SIDDHESWAR CHOWDHURY Vs. GOMATI CO-OPERATIVE MILK PRODUCERS UNION LTD

JUDGEMENT

(1.) None appears for the petitioner. Heard Mr. S. Saha, learned counsel appearing for the respondent-State.

(2.) By means of filing the present writ petition, the petitioner has prayed for the following reliefs:

(3.) The State respondents by filing counter affidavit had denied the said allegations of the petitioner. Mr. Saha, learned counsel appearing for the State-respondents has submitted that the petitioner and Sri Dilip Sarkar joined service as Dairyman, and thereafter, both of them were recommended by the Interview Board on 28/3/1995 for the post of Plant Operator, and thereafter, in the year 2011, both the petitioner and Sri Dilip Sarkar got appointment as Junior Plant Operator, and thus, they are similarly situated persons. Mr. Saha, has further submitted that both the posts of Plant Operator and Boiler Operator are same. It is further submitted that the petitioner could not be promoted to the next promotional post due to non-availability of the vacant posts. Lastly, Mr. Saha, learned counsel has submitted that all the appointment and promotion were made in accordance with the Recruitment Rules and in strict compliance of reservation policy prevalent in the State of Tripura.