PRATAP SANYAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Sri B.Das, learned senior counsel for the petitioner and Sri M. Nath, learned senior counsel for the respondents State of Tripura.

(2.) The petitioner Dr. Pratap Sanyal joined the Tripura Health Service on 27.1.1975 in Grade-V of the said service. He was promoted to the Grade-IV of the service on 1.3.1983 and thereafter while he was waiting for his promotion to the next grade i.e. Grade-Ill, the respondent No. 3 Dr. Nirode Das, who according to the petitioner, was junior to him, was promoted to Grade-Ill on the basis of the Govt. memorandum providing for enhanced promotional avenues for reserve categories i.e. officers belonging to schedule caste and schedule tribe. In this writ petition, the petitioner has challenged the above Govt. Memo providing for reservation/promotion mainly on the grounds that

(3.) It may be mentioned here that in the meantime the State of Tripura has enacted the Reservation for schedule caste and schedule tribe Service Act in 1991 and the Rules have also been framed in the year 1992.