STATE OF TRIPURA Vs. NIRANJAN DAS

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of this appeal.

(2.) This appeal is filed by the state government and its authorities challenging the decision of the learned single Judge dated 20.09.2018 in WP(C)No.308 of 2014.

(3.) Brief facts are as under - The respondent original petitioner was working in the Department of Food, Civil Supplies and Consumer Affairs, Government of Tripura. He had approached this court by filing Writ Petition No.87 of 2005 contending that he was wrongly denied promotion to the post of Deputy Director (Food). The petitioner had pointed out to the court that being a single post cadre the same could not have been reserved for ST candidates. The decision of the government to promote the ST candidate was, therefore, incorrect. This petition was allowed by judgment dated 19th June, 2013 with following directions :