PANNA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Though individual facts differ, central issues involved in this group of petitions are common. These petitions have been heard together and would be disposed of by this common judgment.

(2.) W.P.(C) No. 272 of 2015 was treated as a lead case. Facts from the said petition would be noted at some length. In the rest of the petitions we may make a brief reference of the relevant facts.

(3.) In W.P.(C) No. 272 of 2015, petitioner Smti. Panna Chakraborty has the qualification B. Sc. (Honours) (Biology). She was appointed as an Assistant Teacher (Science Graduate) in a Government school on 03.05.1984 in the Middle school section in the pay scale of Rs.560-1300/- as provided in Tripura Civil Services (Revision of pay) Rules, 1982 (hereinafter to be referred to as "ROP, 1982").