SAMIR SEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner has made a grievance about his juniors being promoted to the post of Headmaster (Primary Section) superseding him. He has therefore, prayed for the directions to the respondents No.1 and 2 to grant such promotion to him with effect from the date when his juniors were so promoted.

(3.) Brief facts are as under: