STATE OF TRIPURA Vs. SASWATI ACHARYYA

JUDGEMENT

(1.) These appeals are filed by the State Government and original respondent No.4 of WP(C) No.120 of 2014 to challenge the judgment of the learned Single Judge dated 26.08.2016 by which the writ petition filed by the original petitioner Smti. Saswati Acharyya came to be allowed.

(2.) Brief facts are as under:

(3.) Prior to the year 2013 from the post of Scientific Assistant there was no promotional avenues. In the Department of Science, Technology and Environment two higher posts carrying identical pay scales of Project Officer and Research Officer existed. In each of these cadres there was only one sanctioned post. Both these posts till the year 2013 would be filled up by direct recruitment from the eligible candidates. Recruitment rules for these posts were separate. In the year 2013 in order to make promotional avenues available to the Scientific Assistants, the recruitment rules for both these posts were amended providing that 50% of the posts would be filled up by promotion failing which by transfer on deputation and 50% by direct recruitment. The qualifications required for direct recruitment as well as promotion for both these posts were identical and which read as under: