Tripura High Court
Dr. Sandip Saha vs Tripura Public Service Commission ... on 20 May, 2025
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.267 of 2025
Dr. Sandip Saha
......Petitioner(s).
Vs.
Tripura Public Service Commission (TPSC) & others
......Respondent(s).
For Petitioner (s) : Mr. Purusuttam Roy Barman, Sr. Advocate.
Mr. Samarjit Bhattacharjee, Advocate.
Ms. Aradhita Debbarma, Advocate.
For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Raju Datta, Advocate.
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_ 20.05.2025 Mr. Purusuttam Roy Barman, learned senior counsel appearing for the petitioner submits that in respect of the Advertisement No.08/2024, the petitioner applied for the post of Assistant Professor in the Regional College of Physical Education, Panisagar. Thereafter, the TPSC, vide notification dated 17.01.2025, published the list of candidates along with their respective API scores, wherein the API score of the petitioner was shown to be 73 but according to the petitioner, it ought to have been 86.
Mr. Roy Barman, learned senior counsel submits that the petitioner has previous teaching experience and also has certain awards in his favour which were not taken into consideration in this regard. Mr. Barman, learned senior counsel submits that earlier also TPSC issued similar Advertisement bearing No.08/2022 and in that advertisement also API score regarding previous teaching experience was not included in respect of the petitioner. Therefore, he preferred WP(C) No.906 of Page 2 of 2 2022 before this Court, which was disposed of on 07.11.2022 with a direction to the TPSC to add 10 marks in the API score of the petitioner.
According to learned senior counsel, thereafter said 10 marks on account of previous teaching experience was added in the candidature of the petitioner but again same mistake has been repeated in respect of the present Advertisement No.08/2024.
Mr. Raju Datta, learned counsel appearing for respondent Nos.1 and 2 has sought for an adjournment to take instructions from his clients and also to submit counter affidavit, if possible on the next date. Necessary endeavour may be made by the respondents to submit counter affidavit on the next date.
Mr. Dipankar Sarma, learned Addl. G.A. has appeared for respondent Nos.3 and 4 and waives service of notice upon them.
Accordingly, let the matter appear on 23.05.2025.
JUDGE SATABD Digitally signed by SATABDI DUTTA I DUTTA 13:20:22 +05'30' Date: 2025.05.21 Dinashree