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Judgment
Arindam Lodh, J
Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharya, learned G.A. appearing for the State-respondents and Mr. R.G.Chakraborty, learned counsel appearing for the respondent-TPSC.
The case of the petitioner is that she is pursuing MDS course in a Medical College. In the meantime, in response to an advertisement for filling up the posts of Dental Surgeon, issued by the Health and Family Welfare Department, Govt. of Tripura, the petitioner submitted application and after due selection process, she was selected. Offer of appointment was issued to her to join her place of posting at Dharmanagar within 14 days. On receipt of the copy of offer of appointment, the petitioner submitted a representation to the authority concerned of the Health and Family Welfare Department, Govt. of Tripura to extend her joining period for the reason that she has been pursuing her MDS course.
This court had passed an order on 19.01.2023 requesting the concerned authority of the Health and Family Welfare Department to consider her representation. However, due to acute shortage of doctors in the State of Tripura, the Secretary, Health Department, Govt. of Tripura could not consider the representation of the petitioner.
Mr. Sinha, learned counsel appearing for the petitioner has submitted that the course of the petitioner will be completed in the month of August, 2023.
Today, Mr. Debasish Basu, the Secretary, Health and Family Welfare Department, Govt. of Tripura along with Mrs. Anima Debbarma, the Deputy Secretary, Health and Family Welfare Department, Govt. of Tripura are present before this court as per direction.
Mr. Basu, the Secretary, Health and Family Welfare Department, Govt. of Tripura has submitted that the petitioner will not be able to join within a year. At this juncture, Mr. Sinha, learned counsel for the petitioner has submitted that the petitioner will be able to join her service on 1st September, 2023.
Mr. Basu, the Secretary, Health and Family Welfare Department, Govt. of Tripura has further submitted that if the petitioner can join in service by 1st September, 2023, then, this period may be treated as extended period of her joining to service.
In the light of the submissions advanced by learned counsel appearing for the parties as well as Mr. Basu, the Secretary, Health and Family Welfare Department, this petition is disposed of with the direction that the petitioner must join to her service on or before 1st September, 2023 failing which, liberty is given to the Secretary, Health and Family Welfare Department, Govt. of Tripura to take further steps in accordance with law.
It is made clear that no further extension shall be granted considering the larger public interest of the State.
Personal appearance of Mr. Basu and Mrs. Debbarma, the Secretary and the Deputy Secretary of Health and Family Welfare Department, Govt. of Tripura is dispensed with.
With the above observations and directions, the instant writ petition stands disposed.