RAMENDRA NATH DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In this application under Article 226 of the Constitution, the petitioner has prayed for quashing the seniority list published on 1.3.1997, the Recruitment Rules framed under Notification dated 5.3.1997 and the appointment of the respondent No. 5 as Principal of the Govt. Music College, Agartala.

(2.) The brief facts of the case as stated in the writ petition are that in the Govt. Music College, located at Agartala , a Diploma course was being imparted to students, which is affiliated to Bhat Khande Sangit Vidyapith at Lucknow. In the year 1976 a Degree course in music was also opened in the said College. Initially the said Degree course was affiliated to the Calcutta University. But thereafter it was affiliated with the Tripura University. The Govt Music College at Agartala thus has two units, one is Diploma Course and the other is Degree Course styled as B. Music.

(3.) In response to the advertisement issued by the Secretary to the Government of Tripura, Education Department, the petitioner applied for appointment to a post of Senior Lecturer in Vocal Music in the said Govt. Music College. He was interviewed and after selection by the Interview Board, constituted by the Tripura Public Service Commission, he was issued an appointment order dated 19.4.1977 and pursuant to the said appointment order, the petitioner joined as Senior Lecturer in Vocal Music in the said College on 30.4.77. The respondent No. 5 was similarly selected by the Interview Board, constituted by the Tripura Public Service Commission and appointed as Senior Lecturer in the said College on 19.4.77 and pursuant to the said order of appointment, the respondent No. 5 joined the said College on 19.4.77.