SATYAJIT DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE instant writ petition is filed by three petitioners having diploma in pharmacy and on completion of their training as pharmacist, were appointed as Jr. Pharmacist under the Department of Higher Education, for issuance of a mandamus directing the respondents and each one of them to grant the scale of pay as per Hospital Miscellaneous Services under Health & Family Welfare Department viz. Rs. 5500 -10700/ - for Gr. I (Sr. scale), Rs. 5000 -10300/ - for Gr.II (Intermediate Scale) and Rs. 4200 -8650/ - for the Gr.III (Jr. Scale) w.e.f. 01.01.1996 and the arrear pay and allowances as well as the fixation of pay be made as per provisions of ROP Rules, 1999.

(2.) HEARD Mr. P Roy Barman, learned counsel assisted by Mr. B Datta, learned counsel for the petitioners as well as Mr. Section Chakraborty, learned Addl. GA appearing for the State respondents.

(3.) AFTER appointment, the petitioners were clamoring for scale of pay of pharmacists working under the Health and Family Welfare Department and in this regard they filed several representations but the respondents did not allow the scale of pay of Rs. 1300 -3320 instead of Rs. 970 -2400/ -. The 4th Tripura Pay Commission (Recommendation on Anomalies) recommended the aforesaid scale of pay of Rs. 1300 -3220/ -, which was allowed to the Pharmacists working under the Health and Family Welfare Department, for the Pharmacists working under the Higher Education Department instead of the Scale of Rs. 970 -2400/ -.