KUHELI DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents and Mr. P. Datta and Mr. T. Debbarma, learned counsels appearing for the Tripura Public Service Commission (for short, TPSC).

(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner has raised her grievance stating, inter alia, that in response to an advertisement issued by the TPSC, she submitted application against the post of Technical Assistant (Pharmacy) and she was selected in due process. The respondent Nos. 2 and 3 issued offer of appointment in her favour on the recommendation of the TPSC. The petitioner also accepted the offer of appointment. But till today, the petitioner was not issued with formal appointment letter. So, she has prayed for invoking the extraordinary jurisdiction of this Court and direct the respondents i.e. the respondent Nos. 1, 2 and 3 to issue appointment letter in favour of her.

(3.) The petitioner is serving in the post of Pharmacy (Allopath) under the Directorate of Health Services, Govt. of Tripura.