SIMA DEBBARMA Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) The petitioner is now working as the Officer Junior Management (Scale-I) under Tripura Gramin Bank and by means of this writ petition she has urged this court to grant her the benefit of promotion to the post of Assistant Manager, Officer Junior Management (Scale-I) w.e.f. 2005 and further to direct the respondents to release all service benefits including seniority.

(2.) This writ petition has a chequered history. The petitioner, seeking the similar relief, had approached this court by filing two writ petitions, being WP(C) No.288 of 2009 and WP(C) No.67/2012.

(3.) By the order dated 28.09.2011, the writ petition, being WP(C) No.288 of 2009, was disposed of with direction to the Chairman, Tripura Gramin Bank to consider the representation of the petitioner dated 17.08.2009 preferably within a period of 3 (three) months from the date of that order. By the order dated 20.08.2015, the writ petition being WP(C) No.67 of 2012 was dismissed as infructuous as the petitioner was promoted to the post of Officer Junior Management (Scale-I) w.e.f. 09.08.2014 by the order under No.TGB/HO/P.F.- 637/911-913/2014 dated 12.08.2014, however, the petitioner was granted liberty to approach for redressal if any grievance arises on the representation. The said representation dated 17.08.2019 as referred in the order dated 28.09.2011 delivered in WP(C) No.288 of 2009 was disposed of having categorically held as follows: