DEBASISH MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S Deb (Gupta), learned counsel appearing for the petitioner as well as Mr. D Sarma, learned Addl. GA appearing for the respondents.

(2.) The petitioner was initially appointed as Accountant on 19.02.2004 under the District Rural Development Agency (DRDA), North Tripura, Kailashahar, as it then was, on contract basis. His service was extended till 06.03.2006.

(3.) The petitioner thereafter applied for the post of Accountant in the Women's Polytechnic, which was being managed at the relevant point of time by the Women's Polytechnic Society, in response to the advertisement published in the Dainik Sambad dated 22.12.2005.