DULAL DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 23.12.2016 issued by the Additional Secretary and Director, Food and Civil Supplies and Consumer Affairs Department, Government of Tripura by which the 3rd Assured Career Progression Scheme which was previously granted to the petitioner has been withdrawn.

(2.) Brief facts are as under: The petitioner joined the service of the State Government on 08.03.1989 in the post of Store keeper Grade-II in the pay scale of Rs.1250- 2890/-. Pursuant to order dated 06.02.1999 issued by the Finance Department, Government of Tripura, the pay of the petitioner was fixed in the scale of Rs.4000-7890/- in the post of Store Keeper as per the Revision of Pay Rules, 1999. Upon completion of 10 years of service without promotion, the petitioner was allowed the benefit of first Career Advancement Scheme (CAS-I) w.e.f. 08.03.1999 as per ROP, 1999 which was done in the scale of pay of Rs.4200-8650/- by virtue of an order dated 31.07.2001.

(3.) As per the provisions of Tripura State Civil Services (Revised Pay) 15th Amendment Rules, 2004, vide notification dated 17.11.2004 the pay of the petitioner was refixed in the modified scale of Rs.5,000-10,300 w.e.f. 01.09.2004 under a memorandum dated 18.01.2006. Vide memo dated 31.03.2014 the petitioner was granted the benefit of 3rd ACP after completion of 25 years of service on the same post w.e.f. 08.03.2014 in the pay scale of Rs.5,310-24,000/- in Pay Band No.2 with a Grade Pay of Rs.2600/-. This was as per the ROP, 2009.