ANIL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ petitioners having superseded by the respondents No. 4 to 7 in the matter of promotion to the post of Assistant Headmaster/Headmaster (High School) approached this Court by filing these writ petitions being W.P.(C) 332 of 2002 and W.P.(C) 193 of 2003 for redress.

(2.) Both the writ petitions having situated in the homogenous fact attended by the identical question of law are tied up for disposal by a common judgment. The essential fact related to these writ petitions may briefly be introduced at the outset for unfolding the nature of the challenge. W.P(C) 332 of 2002

(3.) 6(six) writ petitions namely, Anil Debbarma, Dhananjoy Debbarma, Bipin Debbarma, Gautam Debbarma, Jugal Charan Jamatia, Subodh Debbarma who were admitt -edly senior to the respondents No.4, 5 & 6. Ms. A.S. Lodh, learned Addl. Govern -ment Advocate has furnished the data as regards the seniority position as updated in the grade of Assistant Teacher. The seniority positions of the petitioners as per the seniority list vide No. F. 2C(3 -3) -DSE/95 dated 25.04.2000 covering upto 18.01.2000 are shown in the table followed by another table for the seniority positions of the respondents No.4 - 7. <FRM>judgement_418_gault5_2013.htm</FRM> <FRM>judgement_418_gault5_20131.htm</FRM>