DEBASISH DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for a direction for being placed in the scale of pay of Rs.7450-13000/- (pre-revised) upon completion of 10 years of service in the grade of Sub-Inspector of Police.

(2.) Brief facts are as under :

(3.) Rule-10 ROP 2009 prescribed grant of up-gradation upon completion of 10 years of regular service by an employee without promotion. Such financial upgradation was granted to the petitioner as per Rule-10 of ROP 2009. Upon completion of 10 years of service on 21.07.2016 he would be placed in the Pay Band of Rs.9570-30000/- which corresponded to the pre-revised pay scale of Rs.5500-10700/-. His demand however is that he should have been fitted against the revised Pay Band corresponding to pre-revised pay scale of Rs.7450-13000/-. Under ROP Rules, 2009 corresponding Pay Band to the pre-revised scale of Rs.7450-13000/- was Rs.9570-30000/- with Grade Pay of Rs.3500/-.