RAMKRISHNA DEBBARMA Vs. NISHI DEBBARMA

JUDGEMENT

(1.) This appeal is filed by the original respondent No.6 of WP(C) No.308/2015 to challenge a judgment dated 9th June, 2016 rendered by the learned single Judge in the said petition.

(2.) Brief facts are as under :

(3.) The petitioner pointed out that he was appointed to the post of Deputy Executive Officer in the Tripura Tribal Area Autonomous District Council ('TTAADC' for short) under order dated 18.12.1996 and he joined to the said post on 7th January, 1997 whereas the respondent No.6 was appointed to the post of Deputy Executive Officer(Finance) on 2nd June, 1997. Thus the respondent No.6 was junior to the petitioner, despite which ignoring the claim of the petitioner the said respondent was promoted to the post of Executive Officer(Finance). The petitioner also contended that in between the post of Deputy Executive Officer and the Executive Officer, there was an intermediary post of Additional Executive Officer. The respondent No.6 was thus directly promoted to the post of Executive Officer without first granting promotion to the post of Additional Executive Officer. On both these grounds, his promotion was challenged.