SWAPAN KUMAR PAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned Sr. counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned G.A. assisted by Mr. S. Saha, learned counsel appearing for the State-respondent and Mr. P. Gautam, learned counsel appearing for respondents-Tripura Jute Mills.

(2.) The facts of the case, in brief, are that the petitioner has sought for necessary direction from the respondents for giving the petitioner benefit of pay revision w.e.f. 1/1/1996 like other similarly situated Officers of Tripura Jute Mills Limited ('TJML' in short) in terms of direction given by the Hon'ble High Court vide Judgment dtd. 8/4/2011, passed in W.A. No.74 of 2003 which has been subsequently affirmed by the Apex Court.

(3.) TJML is a Government of Tripura undertaking and in the 138th meeting of the BOD of the TJML held on 10/6/1998 vide resolution No.11, under the miscellaneous head, two posts of Accounts Officer were created. For filling up those two posts, it was also revealed that management trainee would be appointed through selection for one year so, that after completion of training, the posts of Accounts Officer would be duly filled up by the trainees. In pursuance of the resolution adopted at the 138 meeting of BOD, TJML, the Managing Director, TJML, vide Advertisement No.TJ/FI(49)/I/98-99 published in a local daily newspaper, on 29/7/1998 invited applications from the eligible candidates for appointment as Management Trainees. The petitioner offered his candidature for the post of Management Trainee, as the petitioner had the requisite education qualification and experience for the said post. Thereafter, through a fair and transparent selection process, the petitioner was selected for the post of Management Trainee (Account) of TJML, through the interview from those who have offered their candidature for the said post.