Tripura High Court
Ranjit Kumar Das vs The State Of Tripura And Others on 31 May, 2023
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HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.330 of 2023
Ranjit Kumar Das
........................ Petitioner(s).
Versus
The State of Tripura and Others
........................ Respondent(s).
For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Koomar Chakraborty, Advocate.
For Respondent(s) : Mr. B. N. Majumder, Sr. Advocate, Mr. D.J. Saha, Advocate.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH _O_R_D_E_R_ 31/05/2023 Petitioner (Scheduled Caste category) has not been included in the list of successful candidates under Physically Handicapped (PH) category in the selection process of Group-D employees under the District and Subordinate Judiciary of Tripura vide advertisement dated 5th April, 2021 (Annexure-3). Petitioner has on his own calculation found that out of 125 finally selected candidates, only 4(four) have been granted the benefit of physically handicapped reservation under PH category though total 5(five) posts in the PH category ought to have been filled up if the total number of 125 vacancies have been filled up by the successful candidates. The name of other physically handicapped candidates are at Sl. Nos. 78, 93, 134 and 182 as per the common merit list of candidates Page 2 of 2 published by the respondent employer under advertisement No.F2(17)(b)- DJ/N/DMN/2021/2035, petitioners name occurs at Sl. No. 222.
Learned senior counsel appearing for the respondent No.3 seeks time to obtain instruction and ascertain the correct facts. Accordingly, the mater is adjourned to 13.07.2023.
(APARESH KUMAR SINGH), CJ Munna S