MONICA KANSUANNEE DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner, a graduate unemployed belonging to Scheduled Tribe Community for a direction to the State respondents to issue a letter of posting in terms of offer of appointment dated 15.07.2010 (Annexure-P2 to the writ petition) whereby and whereunder the petitioner was given offer of appointment to the post of graduate teacher under the Education Department (School Education) Tripura, on fixed pay basis.

(2.) HEARD Mr. Somik Deb, learned counsel for the petitioner as well as Mr. S. Talapatra, learned senior counsel assisted by Mr. B.Banerjee, learned counsel for the respondents.

(3.) IT is further stated that while she was searching for job, an advertisement was issued by the Department of School Education, Government of Tripura on 23.09.2009 inviting applications from intending candidates in plain paper as per prescribed format and in response to the said advertisement the petitioner made an application tendering her prayer for appointment to the substantive post of graduate teacher and such prayer of the petitioner was duly received by the Office of the Director of School Education, respondent No.2 herein and thereafter the appropriate authority after taking note of all the facts and circumstances made a threadbare assessment of the candidature of the petitioner and thereafter on completion of the necessary formalities the respondent No.2 has issued an offer of appointment letter vide memorandum dated 15.07.2010 (Annexure-P2 to the writ petition) in favour of her to the said temporary post of graduate teacher. Upon receipt of the offer of appointment as stated supra, the petitioner promptly tendered her prayer on 24.07.2010 requesting the respondent No.2 to issue letter of posting.