SUBANGKARI PODDER Vs. DISTRICT AND SESSIONS JUDGE, WEST TRIPURA JUDICIAL DISTRICT

JUDGEMENT

(1.) These petitions arise in common background. They have been heard for final disposal together and would be disposed of by this judgment.

(2.) Brief facts are as under :

(3.) The petitioner would point out that though initially 25 vacancies were notified, due to variety of reasons, the number of vacancies was enlarged with the approval of the High Court and eventually from the list of successful candidates published vide the said notification dated 02.05.2017, total of 65 appointments were made. The petitioner would further point out that the last selected candidate in the Un-reserved (UR) category to which she belongs, had scored of 72 out of 100 marks.