RAGHUNANDAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. GA appearing for the respondents.

(2.) The combined judgment dated 13.09.2019 was delivered disposing two writ petitions being WP(C) 880 of 2019 (Dr. Indrajit Ray and 3 Others v. State of Tripura and Others) and WP(C) 881 of 2019 (Dr. Raghunandan Das and 3 Others v. State of Tripura and Others). The said judgment and order dated 13.09.2019 has been placed for review by this court. It is apparent from the reading of the judgment that the controversy that has been decided was in respect of release of non-compounded advance increments for having or acquiring, whichever applies, 'Ph.D, M.Phil Degree' for Government College teachers from the date of their appointment or from the date of their acquisition of the degree of Ph.D.

(3.) We are concerned in the present petition with the said judgment dated 13.09.2019 so far it concerned with WP(C) 881 of 2019 (Dr. Raghunandan Das and 3 Others v. State of Tripura and Others). In the said writ petition, there were four writ petitioners namely, Dr. Raghunandan Das, Sri Abhijit Datta, Dr. Dipanwita Chakraborty, Dr. Supriya Dam. All these petitioners entered in the service under the respondents in the post of Assistant Professor (Group B Gazetted) by virtue of the notification dated 25.03.2008 and they joined their respective posts on 21.04.2008. All the petitioners, at the time of entry of their service in the said post had the degree of M.Phil and in terms of the Notification under No.F.4(11-4)- DHE/BCT/08/L-III/568(25) dated 21.05.2011 (Annexure-8 to the writ petition), those petitioners were entitled to get two non-compound advance increments for having the M.Phil Degree at the time of recruitment. see para 4 [(ii).