MONORANJAN MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D. Sarkar, learned counsel appearing for the petitioner and Mr. R. G. Chakraborty, learned counsel appearing for the respondents.

(2.) By way of filing this instant writ petition, the petitioner has sought for following reliefs:

(3.) Briefly stated, the petitioner was first appointed on 17.12.1997 as Junior Store Keeper. The petitioner was supposed to be promoted to the post of Inspector on completion of 5 [five] years of satisfactory service as per Recruitment Rules and the next promotion would be the post of Sub-Divisional Controller or Chief Inspector on completion of 3 [three] years of satisfactory service in the feeder post i.e. as Inspector.