RATNA ROY SMTI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India, the petitioner challenged the letter of recommendation bearing No. F.66 (1)-TPSC/94 dated 14.2.2001 by which the Tripura Public Service Commission, respondent No. 2 recommended the name of respondent No.5, Shri Santanu Bhattacharjee for being appointed to the post of Assistant Professor, College of Teacher Education in the subject "Education".

(2.) The grievance of the petitioner is that pursuant to the advertisement No. 1/2000 dated 3.3.2000, floated by the respondent No. 2, the petitioner applied for the post of Assistant Professor, College of Teacher Education for the category of post -"Education". The petitioner did not get any interview/call letter at all, but surprisingly came to learn that the respondent No. 2 recommended the name of the respondent No. 5 for the post of Assistant Professor, College of Teacher Education in "Education". Hence she filed this writ petition on 28.2.2001 challenging the said impugned recommendation dated 14.2.2001.

(3.) Rule was issued by this Court vide order dated 1.3.2001 and in the connected Civil Misc. application No. 81 of 2001, this Court prevented the State of Tripura from issuing any letter of appointment in favour of the respondent No. 5 for the post of Assistant Professor, College of Teacher Education in the subject "Education".