GOURAB CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The unsuccessful writ Petitioners have preferred this appeal against the common judgment and order dated 22.12.2008 passed by the learned Single Judge disposing of four writ petitions being WP(C) 476/2006, WP(C) 477/06, WP(C) 478/06 and WP(C) 480/06. The Appellants are the Petitioners in WP(C) 480/2006.

(2.) The matter relates to fixation of seniority of the Petitioners vis-a-vis the Respondent No. 6 in Tripura Police Service (TPS) Grade-I.

(3.) The Petitioners alongwith the Respondent No. 6 were initially appointed in TPS Grade-II and were confirmed in the said grade on satisfactory completion of their period of probation. Such confirmation was made vide notification dated 7.11.1995. In the said notification while the Petitioners-Appellants No. 1 and 2 were placed at Sl. Nos. 8 and 11, the Respondent No. 6 was placed at Sl. No. 13. It is an admitted position that in TPS Grade-II, the Petitioners were senior to the Respondent No. 6 by virtue of their higher merit positions in the select list prepared by the TPSC.