Section 11(2) in The Tripura Courts Stenographers' Service Rules, 1983
(2)Every promotion under sub-rule (1) shall be made only against a leave or other local vacancy of specified duration and no such promotion shall, notwithstanding anything contained in Rule 11, be deemed to confer on the person so promoted any right or claim to Higher Selection Grade, Selection Grade or Senior Grade, as the case may be, or to seniority in that Grade.
