SUNIL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Interim application is filed by the State Government for producing certain documents on record which are relevant for the purpose of deciding the main petition. Permission is granted. Documents annexed with the I.A. shall form part of the record of the main petition. I.A. is disposed of.

(2.) WP(C) No.166 of 2019 is filed by the petitioner who is working as a Headmaster in a Government school. He has made threefold grievances. First is with respect to the recovery of alleged overpayment of a sum of Rs.57,492 from his salary. Second is his pay fixation as on 01.03.2007 when his basic pay was fixed at Rs.15,720. He contends that the same should have been fixed at Rs.17,400. The third grievance of the petitioner is that he has been wrongfully denied the benefit of second Assured Career Progression (ACP, for short) as per the Government policy.

(3.) In the present petition, I am not inclined to consider three separate disjointed prayers. This petition is, therefore, confined to the petitioner's grievance of the recovery of the said sum of Rs.57,492 and his pay fixation as on 01.03.2007. Regarding the petitioner's claim of second ACP it would be open for the petitioner to institute separate proceedings if so advised.