Tripura High Court
Sujit Singha vs The State Of Tripura And Anr on 1 October, 2018
Bench: S. Talapatra, A. Lodh
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HIGH COURT OF TRIPURA
AGARTALA
W.A. No.54 of 2018
Sujit Singha
----Appellant(s)
Versus
The State of Tripura and Anr.
----Respondent(s)
For Appellant(s) : Mr. A. Bhowmik, Adv. [ For Respondent(s) : Mr. K. Bhattacharjee, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE A. LODH Order 01/10/2018 Heard Mr. A. Bhowmik, learned counsel appearing for the appellant.
Mr. A. Bhowmik, learned counsel has asserted that when, in exercise of the power provided by Rule 14 of the TPS Rules, 1967, the DPC prepared the list of the Officers recommended taking into consideration the actual vacancies at the time of selection, omitted to include one post fell vacant for promotion of one Pradyut Bhowmik on 06.07.2012. The DPC sat for selection on 30.05.2013. This aspect requires appreciation.
Admit this appeal.
Call for records.
Issue Notice.
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Since Mr. K. Bhattacharjee, learned counsel appears and waives notice for the respondents, no formal notice is called for.
Notice is made returnable on 10.12.2018.
JUDGE JUDGE Moumita