NARAYAN CHAKRABORTY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Lodh, learned counsel for the petitioners and Mr. S. Chakrabory, the learned Addl. Govt. Advocate for the state respondents.

(2.) THE original writ petitioner No. 1 was appointed directly to the post of Control Panel Operator by the respondent No. 2 on 26th June, 1975 under the Medical and public Health Department in the pay scale of Rs. 125 -200/ -. Subsequently, the said scale of pay was revised to Rs. 240 -440/ - under the ROP Rules, 1975 with effect from 1.3.1974 vide Memo dated 11.12.1975.

(3.) THE original writ petitioner No. 4 was appointed first as General Duty Attendant and subsequently he was also promoted to the post of O.T. Assistant vide order dated 23.11.1995 issued by the Director of Health Services, Government of Tripura and he joined in the said post of O.T. Assistant on 23.2.1996. He retired from service on 31.10.2001.