KAMANASHIS DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners seek the benefit of one advance increment as per Rule 13(1)(ii) of Tripura State Civil Services (Revised Pay) Rules, 2009 ("ROP 2009" for short).

(2.) This petition arises in following background :

(3.) Under Tripura State Civil Services(Revised Pay) Rules, 1999 ("ROP 1999" for short), the Tripura Government had made rules for granting incentive for Teachers taking in-service training of prescribed nature which included the degree of B.Ed. ROP 1999 were replaced by ROP 2009. The rules were promulgated on 1st January, 2009 but were brought in effect w.e.f 1st January, 2006. Rule 13 of ROP, 2009 pertained to training incentive. Relevant portion of this rule reads as under :