PRITISH BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By way of filing the present writ petition, all the petitioners who are serving as Inspectors of police and being eligible for promotion to the post of TPS Grade II have urged this court to direct the State-respondents to invoke the age relaxation Rules, as provided under Rule 14(4) of Tripura Police Services Rules, 1967 (for short, Rules 1967), in terms of Rule 34 of TPS Rules, 1967 for promotion to the said post from the post of Inspector of police, under Home Department, Government of Tripura.

(2.) From the statements made in the writ petition and as submitted by Mr. P. Roy Barman, learned senior counsel assisted by Mr. S. Bhattacharjee, learned counsel for the petitioners, it is surfaced that the State-respondents have recently initiated the process of promotion as Inspector from the post of TPS, Grade-II on adhoc basis and for this purpose, the State-respondents under notification dated 18th August, 2021 constituted a selection committee i.e. DPC (Annexure 5 to the writ petition) consisting of six Officers for consideration of promotion to the eligible Inspectors from the feeder post of Inspector of Police/Subedar of TSR battalions.

(3.) Prior to formation of said selection committee under notification dated 8th July, 2021, the State-respondents i.e. Deputy Secretary to the Government of Tripura issued a notification dated 22nd June, 2021 (Annexure 3 to the writ petition) wherein it was decided that:-