- (1.) The petitioner on the date of filing the Writ Petition under Article 32 of the Constitution of India was a member of Tripura Judicial Service (Grade II) and was holding the post of Civil Judge (Senior Division) and Assistant Sessions Judge, North Tripura. He has prayed for diverse reliefs in the Writ Petition, including the direction to the High Court to incorporate "court suitability test" in the Tripura Judicial Service Rules, 2003 (for short, '2003 Rules') and further direction that the petitioner should be considered for promotion on the post of Grade-I.
(2.) On February 3, 2004 this Court issued limited notice on the question of not making any provision for judging the suitability of Judicial Officers for the purposes of promotion in the 2003 Rules and relaxation in the age of qualifying service.
(3.) The petitioner has retired from service on December 31, 2006, during the pendency of the Writ Petition, as Civil Judge (Senior Division) and Assistant Sessions Judge, Grade-II.;