BIKASH CH. DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Appeal is filed by the original petitioners to challenge the judgment of the learned Single Judge dated 07.01.2021 in W.P. (C) No.366 of 2018.

(2.) Brief facts are as under:

(3.) The petitioner, therefore, approached this Court by filing W.P. (C) No.329 of 2014 and agitated their claim for higher pay scale of Rs.3300- 7100/- with effect from 01.01.1996.