ANIMESH DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged the appointment of the respondent No.4 to the post of Foreman in the Fire department of the State of Tripura. His sole argument is that the respondent No.4 who was selected and appointed in the said post in question did not have requisite qualifications prescribed under the Recruitment Rules.

(2.) Learned counsel for the petitioner drew my attention to an advertisement issued by the Tripura Public Service Commission (TPSC, for short) inviting applications from eligible candidates to apply for the post in question. This prescribed the essential qualifications as under:

(3.) Counsel for the petitioner pointed out that the respondent No. 4 does not have a license to drive heavy transport vehicle or light transport vehicle. During the time when the selection process was going on, the petitioner had applied under Right to Information Act for supplying necessary details in this respect which was refused. The petitioner could confirmed the lack of qualifications of respondent No.4 from an order dated 13th September, 2018 passed by the learned Single Judge of this Court in W.P(c) No.387/2018 filed by one Sri Abhijit Deb who was also an unsuccessful candidate for the same post.