STATE OF TRIPURA Vs. SIDDHARTHA DEBBARMA

JUDGEMENT

(1.) THESE appeals have arisen from the judgment and order dated 22.08.2007 in Civil Rule 57 of 1997 passed by the learned Single Judge whereby and whereunder the learned Single Judge has interfered with the seniority list dated 01.09.1995 prepared for the post of accountant wherein the respondent -writ petitioner (hereinafter referred to as the writ petitioner ) was shown at Sl. No. 57 and the private respondent Nos. 4 and 5 were shown at Sl. No. 55 and 56, i.e. the appellants in writ appeal No. 90 of 2007 (hereinafter referred to as private respondents in the writ petition ).

(2.) HEARD Mr. S Deb, learned senior counsel as well as Mr. Somik Deb, learned counsel for the appellants and Mr. B Banerjee, learned counsel for the respondent -writ petitioner.

(3.) AS both these appeals have arisen from the same judgement we propose for disposal of the aforesaid appeals by this common judgment.