RANAJOY KANTA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. N. Das, learned Counsel for the Petitioner as well as Mr. S. Chakraborty, learned State counsel representing the Respondents.

(2.) The Petitioner is a confirmed Govt. employee. His department is Rural Development Department, Govt. of Tripura. Before his deputation to the Respondent No. 4 he was serving in the State Level Monitoring Cell of SGSY Department under the Respondent No. 2.

(3.) Initially, the Petitioner had joined the services of the department as Lower Division Clerk (LDC). He was so appointed in the year 1990. Thereafter, in the year 1996 by an order dated 31.8.1996 the Petitioner was promoted as Upper Division Clerk (UDC) and he continued in the said office.