the interview and told that the result of the interview will be uploaded in the website of the appellant. But till date select list has not been published. But issued a fresh advertisement vide No.F.NITA.2(166-Estt)/cont/2023/1749- 66 dtd. 4/9/2024 inviting application for filing up the post of Legal advisor on contract. And the petitioner has filed the writ petition inter alia with the prayer for completion of ongoing selection process and cancellation of new advertisement dtd. 4/9/2024. The learned Single Judge after hearing both sides by its judgment dtd. 16/12/2024 allowed the writ petition and directed to consider the candidature of the petitioner and also directed to pay a cost of Rs.50,000.00 to the petitioner.