KARABI DEBNATH Vs. TRIPURA LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) The petitioner is a former employee of the Tripura Legislative Assembly. He has filed this petition with multiple prayers which can be summarised as thus:

(2.) Briefly stated the facts are as under:

(3.) According to the petitioner as per the rules, he was granted an additional increment of Rs.560/- w.e.f. 01.01.1992 since he had acquired additional qualification of Post Graduation Degree in Bachelor of Library and Information Science. However, at the time of fixation of the pension of the petitioner, the respondents considered his basic pay at Rs.30,350/- instead of Rs.30,910/- by ignoring the increment of Rs.560/-. Despite representations from the petitioner, the respondents did not rectify this error. Instead, the respondents made inquiries about the source of granting this additional increment. The Senior Accounts Officer wrote to the Deputy Secretary, TLA on 01.01.2010 in which it was stated that in the service book of the petitioner there is an entry that he has been granted one additional increment, however, no supporting document from the Government is found in the service book. The Finance Department may, therefore, furnish the order on the basis of which such additional increment had been granted.