SUBHASH SUTRADHAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By way of filing this writ petition, the petitioner has prayed for the following reliefs:

(2.) Heard Mr. Arijit Bhowmik, learned counsel appearing for the petitioner as well as Mr. Mangal Debbarma, learned Addl. G.A. appearing for the State respondents.

(3.) The facts of the case, in short, is that the petitioner was first appointed to the post of Office Assistant on Fixed Pay Basis against regular sanction post in the erstwhile Tripura Apex Weavers' Cooperative Society Limited (sponsored by the Government of Tripura) on 12.08.1991. The engagement was concurred by the Finance Department, Government of Tripura on 12.08.2002 under order No.513/Fin(G)/2002 (Annexure-2 to the writ petition). The service of the petitioner was regularized in the scale of pay of Rs.5,310-24,000/- with Grade Pay of Rs.1,800/-, PB-2, against the post of Office/Sales Assistant instead of handicrafts related technical post under the establishment of Tripura Handloom and Handicrafts Development Corporation Ltd. (for short, THHDC Ltd.). Accordingly, the petitioner joined to the said post on 18.01.2013. The said Apex Weavers' Cooperative Society Ltd.(for short, Apex Ltd.) was merged with the THHDC Ltd. and the staffs of Apex Ltd. were absorbed under THHDC Ltd. on such merger.