BIDYUT KUMAR DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 17.07.2017 passed by the respondents by which the benefit of stepping up of pay granted to the petitioner came to be withdrawn.

(2.) Brief facts are as under :

(3.) On account of this situation, the petitioner felt that he was drawing less pay than his juniors and that as per the departmental rules, a case for removal of such anomaly by stepping up the pay of the petitioner to the level of his juniors, had arisen. The petitioner, therefore, made a representation dated 29.07.2015 to the department. In such representation, the petitioner pointed out that on 04.09.2004 persons junior to him in the cadre of Assistant Investigator got promoted to the post of Investigator in the reservation quota. At that time, the available vacancies in the cadre of Investigator (un-reserved) were allotted to direct recruitment quota. He further contended that since the last 11 years he is getting less pay than his juniors. He, therefore, requested that his pay may be stepped up to the level of his juniors.