AJIT MOHAN JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. GA appearing for the respondents on advance notice.

(2.) This intra-court appeal is directed against the order dated 10.12.2019 delivered in WP(C) 350 of 2019 dismissing the writ petition filed by the appellants. The appellants have been working as the Supervisor (ICDS) under the Social Welfare and Social Education Department. They had challenged the decision dated 07.01.2019 of the Finance Department by refusing to grant them the grade pay of Rs.2500/- in place of grade pay of Rs.2100/- as on 01.01.2006. According to the appellants, they have suffered downgrading of the pay inasmuch as they were in the past were treated in the same bracket of Panchayet Extension Officer, Cooperative Inspector, Labour Inspector etc. But, in the revision, as has taken place by virtue of ROP Rules, 2009, the Pay Scale/Pay Brand with the grade pay has been distinguished. The grade pay of the posts of Panchayet Extension Officer, Cooperative Inspector, Labour Inspector etc. has been Rs.2500/-, whereas in the case of Supervisor (ICDS), that grade pay has not been given. Their grade pay was Rs.2100/-.

(3.) Earlier, by filing the writ petition being WP(C) 330 of 2014, the same grievance was agitated by the appellants. By the order dated 20.04.2018, the said writ petition was disposed of making the following observations: