CHANU DAS Vs. STATE OF TRIP[URA

JUDGEMENT

(1.) I have heard Mr. P.R. Biswas and Mr. S.Bhattacharjee, learned counsels for the Petitioner. I have also heard Mr. T. D. Majumder, learned counsel for the Respondents.

(2.) In this present writ petition the prayer has been made for issuance of writ in the nature of Mandamus to open the sealed cover kept by the Departmental Promotion Committee in the year 1997 and also consequential the service benefits to the petitioner.

(3.) The main point of adjudication in the present writ petition is that whether after acquittal of incumbent from the criminal offences in a trial by the Trial Court/Sessions Court and after being exonerated from the charges in the Departmental Proceedings, the petitioners case of promotion kept in sealed cover after considering him by the Departmental Promotion Committee could be opened or not or it may wait the outcome of Criminal Appeal preferred by the State Government in the High Court against his acquittal?