INDRAJIT BHAUMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. D. Sarma, learned Additional Government Advocate appearing for the State-respondents.

(2.) By means of filing this writ petition, the petitioner has prayed for the following reliefs:

(3.) Mr. Deb, learned counsel appearing for the petitioner has contended that the petitioner and the private respondents no. 4,5,6 and 7 are similarly situated persons but, in the year 2014, the private respondents, that is, Sri Sujit Shil, Sri Saibal Bhattacharjee, Sri Babul Biswas and another, were given Current Duty Charge by an order of the State-respondents. The petitioner has raised his grievance particularly against the benefit given to Sri Babul Biswas, respondent no. 5, as both of them belong to Scheduled Caste community.