SHRI MIHIR SINGHA ROY, S/O. SUDHIR CH. SINGHA ROY, MILAN CHAKRA, BADHARGHAT, P.S. WEST AGARTALA, DISTRICT - WEST TRIPURA Vs. THE STATE OF TRIPURA, REPRESENTED BY THE LAW SECRETARY, GOVERNMENT OF TRIPURA, AGARTALA, WEST TRIPURA AND ORS.

JUDGEMENT

(1.) HEARD Mr. P. Roy Barman, learned counsel, appearing for the petitioner as well as Mr. S. Chakraborty, learned Additional GA, appearing for the State -respondents. By means of this writ petition, the petitioner has prayed for setting aside and quashing of the gradation list, which were published way back in 1996 and 1998. The said seniority list is in respect of Lower Division Clerk (L.D.C) in the establishment of the District & Sessions Judge, West Tripura, Agartala. When the petitioner made representation against the fixation of seniority in the said gradation lists, the Registry of this Court intimated the petitioner vide Annexure -K, letter dated 21.02.2008 that his seniority position at Serial No. 76 in the final seniority list published on 08.05.1998 would remain unaltered. The said order is not under challenge.

(2.) THIS writ petition was filed on 30.05.2008 i.e. after 12 and 10 years of publication of the gradation lists in 1996 and 1998. On the other hand, the petitioner has also chosen not to challenge the order of rejection of this representation dated 21.02.2008 (Annexure -K).

(3.) AS noted above in the gradation list as on 01.11.1996, the petitioner was shown at Serial No. 78 while the private respondents were shown at Serial No. 77, 79, 80, 81,82, 85, 86, 87, 89, 91, 92, 93, 95, and 96 respectively.