(1.) The short point which arises for consideration is as to whether with the change of the Government, the process for selection and appointment to the post of Enrolled Followers (a term used for the lowest rung in the hierarchy of Police Service) can be interjected midway and as to whether, in public interest, this Court should quash the memorandum dated 20 th August, 2018 keeping in abeyance the said selection process? As to whether petitioners have any indefeasible right for appointment as an Enrolled Followers and as to whether this Court can issue a writ of mandamus or any other direction or other order(s) to the Government of Tripura under Article 226 of the Constitution of India, directing completion of the process of recruitment and issue a letter of appointment to the petitioners?
(2.) As mutually agreed, in this bunch of petitions, two cases i.e. WP(C) Nos.946/2018 and 982/2018 are being heard as lead cases. It is matter of record, as per the current roster these petitions were listed before the learned Single Judge when on 1st July, 2019 the following order was passed:
(3.) Reliefs as sought for in WP(C) No.946/2018 titled as Partha Das Vs. State of Tripura and Ors. read as under:
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