BIDHU BHUSAN DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioners, four in number, for quashing the Memo being No. F. No. II-935/IGP/98(P) dated 27th November, 2002 whereby and whereunder the private respondents were promoted to the posts of Head Warder on transfer to the places indicated in the aforesaid memo against each of them in the pay scale of Rs.3300-100-4800-110-5900-120-7100/- plus other allowances as admissible from time to time.

(2.) Heard Mr. N. Majumdar, learned counsel appearing for the petitioners and Mr. S. Chakraborty, learned Addl. Govt. Advocate for the state respondents as well as Mr. P. Roy Barman, learned counsel appearing for the private respondents.

(3.) The factual matrix pleaded by the petitioners for the relief sought for is as under:-