PALLAB KANTI GHOSAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the writ petitioner to challenge a portion of the judgment of the learned Single Judge dated 02.02.2021 passed in W. P(C) No.482/2020 to the extent the same is adverse to the petitioner.

(2.) Brief facts are as under:

(3.) As per these guidelines an Associate Professor having higher qualifications and publications as provided in column 3 of the guidelines, would be granted AGP Rs.10,000/- instead of Rs.9,000/- and would be designated as a Professor. This would however, be subject to creation of 10% post of Professors under Higher Education department with reference to the number of Associate Professors. In essence for getting higher AGP following three requirements would have to be satisfied: