STATE OF TRIPURA Vs. SUNIL CHANDRA DEBNATH

JUDGEMENT

(1.) HEARD Mr. P. Dutta, learned counsel for the appellants. Also heard Mr. B. Das, learned Sr. counsel assisted by Ms. S. Das, learned counsel for the respondent-writ petitioner.

(2.) THE present writ appeal has been preferred against the order dated 3. 9. 01 passed by the learned Single Judge of this court in Civil Rule No. 233 of 1997 whereby keeping in view the prayer of the writ petitioner for issuance of a Writ directing the authorities to provide him a suitable job in the Tripura Horticulture Corporation Ltd. for short, 'the Corporation') commensurate to his qualifications such as Assistant Manager (Finance) in the scale of pay of Rs. 2100-5000/- with retrospective effect whereby learned Single Judge by the impugned order directed the State Government to accord approval of creation of one post of Marketing Inspector and as soon as the post was created the writ petitioner was directed to be absorbed to the said post.

(3.) IT appears that the writ petitioner is a science graduate having Diploma course in Master of Business Administration (MBA) and was deployed as a management trainee in the Corporation vide office order dated 9. 10. 90 at a fixed amount of Rs. 1,000/- per month for a period of one year. The writ petitioner has submitted several representations to the 'corporation/ as well as the State authorities and in reference thereto the 'corporation' has also written to the Director of Industries, State of Tripura and to the State Government in reference to a resolution proposing creation of one post of Marketing Inspector and seeking direction for creation of a post of Marketing Inspector so that the case of the writ petitioner could be considered for accommodational him to the said post keeping in view his qualification, eligibility and experience. It appears that the State Government did not accord approval to the said post of Marketing Inspector.