PARTHA SARATHI GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Both the writ petitions, being W.P.(C) No.412/2019 and W.P.(C) No.413/2019 are combined as those are designed to seek the identical reliefs. The reliefs as prayed are as under:

(2.) 'Age' relaxation clause in Advertisement No.02/2019 dtd. 6/3/2019 (Annexure-6 to the writ petition, being W.P.(C) No.412/2019 and Annexure-5 to the writ petition, being W.P.(C) No.413/2019) will render irrelevant, so far the writ petitioners are concerned, inasmuch the respondents have been directed to complete the Selection Process which was initiated in terms of the Advertisement No.04/2016 dtd. 30/4/2016 issued by the Tripura Public Service Commission (TPSC) by the judgment and order dtd. 14/5/2019 delivered in W.P.(C) No.831/2018 titled Samudra Debbarma v. The State of Tripura and Ors. The said judgment and order dtd. 14/9/2019 shall apply in the case of the present writ petitioners, namely Sri Partha Sarathi Ghosh [the petitioner in W.P.(C) No.412/2019] and Sri Subhasis Deb [the petitioner in W.P.(C) No.413/2019] mutatis mutandis. However, for any reason, if the petitioners are compelled to pursue the reliefs as prayed in these writ petitions, they would be at liberty to approach this court in future and, in that event, the decision as rendered by this court shall not preclude them as this court has not examined the reliefs, op. cit, on merit .

(3.) In terms of the above, both the writ petitions, being W.P.(C) No.412/2019 and W.P.(C) No.413/2019 are disposed of. No order as to costs.