S. Talapatra, J. - (1.)Heard Mr. Koushik Roy, learned counsel appearing for the petitioner as well as Mr. S. Bhattacharjee, learned counsel appearing for the respondents.
(2.)All these writ petitions being WP(C)No.592 of 2021 [Sri Samir Dey versus The State of Tripura and Others], WP(C)No.593 of 2021 [Sri Dilip Dey versus The State of Tripura and Others], WP(C)No.594 of 2021 [Sri Maran Chandra Saha versus The State of Tripura and Others], WP(C) No.595 of 2021 [Sri Pradip Sarkar versus The State of Tripura and Others] and WP(C)No.596 of 2021 [Sri Biswajit Debbarma versus The State of Tripura and Others] are clubbed together for disposal by a common judgment inasmuch as the writ petitioners have for all purposes urged this Court for extending the benefit of recruitment on promotion in terms of Rule 10(b) and (c) of the Tripura Government Vehicles Drivers Service Rules, 1979.
(3.)There is no dispute that the petitioners are working under the Forest Department and in the said department, there are vacancies for the post of Drivers, to be filled up by way of promotion from the Group-D employees who have driving license and the experience of driving the vehicles.
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