STATE OF TRIPURA Vs. BIPUL RANJAN DE

JUDGEMENT

(1.) This appeal is filed by the State Government to challenge the judgment of the learned Single Judge dated 17.04.2019 in WP(C) No.962 of 2018.

(2.) Brief facts are as under:

(3.) The learned Single Judge was of the opinion that in terms of Rule 10 of ROP, 2009 all the petitioners were entitled to one benefit of ACP after completion of 17 years of service and the clarification which ran counter to the statutory rules would not deprive the petitioners of such benefits.