Sri Biswabasu Dasgupta vs The State Of Tripura And Others
2023 Latest Caselaw 784 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                          WP(C) No.64 of 2023
Sri Biswabasu Dasgupta
                                                          ...... Petitioner(s)
                            VERSUS
The State of Tripura and others
                                                       ...... Respondent(s)

For Petitioner(s) : Mrs. S. Deb (Gupta), Advocate. For Respondent(s) : Mr. D. Sarma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

_O_R_D_E_R_

20/09/2023 Respondents rely upon the Laboratory Assistant, Education

Department Recruitment Rules, 2010 annexed to the counter affidavit to

oppose the prayer of the petitioner for promotion to any Group-C post.

Petitioner relies upon the judgment rendered in his own case in WP(C)

No.677 of 2017 dated 26.11.2018.

Learned counsel for the parties are allowed time to address

whether the judgment rendered earlier in the case of the petitioner has

squarely dealt with the interplay of the Education Department Recruitment

Rules relating to Post of Lower Division Clerk and the Laboratory Assistant,

Education Department Recruitment Rules, 2010.

As such, the matter is adjourned to 04.10.2023.

(APARESH KUMAR SINGH), CJ

RUDRADEEP Digitally signed by RUDRADEEP BANERJEE Rudradeep BANERJEE Date: 2023.09.21 13:53:42 +05'30'