NEPAL SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Civil Rule has been filed by Sri Nepal Ch. Saha and Sri Santosh Kr. Chowdhury, retired Inspectors, for issue of an appropriate writ directing the respondent No. 1 and 2 to promote the petitioners to the posts of Deputy Superintendent of Police with effect from 23.9.87 and to make the payment of the arrears of salary as may be payable on such promotion till the date of their retirement from service.

(2.) Sri A.M. Lodh, learned senior counsel for the petitioners argued to justify the claims of the writ petitioners on the following two fold grounds:-

(3.) Let me at the first instance deal with the judgment of the Division Bench referred to above. The copy of the judgment has been annexed with the writ petition as Annexure-2. The excerpt relevant for this case is quoted below: -