ABDUL SELIM Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) Challenging the legality and validity of the order passed by the respondent/authorities dated 30.5.2000 restricting the pay and allowances of the petitioner to the subsistence allowance paid to him for the period from 13.3.87 to 12.9.88 and directing to regularise the period between the dismissal from service and reinstatement with effect from 7.7.95 to 3.10.97 by granting admissible leave and also praying for direction to the respondents for consideration of his case for promotion to the next higher rank, the present petition has been filed by the petitioner.

(2.) I have heard Mr. P. Roy Barman, learned Counsel for the petitioner and Mr. Sarkar, learned Standing counsel for the Corporation.

(3.) The brief facts necessary for disposal of the writ petition are as follows: