SUBHASIS CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. C. S. Sinha, learned counsel appearing for the petitioners. Also heard Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents.

(2.) All the above writ petitions have been taken up and heard together as common and identical questions of law are involved. The brief facts are that the petitioners were appointed in the year 1984 under 1982 Pay Rules as Veterinary Assistant Surgeon [VAS, for short]. While he had been in service, ROP Rules 1988 came into force, giving its effect from 01.01.1986. Accordingly, the pay-scale of the petitioners was revised. The ultimate pay fixations relating to the petitioners were made at Rs.10,000/- as on 01.01.1999 and in this regard, there is no dispute. As per Government order, on completion of one year, the petitioners would be entitled for one increment at Rs.300/-. So, as on 01.01.2000, the petitioners' pay were fixed at Rs.10,300/-. Subsequently, it is found that the pay fixations of the petitioners were made at Rs. 10,900/-.

(3.) Here, the State-respondents committed an error in re-fixation of pay-scale of the petitioners. Being detected, the said error had been rectified and as on 01.01.2001 their pay were re-fixed at Rs.10,600/-. The petitioners had been enjoying the benefit of this re-fixation of pay at Rs.10,600/-. The petitioners had no grievance in regard to the correction made by the respondents. Since the petitioners have completed 17 years of service on 18.06.2001, the same pay fixation would continue.