JAYEETA PAUL Vs. HIGH COURT OF TRIPURA

JUDGEMENT

(1.) Instant petition has been filed by the petitioner who had participated in the process held for the post of Library Assistant was at one stage declared successful and offer of appointment was made but before order of appointment could be issued offer of appointment was cancelled under order dt.02.05.2018 which is the subject matter of challenge in the instant petition.

(2.) The post of Library Assistant is categorized in Group-C (Non-Gazetted) and a part of Schedule-III has been substituted by the Amendment Rules 2015 under the High Court of Tripura Services(Appointment, Conditions of Service and Conduct) Rules 2014.

(3.) Three posts of Library Assistant have been sanctioned to be filled by open selection and the advertisement came to be published vide notification dt.04.02.2017 holding selection against three sanctioned posts of Library Assistant in terms of the procedure prescribed for open selection under the Rules 2014.