AJIT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) With the consent of parties, the petitions are clubbed and as agreed by the learned counsel, we have heard and considered the facts of WP(C) No.907/2017 and WP(C) No.1585/2017 as lead cases.

(2.) The petitioners have prayed for the following reliefs in WP(C) 907/2017 and WP(C) No.1585/2017 respectively.

(3.) Learned counsel for the petitioners invite our attention to the anomaly/arbitrariness and alleged absurdity in the categorization of the groups in schedule 4 Rule 5 of Tripura Civil Services Rules,1967 for promotion to different posts including that of Grade-II.