MRINAL KANTI SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mrs. S. Deb (Gupta), learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.

(2.) The petitioner is working as the Deputy Superintendent of Police (Communication) Grade-II under the Tripura Police Communication Organization, which post is admittedly outside the Tripura Police Service as constituted by Tripura Police Service Rules, 1967, as amended time to time.

(3.) It is not in dispute that those who are in the Tripura Police Service, if they are stagnated in a post for 4 (four) years, will be entitled to get the first ACP Assured Career Progression, see Rule 10 of the Tripura State Civil Services (Revised Pay) Rules, 2009. and in terms of the Rule 10(1) and Rule 10(1)(a) of the Tripura State Civil Services (Revised Pay) Rules, 2009 as amended from time to time, they will be entitled to further career progression.