SUMAN MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned senior counsel assisted by Mrs. R. Chakraboty, learned counsel appearing for the petitioners. Also heard Mr. D. Bhattacharjee, learned G.A. assisted by Mr. S. S. Roy, learned counsel appearing for the respondents.

(2.) The present petition has been filed under Article-226 of the Constitution of India for enforcement of the Constitutional rights of the petitioners, guaranteed under Articles-14, 16, 19, 21, 300A and 311 of the Constitution of India, and their Statutory rights, as guaranteed under the Fundamental Rules. Also for issuance of a writ of Certiorari and/or in the nature thereof, for directing the respondents to transmit the records, appertaining to this writ petition, lying with them for rendering substantive and conscionable justice to the petitioners and regularize the services of the petitioners thereby, granting regular pay scale and all other ancillary benefits.

(3.) Brief facts of the case are that the petitioner No.1 was issued with an engagement order dtd. 16/2/2012 as a Jamadar in the residential office of Hon'ble Justice P. K. Sarkar, retired Judge of the Hon'ble Gauhati High Court. The petitioner No.2 was engaged as Cook in the residential office of Hon'ble Justice P.K. Sarkar, retired Judge of the Hon'ble Gauhati High Court, Lokayukta for the State of Tripura. The Lokyukta issued a notification dtd. 4/4/2012, whereby the fixed monthly remuneration of the petitioner No.1 was raised to Rs.4,518.00, hedged by a rider that the said fixed pay may be increased, as an when such increase is issued by the Finance Department.