SAHID ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ petition is directed against the order dated 18.9.2002 issued by the Superintendent of Police, Tripura North, Kailashahar cancelling the offer of appointment issued in favour of the four petitioners for the post of constable under the Tripura Police Department and for issuance of a writ of mandamus directing the respondents to appoint them to the said posts.

(2.) The material facts of the case are not in dispute. To appreciate the controversy involved in the writ petition, a brief narration of the facts as gathered from the pleadings of the parties, may be noticed at the very outset. The Government of Tripura constituted a Recruitment Board for filling up the vacant posts of male constable and woman constable under the Tripura Police Department. Towards this end, an advertisement was published in the local papers (Annexure-B) inviting eligible candidates for filling up the following vacancies for the posts of male constable, and female constables. <FRM>JUDGEMENT_169_GAULT1_2006Html1.htm</FRM>

(3.) Out of the aforesaid vacancies, 35% were reserved for working Home guards and 5% of the vacancies was reserved for the serving Civil Defence personnel while 2% of the said vacancies was reserved for Ex-servicemen. It would appear that during the said recruitment process, the Chairman of the Recruitment Board was further informed by the Police Head Quarter that the vacancies for both the posts of male and female constable had been increased to 848, the break up whereof in respect of male candidate is indicated as follows : <FRM>JUDGEMENT_169_GAULT1_2006Html2.htm</FRM> <FRM>JUDGEMENT_169_GAULT1_2006Html3.htm</FRM>