KAJAL CH. DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharya, learned G.A. assisted by Ms. N. Chakma Saha, learned counsel appearing for the respondents.

(2.) By means of this writ petition, the petitioners have urged this court to direct the respondents to quash the office order dated 06.08.2019 [Annexure-7 to the writ petition] whereby the benefit of higher scale of pay of Rs.3050-5910/- as granted in favour of the petitioners has been cancelled and their pay scale has been reduced to Rs.2900-5660/-. Further, it has been urged that the consequential order dated 14.12.2018 as issued by the Executive Engineer be quashed. It has been urged that the respondents be directed to refund the amount that has been recovered from the petitioners as consequence of the said order dated 06.08.2019. Finally, the petitioners have urged that the decision as communicated by the letter dated 07.08.2009 [Annexure-7A to the writ petition] be quashed by this court.

(3.) By the communication dated 07.08.2009, the petitioners who are serving in the post of Senior Helper were given the scale of pay of Rs.850-2130/- (the highest scale, in the graded scale No.12) which got revised to the pay scale of Rs.2750-4925/-. Thereafter, the petitioners got one scale advancement to the scale of pay of Rs.2900-5660/- for their completion of seven years of service in the same grade pay scale before 01.01.1999. The petitioners have canvassed that that scale upgradation cannot be treated as the last scale advancement for their consumption of 3(three) scale upgradation in terms of the Tripura State Civil Services (Revised Pay) Rules, 1999.