BIMAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have challenged a portion of memorandum dated 24th October, 2017 under which they were offered appointments to the post of Graduate Teacher in Government Schools. They request that they may be placed in the regular pay scales form the date of appointment on the said post.

(2.) Brief facts are as under :

(3.) The Government has filed reply and opposed the prayers principally taking the stand that the petitioners were initially appointed as Graduate Teachers on fixed salary. They were never granted regular pay scales since there were no sanctioned posts in regular scales against which they were appointed. Now that the petitioners are freshly appointed as Graduate Teachers, they cannot claim regular scale of pay.