TARUN KUMAR SINHA; GENERAL SECRETARY, TRIPURA JUDICIAL EMPLOYEES ASSOCIATION Vs. STATE OF TRIPURA; PRINCIPAL SECRETARY TO GOVERNMENT OF TRIPURA, FINANCE DEPARTMENT

JUDGEMENT

(1.) This writ petition has its chequered history as the petitioner along with others filed previously another writ petition being W.P.(C) No.30 of 2014. The said writ petition was disposed of with the following direction:

(2.) Now by means of this writ petition the petitioner has challenged the notification under No.F.3(2)-Fin(PC)/93(P-III) dated 10.09.2015 [Annexure-3 to the writ petition] and urged for a direction for applying the revised pay structure in terms of the 6th Central Pay Commission on the pay structure as introduced on recommendation of the Shetty Commission and in conformity with the clarificatory order dated 16.03.2015 [Annexure-2 to the writ petition].

(3.) The petitioner is aggrieved by 'the derivative' interpretation of the said order dated 16.03.2015 passed by the apex court. The interpretation is a clear deviation, according to the petitioner, from the said order dated 16.03.2015. In the said order there is no reference to the modified pay structure under the Tripura State Civil Services (Revised Pay) Rules, 2009 despite that the Finance Department while issuing the notification dated 10.09.2015 has observed and sought to implement as under: