RANJIT DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. K. N. Bhattacharjee, learned counsel for the petitioner and Mr. T. D. Mazumdar, learned Govt. counsel appearing for the respondents.

(2.) THE pleaded case of the writ petitioner is that he is the practicing Advocate since 1989 both in civil and criminal side.

(3.) THE respondents issued an advertisement being No. 01/2007 inviting application in prescribed form for the post of Director and deputy Director for the State prosecution Directorate established under home Department, Government of Tripura. In the said advertisement the qualification laid down for the post of Director Prosecution is stated as follows :