ARINDAM LODH,J. - (1.)The petitioner has prayed for granting promotion to the post of Office Superintendent w.e.f. 09.07.1998 and thereafter has Accounts Officer w.e.f. 28.08.2004 which should be granted with consequential benefits such as arrears of salary with interest. The petition has a chequered history. Brief necessary facts may be noted. The petitioner joined to the department of Forest State of Tripura as an Upper Division Clerk. In the year 1992 a departmental inquiry was instituted against him. The petitioner filed a writ petition Civil Rule No. 394 of 1994 before the High Court (Agartala Bench) which came to be disposed of by a judgment dated 13th March, 2001 requiring the respondents to complete the departmental proceedings expeditiously. It was observed that if the petitioner is exonerated of the charges his case for promotion along with his juniors be considered.
(2.)The departmental inquiry concluded upon an order dated 05.11.2001 being passed by the disciplinary authority dropping all charges against the petitioner.
(3.)It appears that the petitioner was facing yet another departmental inquiry which had result into imposition of penalty, which the petitioner had challenged before the learned Single Bench of the High Court unsuccessfully. However, in an appeal by a judgment dated 05.08.2008 the Division Bench had allowed the petition and quashed the penalty order dated 25.07.2003.
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