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Sri Barun Acherjee vs The State Of Tripura
2023 Latest Caselaw 433 Tri

Citation : 2023 Latest Caselaw 433 Tri
Judgement Date : 19 May, 2023

Tripura High Court
Sri Barun Acherjee vs The State Of Tripura on 19 May, 2023
                              Page 1 of 3




                    HIGH COURT OF TRIPURA
                          AGARTALA
                       WP(C) No.210 of 2022

1. Sri Barun Acherjee S/o Lt Manmohan Acherjee, PO: Kunjaban, Kathal
Bagan, resident of Gurkhabasti, PIN: 799006, Agartala, Tripura West.
Date of Birth 16-02-1968. 53 years
2. Sri Jiban Debnath, S/o Sri Rajani Debnath, resident of TRTC Para,
Barjala, PO: Barjala, PIN: 799002, Agartala, West Tripura, Dated of
Birth- 28-07-1976, 47 years
3. Sri Dipankar Debbarma, S/o Lt. Bijoy Debbarma, PO: Ujan
Abhoynagar, PIN: 799005, Date of Birth 28-12-1979, 45 years
4. Sri Sanjit Ghosh, S/o- Lt. Narayan Chandra Ghosh, resident of
Durjoynagar, PO: Durjoynagar, PIN: 799002, Date of Birth 05-01-1971,
51 years
5. Sri Partha Kul, S/o Lt. Sambhu Kul, resident of Gurkhabasti, PO:
Kunjaban, Kathal Bagan, PIN: 799006, Date of Birth 03-01-1980 age - 42
years
6. Sri Debasish Dey, S/o Lt. Ratish Chandra Dey, resident of North
Banamalipur, PO: Agartala, PIN: 799001, West Tripura, Date of Birth
01-01-1971, 51 years.
                                                .........Petitioner(s)
                              Versus

1. The State of Tripura, represented by the Secretary, Transport
Department, Government of Tripura PO: New Secretariat, PIN: 799010,
Agartala, Tripura.
2. Forest Department, Government of Tripura PO: New Secretariat, West
Tripura, PIN: 799010, Agartala, Tripura
3. The Principal Chief Conservator of Forests, P.N. Complex,
Gurkhabasti, PO: Kunjaban, PIN: 799006, Agartala, Tripura.
                                                 .........Respondent(s).

For Petitioner(s) : Mr. C.S. Sinha, Advocate. For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

JUDGMENT & ORDER (ORAL) 19/05/2023

Writ petition was preferred by the petitioners who are serving

on the post of Driver as Group-D employee under the Forest Department,

Government of Tripura with the prayer that the respondents may be asked

to show-cause as to why their names have not been forwarded to the

Transport Department for consideration for promotion to the post of

Driver. Petitioners have also prayed that the respondents may be asked to

show as to why they have not been promoted to the post of Driver.

2. Petitioners had relied upon a judgment dated 17.01.2022

passed in WP(C) No.592 of 2021 and other connected matters at

Annexure-3 in order to submit that this Court had directed the concerned

department to take speedy steps to complete the process of organizing

tests for making recommendation for promotion to the post of Driver in

Group-C, but since the names of the petitioners were not amongst one of

the petitioners therein, therefore, their matter was not sent.

3. However, respondents in their Counter Affidavit at

paragraph-10 have made categorical statement that the Forest Department

has already sent the names of the petitioners to the Additional DM &

Collector, West Tripura, Agartala for assessment of their eligibility for

promotion to the post of Driver (Group-C) on 05.03.2022 as per the

Tripura Government Vehicles Drivers Service Rules, 1979.

4. Having regard to the categorical statement made by the

respondents as above, Mr. C.S. Sinha, learned counsel for the petitioners,

submits that by and large the grievances of the petitioners raised in the

writ petition have been redressed.

5. Writ petition is accordingly disposed of.

Pending application(s), if any, also stands disposed of.

(APARESH KUMAR SINGH), CJ

Pijush

 
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