SURESH CHANDRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the present writ petition, the petitioner has challenged the entry that was made in the Annual Confidential Report (in short, ACR) as "good", which appears to be adverse for consideration of his next promotion because "very good" is the minimum benchmark for consideration of his promotion.

(2.) Heard Mr. S. C. Das, learned counsel appearing for the petitioner as well as Mr.G.S. Bhattacharjee, learned counsel appearing on behalf of the State-respondents.

(3.) Shorn of unnecessary details, the facts relevant to decide the present writ petition may be stated hereunder:-