RANADEB DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These appeals are filed by the original private respondents as well as the State Government. They have challenged a common judgment of the learned Single Judge dated 24.05.2019 in WP(C) No.157 of 2013 and connected petitions filed by Sri Raju Ghosh and others. The issues pertain to promotion to the post of Tripura Police Service Grade-II from the feeder cadres of Police Inspectors of Tripura Police and Subedars of Tripura State Rifles. The original petitioners who were members of Tripura State Rifles and were holding the posts of Subedars and were also eligible for promotion to TPS Grade-II, were not promoted by the Government while granting promotions to as many as 76 officers belonging to the said two streams by a notification dated 05.06.2013 which was impugned in the writ petitions. This litigation has a long history. As briefly as possible, the same may be noted.

(2.) Rule 14 pertains to conditions of eligibility and procedure for selection and reads as under:

(3.) As per Rule 15 the list to be prepared under Rule 14 by the Government would be in consultation with the Public Service Commission. Part XI of the rules pertains to relaxation. Rule 34 contained in the said part reads as under: