BISWA KANYA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Debgupta, learned counsel appearing for the petitioner as well as Mr. D. Sarkar, learned counsel appearing for the respondents.

(2.) All the writ petitions being WP(C)No.520 of 2019 [Smt Biswa Kanya Debbarma v. State of Tripura and Others], WP(C)No.545 of 2019 [Sri Sanjib Debbarma v. State of Tripura and Others], WP(C)No.546 of 2019 [Smt. Sukla Debbarma v. State of Tripura and Others], WP(C)No.547 of 2019 [Sri Nepal Chandra Dey v. State of Tripura and Others] and WP(C)No.612 of 2019 [Smt. Sandhya Majumder v. State of Tripura and Others] are consolidated for disposal by a common judgment as those are set up in an identical factual matrix and for the similar reliefs.

(3.) The question that arises in this writ petition is whether the benefit extended by the order dated 21.08.1979 issued by the Department of Industries with effect from 01.04.1979 to the Industrial Workers would be extended for purpose of having the subsequent revised pay scale in respect of all industrial workers ?