MITHUN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioners. Also heard Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents- State.

(2.) By means of filing this writ petition, the petitioners have prayed for the following reliefs:

(3.) Outlining the relevant facts, in brief, the petitioners have been serving as Rifleman (GD) under Tripura State Rifles [TSR, for short]. Their services were governed by pre-amended TSR (Recruitment) Rules, 1984 vide Rule-37(1) provided that, the post of Havildar (Clerk) shall be filled up by transfer from amongst the general duty Havildar failing which from amongst Naiks, failing which from amongst Lance Naiks and failing which from amongst Riflemen, who-