AMULYA CH. SARKAR Vs. JAYANTI DAM

JUDGEMENT

(1.) These appeals arise out of a common judgment of the learned Single Judge dated 28.01.2016 passed in WP(C) 411 of 2012.

(2.) We may record facts from Writ Appeal no. 9 of 2016. This appeal has been filed by the original respondents no. 7 and 8 of the writ petition. The petitioner no.1 was appointed as a Lower Division Clerk (LDC for short) in the Tripura Scheduled Tribes Cooperative Development Corporation Limited (Corporation for short) on 24.02.1986. She was promoted to the post of Upper Division Clerk (UDC for short) on 27.12.1993. The petitioner no. 2 was directly recruited as an UDC on 25.01.1992.

(3.) The original respondent no. 7 i.e. the appellant no. 1, herein, was appointed as Accounts Clerk on 25.05.1990. This cadre was re-designated/upgraded to UDC (Accounts) on 01.01.1994. The respondent no. 8 i.e. appellant no.2, herein, was similarly appointed as Accounts Clerks on 02.09.1991. She also got the benefit of re-designation of the said cadre as UDC (Accounts) w.e.f. 01.01.1994.