GURU PRASAD CHAKRABORTY Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) The judgment and order, dated 30.5.1997, passed in Civil Rule Nos 2 of 1989 and 26 of 1989, dismissing the two writ petitions is under challenge in the present appeal.

(2.) In a narrow compass, the facts, which are material for the purpose of disposal of this writ appeal, may be stated as follows: The respondent No. 1 namely, Tripura University, published an advertisement on 30.8.1988, inviting, inter alia, applications for appointment to the post of Deputy Librarian in the said University. Amongst others, the appellant, the respondent No.4 and one Arabinda Chakravorty applied for appointment to the said post of Deputy Librarian. The Selection Board, eventually, selected the respondent No.4 for appointment to the said post. Aggrieved by this appointment, the appellant and the said Arabinda Chakravorty instituted two writ petitions aforementioned. By the impugned judgment and order, dated 30.5.97, both the writ petitions were, as indicated herein before, dismissed. The petitioner in CR No.2 of 1989, namely, Sri Guru Prasad Chakraborty, has now, approached this Court with the present appeal. No appeal has, however, been preferred by the said Arabinda Chakravorty.

(3.) We have perused the materials on record including the advertisement, in question. We have heard Mr. P. Roy Barman, learned counsel for the appellant, and Mr. DK Biswas, learned counsel for the respondent No.4. We have also heard Mr. PK Paul learned counsel appearing on behalf of respondent Nos 1 and 2 and Mr. P. Deb Roy, learned counsel for the respondent No.3.