BINA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dtd. 26/6/2020 passed by the learned Single Judge in W.P(C) No.923 of 2018 whereby the learned Single Judge dismissed the writ petition which was filed by the petitioner (appellant herein) challenging her erroneous pay fixation in the post of Staff Nurse under the Health and Family Welfare Department, Government of Tripura.

(2.) The factual context of the case is as under:

(3.) The respondents filed counter affidavits before the learned Single Judge. Respondents No.1 and 2 jointly filed counter affidavit on 9/1/2019 and respondent No.3 filed a separate counter affidavit on 20/12/2018. The respondents claimed that a thorough examination of her service book and other service records revealed that her pay fixation in the promotional post of Staff Nurse was correctly done by the department and the Accountant General after verification of the entire service record finally settled her retirement benefits including her pension. In their affidavit respondents have given the details as to how the pay fixation of the appellant was done.