SARAJIT DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner's grievance is that he is denied promotion to the post of UDC while his colleagues and juniors were considered and promoted.

(2.) Brief facts are as under:

(3.) The situation created by the department is quite unsatisfactory. There is absolutely no reason, none cited how the name of a regular Government servant who was holding the post since several years, did not figure in the seniority list. On account of this though he was due for consideration for promotion, such consideration was not granted. Subsequently, as per the account of the authorities his name was included in the seniority list. Again how the reappearance of the name after earlier mysterious disappearance is also not explained. In any case, as noted above, subsequently the respondents should have joined a review DPC and considered the case of the petitioner as on the date when his juniors were considered and if found fit, granted promotion to the post of UDC with retrospective effect.