SUMAN KUMAR GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) As to why writ in the nature of mandamus should not be issued directing the State respondents to consider the selection and deputation for the said training in favour of the petitioner and others on the basis of seniority.

(3.) In the interim be pleased to staying the effect and operation of the memorandum No.F.2(1- 279)MS/Estt/2017 dtd. 28/12/2017 issued by Government of Tripura, Health and Family Welfare Department framing guidelines for future training program for the Radiographers under the Health and Family Welfare Department, Govt. of Tripura (Annexure-5) and Directorate of Health Service, Govt. of Tripura Notification No. F.2(1- 279)MS/Estt/2017 dtd. 5/7/2018 creating maximum age bar of 45 years for selection for training (Annexure-6).