STATE OF TRIPURA Vs. MAUSUMI KHAN

JUDGEMENT

(1.) These appeals arise in common background. They have been heard together and would be disposed by this common judgment. The appeals have filed by the State Government to challenge a common judgment of the learned Single Judge dated 28.06.2018.

(2.) Brief facts are as under :

(3.) The case of the petitioners is that the State of Tripura under Revision of Pay Rules 2009 (ROP 2009, for short) reclassified the existing Data Entry Operators into Under Graduate and Graduate Data Entry Operators and prescribed different pay scales for them. They would point out that the degree holder Data Entry Operators would be placed in the pre-revised pay scale of Rs.4200-8650/-. Under a notification dated 28th April, 2010 while amending Rule 14 of ROP 2009 it was further provided that the existing Data Entry Operators or Computer Operators or Computer Assistants working in different departments on fixed pay or consolidated pay or as DRW shall be classified in different categories provided therein.