PAPIYA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner. She has challenged the judgment of the learned Single Judge dated 16th September, 2016 passed in WP(C) No.22/2011.

(2.) Brief facts are as under :

(3.) By a memorandum dated 24th October 1994, the department published a final seniority list of the cadre of Sister Tutors in which the petitioner was shown at Sl. No.25 and respondent Nos.3 and 4 were shown at Sl. No.24 and 23 respectively. This was on the basis of their respective joining dates. The petitioner made a representation dated 2nd November, 1994 and objected to this seniority position. She again made a fresh representation on 30th June, 2001 raising the same issue of her incorrect seniority. She filed another representation on 15th July, 2005 and thereafter on 12th January, 2006 and on 15th June, 2006. By a communication dated 16th June 2006, the Government refused to entertain the petitioner's grievances and maintained the seniority inter-se between the petitioner and the said private-respondents as was shown in the original seniority list dated 13th September, 1994 which was continued from time to time.