PARIMAL S. DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have challenged a decision of the Finance Department of the State of Tripura dated 10.05.2019 rejecting the request for upgradation of their pay scale. This challenge arises in following background:

(2.) Petitioners are the General Managers working in Tripura Industrial Development Corporation Limited (TIDCL, for short). They have been agitating since long for improvement of their pay scale which they contend is too low compared to the workload. They compare their position with that of the General Managers of Tripura State Electricity Corporation Limited (TSECL, for short). They point out that the General Managers of TSECL draw salaries in much higher pay scales as compared to them. Both Corporations being Government Corporations and the workloads and qualifications in both posts being similar, such diverse prescription of pay scales is not justified. The petitioners would point out that after implementation of Revision of Pay Rules, 2009 the pay scale prescribed for the post of General Manager, TIDCL was Rs.13,575- 37,000 with a Grade Pay of Rs.5,600. Whereas the pay scale prescribed for the post of General Manager, TSECL is Rs.24,625- 40,600 with Grade Pay of Rs.6,500.

(3.) Under the Board's meeting dated 11.12.2007 the TIDCL had resolved to recommend as under: