NARAYAN BHAUMIK, WEST TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY means of this petition, the petitioner has challenged the action of the State in terminating his services vide order dated 14 -10 -2003 and the dismissal of his appeal by order dated 20 -12 - 2004.

(2.) BRIEFLY stated, the facts of the case are that the petitioner obtained a certificate that he belonged to the Scheduled Caste Community in the year 1972. On the basis of the certificate that he belonged to the Scheduled Caste of ''Mali Community '', he got admission into the Regional Medical College, Imphal as a State sponsored candidate and passed the MBBS examination in 1979.

(3.) ON 25 -06 -1994, the petitioner was granted promotion and promoted to Grade -IV of the Tripura Health Service on account of the fact that he belonged to the reserved category and he was promoted out of turn only because he was treated as a reserved category candidate.