LAWS(TRIP)-2015-7-1

RAJIB NAG Vs. STATE OF TRIPURA

Decided On July 07, 2015
Rajib Nag Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) HEARD learned counsel, Mr. D. K. Das Choudhury along with learned counsel, Mr. P. Roy Barman for the petitioners and learned Senior counsel, Mr. S. Deb, assisted by learned counsel, Mr. D. C. Nath for the respondents.

(2.) PURSUANT to an advertisement dated 21.04.2002 for recruitment to the post of Assistant Commandant of Tripura State Rifles(for short 'TSR"), the petitioners were selected by TPSC and consequent to such selection, respondent No.4, the Director General of Police by Office Order issued on 04.11.2004 (Annexure -4 to the writ petition) appointed the petitioners to the posts of Assistant Commandant, TSR Battalion. The appointments were made as per the provisions of the rules, namely, Recruitment Rules for the post of Assistant Commandant Tripura State Rifles, 1998. The Tripura Police Service Rules, 1967 (for short 'TPS Rules, 1967'), after amendment, prescribes provision for absorption of Assistant Commandant of TSR to the post of Tripura Police Service (for short 'TPS') Grade -II.

(3.) THE State -respondent by issuing Memo dated 12.06.2006 (Annexure -6 to the writ petition) invited option from the eligible officers working in ex -cadre posts, including Assistant Commandant of TSR, to absorb in the post of TPS Grade -II and accordingly, all the petitioners exercised their options and having found them eligible, by Notification dated 15.11.2006 (Annexure - 8 to the writ petition), all the petitioners were absorbed in the Cadre of TPS Grade -II.