TAPAS DEB Vs. STATE OF TRIPURA AND OTHERS

JUDGEMENT

(1.) As agreed to by the learned counsel for the parties and considering the nature of the prayer, the instant writ petition is taken up for disposal.

(2.) The instant writ petition is filed by the petitioner, an L.D.Assistant- cum- typist, who was appointed on 10.01.1994 on adhoc basis under Grade-VI of the Tripura Secretariat Service and subsequently regularized as ex-cadre, for a direction to respondent No. 1 and 2 for regularization of his appointment in the post of L.D. Assistant-cum-typist inducting him to Grade-VI of the Tripura Secretariat Service w.e.f. 10.01.1994, i.e. from the date of his adhoc appointment and also for a direction for consideration of his promotion to the post of Assistant, (Grade-V) of the Tripura Secretariat Service) (Class-III Non-Gazetted) on regular basis w.e.f. 09.11.2005.

(3.) Heard Mr. N. Majumder, learned counsel appearing for the petitioner as well as Mr. J. Majumder, learned State Counsel appearing for the State respondents. None appears for the respondent No.3 to 6, No relief is sought for against them.