ANIL CHANDRA SEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This intra-court appeal is directed against the judgment and order dated 16.12.2006 passed in W.P.(C) No. 450 of 2001, whereby the writ petition filed by the writ petitioners appellants, the writ petitioners in short was dismissed.

(2.) By seeking a writ of mandamus to issue on the respondents for providing them the benefit of two advance increments as per the Recruitment Rules for the posts of Constable in the Armed Branch of the Tripura police as published by Notification No.F.1(73)-PD/79(A), dated 14.12.1979 (Annexure-3 to the writ petition), the writ petitioners approached this Court under Article 226 of the Constitution.

(3.) The relevant part of the Recruitment Rules is reproduced hereunder for appreciation:-