GOPESH DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have challenged an order dated 7th of December, 2018 by which they have been reverted from the post of Naib Subedar to the lower post of Havildar.

(2.) Brief facts are as under:

(3.) The learned Single Judge disposed of the petition of said Sri Kishore Kumar Basak by Judgment dated 18.04.2017 holding that the said petitioner had crossed the age of 40 years on the cutoff date. His case was, therefore, correctly not considered by the State of Tripura for promotion to the post of NaibSubedar. Following observations were made: