JOGESH PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr S. Talapatra, learned counsel for the petitioner and Mr P. Deb Roy, learned counsel for the respondents No. 1 and 2,

(2.) The petitioner is working Grade-ICI of Tripura Agriculture Service since 10.8.1987 (Annexure-A). Vide impugned order dated 4.3.1999 (Annexure-10), the respondents No.3 to 6 and other officials working in Grade-III of the Tripura Agriculture Field Service kave been promoted in Grade-II in the post of Agri Inspector. The petitioner has been denied promotion on the ground that he does not possess the educational qualification viz. Matriculation. The Tripura Agriculture Service (Second Amendment) Rules, 1997 in force from 4.8.1997 will govern the pressent promotion as the promotions have been made on 4.3.1999. New Rule 5A of the said Rules which provides for promotion runs as follows:-

(3.) A perusal of the aforesaid Rules clearly shows that a person having seven years experience in Grade-III is entitled to promotion in Grade-II of Tripura Agriculture Field Service. The said Rule does not contemplate any educational qualification for promotion.