NIRANJAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.M. Lodh, learned senior counsel assisted by Mr, S. Chakraborty, learned Advocate appearing on behalf of the petitioner. Also heard Mr. U.B. Saha, the learned senior Govt. Advocate assisted by Mr. J. Majumdar, learned Advocate for the State-respondents.

(2.) By this application under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs :-

(3.) The facts briefly stated are that initially the petitioner was appointed as store keeper under the Food & Civil Supplies Department, Government of Tripura on 31.10.1975. In 1981 he possessed the minimum qualification for consideration of promotion to the post of Inspector, Food and accordingly his case was considered by the D.P.C. held in the month of December, 1981. In the meantime, while the petitioner was waiting for promotion to the post of Inspector the petitioner was involved in a criminal case being G.R. Case No, 1772/1985 under Section 409 of IPC. Due to involvement of the petitioner in the said criminal case his promotion was withheld keeping one post of Inspector vacant for him.