(1.) THESE appeals, namely WA no.23/2012, WA 32/2012 and WA 33/2012 are directed against the common judgment and order passed by the learned single Judge in WP(C) 195 of 2010 and WP(C) 440 of 2010, wherein while the learned single Judge allowed the writ petitions of the respondents in WA 23/2012 and WA 32/2012 who were petitioners in the aforesaid writ petitions, with the following directions:
(2.) THE Writ Appeal No.23/2012 and Writ Appeal No.33/2012 have been filed by the State Appellants and the Writ Appeal No.32/2012 has been filed by the writ petitioners in WP(C) 440/2010 who are the respondents in WA 23/2012.
(3.) THE respondent -writ petitioners who were Subedars in the Tripura State Rifles (for short, âState Riflesâ) had challenged the Office Memorandum dated 19th February, 2010 wherein proposal for relaxation of eligibility criteria for promotion to the post of TPS Grade -II as stipulated in Rule 14 of the Tripura Police Service Rules, 1967 (12th Amendment) (for short, âRules, 1967â), had been submitted by the Principal Secretary to the Govt. of Tripura to the Council of Ministers and also the notification dated 9th March, 2010 which was issued in exercise of the powers conferred by Rule 34 of the said Rules, 1967 in consultation with the Tripura Public Service Commission (for short, âTPSCâ) for granting one time relaxation of the eligibility criteria as prescribed in Rule 14 of he Rules, 1967 for promotion of the Inspectors of Police and Subedars of State Rifles to the post of TPS Grade -II as 51 posts of such TPS Grade -II were lying vacant at the relevant time.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN