SUSHANTA GUPTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ appellant lays challenge to the judgment passed by learned single Judge rejecting his claim for inclusion of his name in the seniority list published on 20/6/1989 w.e.f. 6/6/1989 and according seniority over the private respondents, who, at some point in time, were his junior.

(2.) While rejecting the claim, learned Judge found no fault in action of the State in not including the name of the petitioner in the seniority list to be prepared under the provisions of the Tripura Forest Rules, 1988 effecting from 5/6/1988, for the reason that the selection committee constituted, headed by the Chairman of Tripura Public Service Commission, found name of the petitioner not suitable for encadrement, which opinion was based on the overall service record of the petitioner. Also the petitioner was late in approaching the concerned authority.

(3.) Having heard learned counsel for the parties and perused the record, we find no reason to interfere with the impugned judgment dtd. 6/5/2014, passed by learned single Judge, in WP(C) No.223/2010 titled as Sri Sushanta Gupta v. The State of Tripura.