MAYA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A.C. Bhowmik, learned Senior Counsel assisted by Mr. A. Bhowmik, learned Counsel for the Petitioner as well as Ms A.S. Lodh, learned State Counsel for the Respondents.

(2.) THIS writ petition was filed on 6 -11 -2000making a challenge to the order dated 17 -8 -79 (Annexure -D) by which she was reverted to her former post of Lower Division Clerk (LDC) from the promotional post of Upper Division Clerk (UDC) to which she was promoted on ad hoc basis vide order dated 16 -8 -78. Thus, the grievance to the order dated 17 -8 -79 for the grievance relating to reversion was agitated by filing the instant writ petition after nearly 21 years. That being the position, the said grievance cannot be entertained in a writ petition filed after 21 years.

(3.) IRRESPECTIVE of the aforesaid position, as reflected in the counter affidavit, the Petitioner was subsequently promoted as UDA on production of the caste certificate which she failed to produce earlier. Thus, the first grievance of the Petitioner made in the writ petition stood redressed. So far as the second grievance of the Petitioner is concerned, the same is the Annexure -G letter dated 21 -1 -2000 by which the Petitioner was requested to deposit the amount of Rs. 36,790/ -. According to the said communication, the amount was erroneously paid to her.