SAMARESH PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioners who had served in the Subordinate Judiciary in the various grades have urged this court to direct the respondents to upgrade the posts following the recommendations of the Shetty Commission the Commission which was set up by the apex court for providing suitable pay and opportunities of promotion while deciding All India Judges Association v. Union Of India And Ors. with effect from 1/4/2003 with all ancillary and consequential monitory benefits. The petitioners have specifically urged this court to direct the respondents further to give effect to the recommendation of the Shetty Commission for raising the existing pay scale of Accounts Officer in the Principal District Court of West Tripura to Rs.7,800.00 Rs.15,100.00 (as revised). They have urged to direct the respondents to give effect to the recommendation of Shetty Commission in order to upgrade the post of Senior Sheristadar of the then North and South Tripura District to the post of Accounts officer in the scale of Rs.7,800.00 15,100/- (as revised). Finally, they have urged this court to quash the decision as contained in the letter dtd. 26/11/2018 (Annexure-10 to the writ petition).

(2.) It appears that all the petitioners have retired from the service within 31/7/2010 from the Subordinate Judiciary. For purpose of providing a scanty service details as provided by the petitioners in the writ petition, a table has been formed below:

(3.) The said writ petition was disposed of by the order dated d31/7/2014 (Annexure-2 to the writ petition) in view of the Notification issued by the Finance Department, Government of Tripura under No.F.3(2)-FIN(PC)/93 (P-III) dtd. 23/5/2014. Having considered the relevance of the said notification, the substantive part is extracted hereunder: