Prashanta Saha And Others vs State Of Tripura And Others

Aparesh Kumar Singh, CJ

The grievance of the writ petitioners is in relation to the delay in promotion to the post of Senior Manager (Electrical) from the post of Manager Grade-A (Degree Holder) which were initiated by memorandums dated 21.03.2023 and 31.03.2023 at Annexure-24, Annexure-25 and Annexure-26 respectively; but have not reached a logical conclusion. All these petitioners fulfil the eligibility criteria of 3(three) years in the present grade. Petitioners are the permanent employees of the Tripura State Electricity Corporation Limited. Therefore, they have approached this Court as their representation and legal notice dated 21.05.2023 [Annexure-27] raising their grievances have not been addressed.

Mr. Mangal Debbarma, learned Additional Government Advocate for the respondents-State and Mr. R.G. Chakraborty, learned counsel for the respondent No.5-Tripura Public Service Commission, submit that the main exercise is to be done by the respondents No.2, 3 and 4. They would however seek instruction in the meanwhile.

Let notice be issued upon the respondents No.2, 3 and 4 through ordinary process and registered cover with A/D for which requisites be filed within one week.

Notice is made returnable on 15.09.2023.