DHANANJOY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Deb (Gupta), learned counsel appearing for the petitioners as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.

(2.) The grievance of the writ petitioners emerges in the conspectus of the resembling facts. The reliefs sought in these writ petitions are also identical. The petitioners seek quashment of the order under No.F.75/TSR-V(IR-1)/Estt/Pay fixation/17/8050 dated 24.06.2017 and the order under No.F.75/TSR-V(IR-I)/Estt/Pay Fix/ROP-17/12652 dated 02.12.2017.

(3.) Further, the petitioners have urged this court for directing the respondents to grant them the scale up gradation under Assured Career Progression (ACP) on completion of 7 years of service in the grade of Havildar (Clerk), the post, the petitioners are occupying in the State Rifles to the scale of Rs.5000-10,300/- corresponding to the pay scale of Rs.5700-24000 (Pay Band-2) with grade pay of Rs.4200/- and further, to allow them the consequential outstanding dues. For these reasons, all the writ petitions are combined for disposal by a common judgment.