ARCHANA BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) ALL the three writ petitions, having identical facts and legal issues involved, taken up together on the prayer of learned counsel both side and this common judgment is accordingly passed which shall govern all the cases.

(2.) HEARD learned counsel Mr. D.K. Biswas for the petitioners. Learned Sr. ASG, Mr. P.K. Biswas for the respondent No. 4. Learned counsel Mr. B. Dutta for the respondent Nos. 1 to 3 in WP(C) 417 of 2006; learned counsel Mr. D.C. Nath for the respondent Nos. 1 to 3 in WP(C) 418 of 2006 and learned counsel Mr. N. Majumder for the respondent Nos. 1 to 3 in WP(C) 419 of 2006.

(3.) PETITIONER of WP(C) 417 of 2006 retired on 30.04.2002. Petitioner of WP(C) 418 of 2006 retired on 31.01.2003 and petitioner of WP(C) 419 of 2006 retired on 30.11.2014. When their pension proposals were sent to the respondent No. 4, a clarification was sought by the respondent No. 4 by a letter dated 04.09.2002 (Annexure 7 to the writ petition) addressed to the Secretary, Finance Department, Govt. of Tripura requesting to intimate the Accountant General (A.G.) as to whether the post of Head Clerk involved duties and responsibilities of greater importance than the post of Accountant and whether the post of Head Clerk shall be treated as promotional post with higher responsibilities than the post of Accountant.