LAWS(TRIP)-2025-9-6

SATARUPA SENGUPTA Vs. STATE OF TRIPURA

Decided On September 03, 2025
Satarupa Sengupta Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. Purusuttam Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, counsel appearing for the appellants, Mr. Mangal Debbarma, Addl. Government Advocate appearing for the respondents-State, Mr. Ratan Datta, counsel appearing for respondents- Tripura State Pollution Control Board, Mr. Somik Deb, learned senior counsel assisted by Mr. Pannalal Debbarma, counsel and Mr. Kundan Pandey, counsel appearing for the private respondents.

(2.) In both these appeals, common questions of law and fact arise and so they are being disposed of by this common order. Background facts

(3.) An advertisement for filling up 4 (four) posts of Junior Environmental Engineer and 4 (four) posts of Junior Scientist in the Tripura State Pollution Control Board (hereinafter referred to as "the Board") was issued by the Board through notification dt. 6/5/2011.