SWAPAN KUMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. S.M. Chakraborty, learned senior counsel, assisted by Ms. B. Chakraborty, learned counsel vice Ms. P. Chakraborty, learned counsel on record appearing for the petitioner as well as Mr. S. Chakraborty, learned Addl. Govt. Advocate appearing for the respondents No. 1 to 3. None appears for the respondent No. 4 despite due notice from this court.

(2.) THE factual perspective of the controversy that has fallen for consideration of this court is that the petitioner was duly recommended by the Departmental Promotion Committee, for short the 'DPC', which was held on 04.09.2004 vide Annexure -1 to the writ petition, for promotion to the post of the Superintendent of Taxes with a specific observation that:

(3.) THEREAFTER , pursuant to the recommendation the respondent No. 4 was appointed by the Notification dated 20.07.2005 to the post of Superintendent of Taxes, Annexure -4 to the writ petition. Subsequently, the DPC was again convened on 13.12.2007, when two other Inspectors of Taxes were recommended and they were appointed as the Superintendent of Taxes. However, that DPC had recommended the petitioner and he was promoted alongwith those two Inspectors.