SUBIR BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) After the matter was heard for some time, Mr. Arijit Bhowmik, learned counsel appearing for the writ petitioner, fairly stated that the writ petitioner(s) would first approach the respondent-State, highlighting their grievances both with regard to the framing of rules as also their non-consideration of appointment through the selection process already undertaken. It is argued that writ petitioner(s) are better qualified, more meritorious and deserve to be appointed. He further states that all this shall be highlighted in the representation to be made to the State. Therefore, permission to withdraw the present petition reserving liberty to the writ petitioner to approach the competent authority for redressal of their grievances is sought.

(3.) He further states that the writ petitioner(s) shall be content if a direction is issued to the appropriate authority to consider and decide their representation expeditiously in accordance with law.