PIJUSH KANTI SUTRADHAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. DB Sengupta, the learned senior counsel assisted by Mr. BN Majumder, learned Advocate for the petitioner. Also heard Mr. S. Chakraborty, the learned counsel for the State-respondents.

(2.) Upon hearing the learned counsel for the parties and also on perusal of the available materials on records, it appears to me that this matter can be disposed of at this stage considering the simple nature of it and accordingly, this case is hereby disposed of with the following short order.

(3.) A simple prayer has been made by the petitioner for a direction to the respondents for filling up the vacant post of Head Clerk under the respondent Department/college in terms of Rules 13 and 14 of Tripura Educational Institutions Teachers and other Employees (Terms and Conditions of Service) Rules, 1984, thus promoting the petitioner to the post of Head Clerk by contending inter alia, that the petitioner is a senior most UD Clerk of Ramthakur College, Agartala in terms of the Seniority List dated 12.11.1997 at Annexure 3 to the writ petition.