SATYESH CH. DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This litigation has a chequered history. Petitioner has been contesting his seniority position in the cadre of Senior Ranger in the Forest Department of State of Tripura.

(2.) Briefly stated, facts are as under :

(3.) The judgment of the learned Single Judge was not challenged by the State. Instead, an application was moved for extension of time for complying with the directions. In such petition, order was passed on 20th January, 2005 granting time of 2(two) months from 1st January, 2005 to comply with the said order.