RANJAN CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for a direction for granting him promotion with retrospective effect on the basis of the panel prepared by the respondents on 13.11.2009.

(2.) Brief facts are as under:

(3.) A DPC for drawing a panel of suitable candidates for further promotion to the post of Sub-Inspector was convened in the year 2009. The DPC prepared a panel of eligible suitable candidates for such promotion on 13.11.2009. The name of the petitioner was placed at Sl. No.35 in the list as an unreserved candidate. Though the department operated the panel partially, the petitioner was not promoted till his retirement on superannuation on 30.06.2016. The petitioner has, therefore, filed the present petition.