ABANI BHUSAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this application filed under Article 226 of the Constitution of India the petitioners have prayed for issuance of a writ in the nature of mandamus directing the respondents to promote them to the posts of Senior Chemist with effect from 5,3.1988.

(2.) I have heard Mr. C.S, Sinha, the learned counsel appearing on behalf of the petitioners and Mr. P. Deb Roy, the learned counsel appearing on behalf of the respondents.

(3.) The facts relevant for disposal of this application are that petitioner No. I as well as petitioner No,2 joined as Laboratory Technicians with effect from 8.12.1971 and 272.1976 respectively under the Directorate of Health Services, Government of Tripura. Thereafter both of them were appointed as Chemists with effect from 15.2.1979. Their case is that as per the Recruitment Rules contained in Annexure-D the post of Chemist is the feeder post of Senior Chemist.