DIBAKAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged seniority lists published by the official respondents on 26.06.2013 and 12.09.2005 as also a Notification dated 11.03.2002 by which the private respondents, respondents No.6 and 7 herein, were promoted to the post of Senior Motor Vehicles Inspector with effect from 24.01.1997.

(2.) Brief facts are as under:

(3.) In the meantime, the department issued a promotion order dated 11.03.2002 promoting the respondents No.6 and 7 as Senior Motor Vehicles Inspectors on regular basis and giving them the retrospective effect of promotion from 24.01.1997. By order dated 03.06.2004, the petitioner was also promoted on the same post, however, with prospective effect only.