PRADIP DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Deb Gupta, learned counsel appearing for the appellants as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.

(2.) By means of this intra-court appeal, the judgment and order dtd. 9/4/2021 delivered in WP(C)No.1169 of 2018 has been challenged by the writ petitioners. The writ petitioners are working as the Senior Laboratory Assistant/Technician in the Police Hospital. They have urged this court for extending them the pay scale of Rs.4200.008650/-, the pay scale which has been granted to the Laboratory Technicians who were working under Health and Family Welfare Department under Tripura State Civil Services (Revised Pay) Rules, 1999. It may also be noted that the writ petitioners (the appellants herein) have been placed in the scale of pay of Rs.3200.006030/- under the said ROP Rules, 1999.

(3.) Learned Single Judge has observed that some of the writ petitioners had earlier filed another writ petition in the Gauhati High Court in the year 2009 being W.P.(C)No.313 of 2009 which was disposed of by the order dtd. 19/8/2014 asking the writ petitioners of that writ petition to submit a representation laying down their reasons for seeking equation of pay scales. The said representation was made in terms of the said direction. After consideration, the claim of the petitioners were regretted. For purpose of reference, the relevant part of the order dtd. 1/12/2018 issued by the Secretary to the Government of Tripura, Department of Finance is extracted hereunder: