SAMARENDRA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl.G.A. appearing for the respondents.

(2.) By means of filing this present writ petition, the petitioner has prayed for the following reliefs:-

(3.) The claim of the petitioner is that he has successfully completed two years of probation period and he wants exemption for promotion under Rule-35 of Tripura Civil Services Rules-1967. From a communication dtd. 8/6/2017 made by the Additional Secretary to the Government of Tripura, it is clear that due to pendency of special leave petition before the Hon'ble Supreme Court of India in connection with the reservation policy of the State Government as well as the memorandum issued on this behalf on 1/4/2017 (Annuxure-1, all promotions have been kept in abeyance until further orders. Therefore, at present it is not possible to consider promotion in favour of some of the persons holding the feeder posts.