USHA RANJAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present writ appeal has been filed under Chapter-VIII, Rule-B(A) of the High Court of Tripura Rules, 2023 read with Article-226 of the Constitution of India against the judgment and order dtd. 28/6/2023 passed in WP(C) No.11 of 2022 by the learned Single Judge.

(2.) The case of the writ petitioner, the appellant herein, in brief is that initially he was appointed as a Panchayet Secretary on a fixed-pay basis on 21/7/2003 and subsequently, he was absorbed permanently in the year 2008. The petitioner applied for a 'No Objection' certificate in the year 2010 for appearing in the Secondary Examination (Madhyamik) conducted by the National Open School and accordingly, the 'No Objection' certificate was issued by the Director of Panchayats, Government of Tripura in favour of him on 8/11/2010 [Annexure-2 to the writ petition] and after successfully passed the Madhyamik Examination, the writ petitioner again approached the Block Development Officer (BDO), Jampuijala R.D. Block for recording his Madhyamik Pass qualification in his service book and accordingly, the BDO, Jampuijala R.D. Block forwarded the said prayer to the Director of Panchayet, the respondent No.2 herein, vide communication dtd. 26/8/2011 [Annexure-3 to the writ petition]. Thereafter, in the year 2013, the again the writ petitioner applied for 'No Objection Certificate' for appearing in the Senior Secondary Examination from National Institute of Open School and accordingly, No Objection certificate was issued on 1/3/2013 [Annexure-4 to the writ petition] and after successfully passed the said examination, he also made a similar prayer for recording the said qualification before the Director of Panchayet through proper channel.

(3.) On 23/3/2016, the Director of Panchayet, Government of Tripura published a draft seniority list in which the petitioner was erroneously placed at Serial No. 950 and showing him as 'Madhyamik plucked'. Upon detecting the said error, the writ petitioner submitted a representation to respondent No.2 on 14/7/20166, requesting for correction of his educational qualifications. However, till date no final seniority list has been published.