JAGADISH CH.DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel Mr. S.C.Das for the petitioner and learned Addl. G.A., Mrs. A. S. Lodh for the respondents.

(2.) It is submitted by Mr. Das, learned counsel for the petitioner that the petitioner was appointed as a Class-IV employee under the respondent Nos. 2 and 3 on 04.05.1973. He was promoted as Gestetner Operator on 02.08.1982. The post of Gestetner Operator was a Group--C- post at the relevant point of time when the petitioner was promoted to the said post.

(3.) Mrs. A. S. Lodh, learned Addl. G.A. has submitted that Gestetner Operator was a Group--C- post under the District Rural Development Agency (DRDA). So the petitioner was supposed to retire on his attaining the age of 58 years. She has also submitted that ROP Rules was meant for State Govt. employees and it was not automatically applicable to the employees of DRDA. She has further submitted that the State Govt. has given scale to scale benefit to the employees of DRDA as per letter dated 19.11.2009 (Annexure R/7 to the counter affidavit) and the petitioner was given the pay scale of Rs.6700-12205/- since the petitioner was in the pre-revised scale of Rs.3200-6030/-.She has specifically referred to part -C- of ROP Rules 2009 whereunder the pre-revised scale of Rs.3200-6030/- which has been revised to Rs.5310- 24,000/- is in pay band-II and so the petitioner cannot be treated as a Group--D- empoyee and he was rightly treated as a Group--C- employee by the DRDA.