SUBHRA GUPTA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD learned counsel P. Roy Barman for the petitioner and learned counsel Mr. J. Majumder for the State -respondents.

(2.) THE petitioner had been working in the post of Sr. Inspector of Excise which is a feeder post for promotion to the post of TCS Grade -II. He was due to be promoted to the post of TCS Grade -II but his promotion was denied by the official respondents and his juniors i.e. respondent Nos. 7 to 19 were promoted to the post of TCS Grade -II by notification dated 12.09.2007 (Annexure -I to the writ petition). Since his promotion was denied, he approached this Court by filing this writ petition seeking direction against the respondents to cancel the promotion of respondent Nos. 7 to 19 and to give him promotion from the date his juniors were promoted.

(3.) THE petitioner by filing rejoinder affidavit placed on record his relevant ACRs and has contended that the DPC did not properly consider his case and wrongly denied his promotion though there was nothing adverse in his ACRs rather all the ACRs of the relevant period shows that he was qualified for promotion.