UTTAM CHAKRABORTY Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) The short question for decision in this writ petition is whether age of employees should be the only determining factor for seniority in the absence of any specific provision in the relevant Rules to the contrary.

(2.) I have heard Mr. P. Roy Barman, learned Counsel for the petitioner, Mr. S. Deb, learned senior counsel, assisted by Mr. S. Choudhury, learned Counsel for the respondent No. 3, Mr. T.D. Majumdar, learned Addl. Government Advocate and Mr. A. Ghosh, learned Counsel for the State -respondents.

(3.) The material facts, shorn of details are as follows: