SANIT DEBROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner was initially appointed to the post of Deputy Registrar (Planning and Development) in the Tripura University under the order No.F.1(41)-TU/88 dated 09.06.2003 (Annexure-1 to the writ petition). Indisputably, the said post of Deputy Registrar (Planning and Development) was re-designated as the Joint Registrar by the order No.F.TU/REG/Pay-NT/01/2007 dated 22.10.2014 (Annexure-2 to the writ petition) and, hence, the petitioner was at the time of filing the writ petition holding the substantive post of Joint Registrar in the Tripura University.

(2.) By the order No.F.TU/REG/NT.Apptt(Gr-A) dated 28.06.2017 (Annexure-3 to the writ petition) the petitioner has been asked to take charge of the post of Registrar until further order or a new Registrar takes charge, whichever is earlier. The petitioner, in the meanwhile, applied for the post of Registrar, Tripura University for which the applications were invited from the eligible Indian nationals by the advertisement No.TU/01/2017 dated 26.12.2018 (Annexure-7 to the writ petition) as sequel to the earlier advertisement for the same purpose. The petitioner filed his application for appointment to the said post on 28.01.2019 with all requisites, but when the list of eligible candidates was published on 08.02.2019 (Annexure- 11 to the writ petition), the petitioner found him eliminated.

(3.) Now, the petitioner by means of this writ petition has challenged the notification dated 09.01.2019 (Annexure-4 to the writ petition) whereby a Screening Committee was constituted for "screening of application forms to the post of Registrar, Tripura University" with the following persons as Chairman, Members and Convenor: The said notification was issued by the Assistant Registrar with approval of the Vice-Chancellor, Tripura University.