Tripura High Court
Bapi Dey And Another vs The State Of Tripura And Others on 17 January, 2019
Author: S. Talapatra
Bench: S. Talapatra
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HIGH COURT OF TRIPURA
AGARTALA
WP(C)991 of 2018
Bapi Dey and Another
----Petitioner(s)
Versus
The State of Tripura and Others
----Respondent(s)
For Petitioner(s) : Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. N. Chowdhury, G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 17/01/2019 A serious issue has emerged before this court which emanates from a direction of the Public Interest Litigation, earlier taken up by this court for enhancing the capacity of the prosecution. In that Public Interest Litigation, being WP(C)(PIL)No.20 of 2015, the government had made an undertaking that through a transparent selection process, they would determine the comparative merit of the persons who seek engagement as Assistant Public Prosecutors [APP, in short] or Additional Public Prosecutors. Two writ petitioners have brought serious allegation of arbitrariness by means of this writ petition.
Without having any comment on the merit of their allegations, this court is of the considered view that since the grievance which has nexus with previous writ petition(PIL), as referred, the matter be placed before the Hon'ble Chief Justice Page 2 of 2 for considering whether this writ petition can be converted into another Public Interest Litigation, in sequel, on the basis of the allegations made and can be taken up by this High Court.
Having observed thus, no substantive order on merit is passed today.
JUDGE Sabyasachi. B