SUMAN SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged the action of the respondents of placing him in fixed salary regime at the time of his appointment for a period of five years before granting regular pay scale. Failing this prayer, the petitioner has also raised an issue of such fixed remuneration not being adequate. According to the petitioner such remuneration cannot be less than the minimum of the entry level scale of the post on which the petitioner was appointed.

(2.) Brief facts are as under :

(3.) Appearing for the petitioner learned counsel Ms R. Purkayastha contended that :