SMT. JAYANTI ROY Vs. THE STATE OF TRIPURA, REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF TRIPURA, DEPARTMENT OF HEALTH AND ORS.

JUDGEMENT

(1.) HEARD Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. J. Majumder, learned counsel appearing for the respondents.

(2.) THE petitioner, while working as the Investigator in the Directorate of Economics & Statistics, Govt. of Tripura, was deputed in the Tripura State AIDS Control Society by the order dated 22.05.2008 (Annexure -P/1 to the writ petition) on condition that the said period of deputation shall continue for one year subject to the extension given by the competent authority. That apart, it has been provided in the said order dated 22.05.2008 that the scale of pay of the deputation post will be fixed as per normal rules if, of course, he opts to draw his salary in the scale of the deputation post. It is undisputed that in response to the communication dated 06.06.2012 (Annexure -P/5 to the writ petition), the petitioner had exercised her option on 12.06.2012 (part of Annexure -P/6 to the writ petition) to have the fixation of pay in the scale of pay of the deputation post, equivalent to the scale of the similar post in the State Government.

(3.) MR . J. Majumder, learned State counsel has placed the calculation as carried out by the Tripura State AIDS Control Society, wherefrom it is found that by the option when an individual opted for scale of the deputation post, the revised scale for purpose of calculating the pecuniary benefit shall be Rs. 9570 -30000 with the Grade Pay of Rs. 3100 per month with other benefits, so far the petitioner is concerned.