Tri HC │TPSC directed to act in accordance with the recommendation made by the State to fill up the post of TCS
Tripura High Court: Arinadm Lodh, J., decided in the matter wherein four of the petitioners were holding the post of Chief Inspector
Tripura Public Service Commission
Tri HC | Lee Commission Report of 1924 cited by Court – holds PSC rules to not be retrospectively applied to an ongoing selection process
“Wherever democratic institutions exists experience has shown that to secure an efficient civil service it is essential to protect it as far