MANIK SHYAM Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These petitions arise in common background; they have been heard together and would be disposed of by this common judgment.

(2.) Since all material facts are similar, for convenience we may record facts from WP(C) No.71/2020.

(3.) The petitioner has prayed for granting the benefit of pay scale of Rs.1,450-3,710/- w.e.f 1st January, 1986 and thereafter, for grant of pay scale of Rs.7,450-13,000/- in revised scale upon completion of 10 years of service and for the scale of pay of Rs.10,000-15,100/- upon completion of 17 years of service without promotion.