SANJIB BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner and also heard Mr. N. Majumder, learned counsel appearing for the respondent Nos. 1, 2 and 3.

(2.) By means of filing this writ petition, the petitioner has challenged the legality and validity of the corrigendum dated 30th April, 2016 and for setting aside down-grading of ACR from 'very good' to 'Average'.

(3.) Brief facts of the case are as under: