INDRAJIT ROY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner Sri Indrajit Roy for directing the respondent No. 1 and 2 to set aside and quash the office order No. 444/4-31/F.1(9)- Estt/PHQ/2008 dated 13.11.2008 (Annexure-2 to the writ petition) and consequent thereto appoint him to the post of Head clerk/Accountant against the regular vacancy in the scale of pay of Rs.5000-10300/- or in the corresponding revised scale thereto with all other allowances w.e.f. 13.11.2008 or from the date when his juniors i.e. the respondent No. 3 and 4 were appointed.

(2.) Heard Mr. Bhattacharji, learned counsel for the petitioner and Mr. B. C. Das, learned Advocate General assisted by Mr. B. Datta, learned counsel for the state respondents.

(3.) The brief facts needed to be discussed are as follows: