Tripura High Court
Dr. Sandip Saha vs Tripura Public Service Commission on 23 May, 2025
IN THE HIGH COURT OF TRIPURA
AGARTALA
W.P.(C) No.267 of 2025
Dr. Sandip Saha,
Son of Subhash Chandra Saha, resident of
Town Pratapgarh, Ramthakur Road, Near
Ramthakur Boys School, Agartala, West
Tripura
......... Petitioner(s)
-Versus-
1. Tripura Public Service Commission,
to be represented by the Secretary, TPSC,
Akhaura Road, Agartala, West Tripura,
PIN-799001
2. The Secretary,
Tripura Public Service Commission,
Akhaura Road, Agartala, West Tripura,
PIN-799001
3. The State of Tripura,
to be represented by the
Secretary/Commissioner, Department of
Youth & Sports Affairs, Government of
Tripura, New Secretariat Complex,
Khejurbagan, P.S. New Capital, Complex,
Agartala, District-West Tripura, PIN-
799010
4. The Director,
Department of Youth & Sports Affairs,
Government of Tripura, Siksha Bhavan,
Office Lane, Agartala, West Tripura, PIN-
799001
........ Respondent(s)
For the Petitioner (s) : Mr. P. Roy Barman, Sr. Adv.
Mr. S. Bhattacharjee, Adv.
For the Respondent (s) : Mr. R. Datta, Adv.
Mr. D. Sarma, Addl. GA
Date of hearing & delivery : 23.05.2025
of Judgment & order
YES NO
Whether fit for reporting :
Page 2 of 5
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
JUDGMENT & ORDER (ORAL)
Heard Mr. P. Roy Barman, learned senior counsel appearing for the petitioner as well as Mr. R. Datta, learned counsel appearing for the respondent Nos.1 & 2 and Mr. D. Sarma, learned Addl. G.A. appearing of the respondents Nos.3 & 4. [2] The petitioner in pursuance to the advertisement vide No.08 of 2024 dated 24.09.2024 of Tripura Public Service Commission (for short- TPSC) has applied for the post of Assistant Professor (UR), Regional College of Physical Education, Panisagar, North Tripura under the Education (YAS) Department, Government of Tripura and he submitted his candidature vide ID No.08/2024/0010. Thereafter, TPSC vide notification dated 17.01.2025 published the list of candidates along with their respective API score and the petitioner's API score was shown to be 73 though according to him, his API score would be 86 inasmuch as on the count of his previous teaching experience, 10 marks were supposed to be added and for his certain awards received by him further, 3 marks were also to be added. Thereafter, he sent one representation dated 27.01.2025 ventilating such grievances and requesting for further addition of 13 marks to his total API scores but that was not responded and therefore, the present writ petition has been filed.
[3] During hearing, Mr. Roy Barman, learned senior counsel refers to the judgment dated 07.11.2022 passed by a Coordinate Page 3 of 5 Bench of this Court in W.P.(C) No.906 of 2022 and submits that on earlier occasion also the present writ petitioner submitted his application for selection to the post of an Assistant Professor (UR), Regional College of Physical Education in Government Degree College in response to the advertisement No.08 of 2022 dated 24.08.2022 published by the TPSC and there also, regarding his previous teaching experience, 10 marks were not added in his API scores Thereafter, the writ petition was filed and this Court after hearing the parties and considering the materials on records, directed the TPSC to add 10 marks more in his API score. Mr. Roy Barman, learned senior counsel submits that despite the direction issued by this Court in the said previous writ petition, again similar mistake has been committed by the TPSC authority by not adding said 10 marks and referring to Annexure-13 of the present writ petition, learned senior counsel submits that the petitioner was given one Educational Excellence Awards for contribution to the Education Community on 22.04.2023 by one institution, namely, Kiteskraft Productions. Therefore, further 3 marks ought to have been added in his API score. Mr. Roy Barman, learned senior counsel finally urges for necessary directions to be issued to the TPSC for adding 13 marks in API score of the petitioner. [4] Mr. Raju Datta, learned counsel appearing for the respondents-TPSC placed a letter of instruction dated 22.05.2025 in the record and submits that the scrutiny committee as formed in connection with the present selection process is different than that of the scrutiny committee as was formed in connection with the previous Page 4 of 5 advertisement No.08 of 2022. However, Mr. Datta, Ld. Counsel submits that the TPSC, if so, directed by the court, is ready to add 10 marks more in the API score of the petitioner on the ground of his previous teaching experience but the TPSC opposes the prayer for adding further 3 marks in the API score of the petitioner on the ground of that the petitioner does not possess any award of national or international level given by any international organisation or by Government of India or by any Institution recognised by Govt. of India.
[5] Mr. Sarma, learned Addl. GA appearing for the State- respondents submits that the State is a formal party in this case and is no way involved in this matter.
[6] Due consideration is given to the submissions of both sides and also on the materials placed before the Court. It is undisputed fact that the matter of addition of 10 marks on the basis of the previous experience of the petitioner was already decided by this Court in W.P.(C) No.906 of 2022 with a direction to the TPSC for adding 10 marks to the API score of the petitioner and therefore said issue does not require further examination and deliberation. In view of the previous decision of this Court, the TPSC is required to add 10 marks to the API score of the petitioner on the ground of his previous teaching experience. So far the claim of the petitioner regarding addition of further 3 marks in his API score on the ground of award Page 5 of 5 received by him is concerned; matter is left to the TPSC to examine the same in accordance with the relevant rules and guidelines. [7] In view of the above directions, this writ petition is partly allowed. Direction is issued to the TPSC to add 10 marks more in the API score of the petitioner on the count of his previous teaching experience, in connection with the present advertisement No.08 of 2024. Simultaneously, the TPSC will also examine and take a conscious decision within a week of receipt of copy of this order or before the date of interview whichever is earlier, on the prayer of the petitioner regarding addition of further 3 marks on the count of his award, in accordance with the relevant rules and guidelines.
With the above said terms, the writ petition is disposed of. Pending application(s), if any, also stand disposed of.
JUDGE SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2025.05.24 11:02:34 +05'30' Sujay