ANIMESH ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S Deb Gupta, learned counsel appearing for the petitioner as well as Mr. AK Bhowmik, learned Advocate General assisted by Mr. R Datta, learned counsel appearing for the respondents No. 1, 4 & 5 and Ms. P Dhar, learned counsel appearing for the respondents No. 2 & 3.

(2.) These writ petitions being WP (C) No.407/2018 [Animesh Roy v. The State of Tripura and 4 Ors.] and WP (C) No.427/2018 [Chandan Das v. The State of Tripura and 4 Ors. are combined for disposal by a common judgment inasmuch as the controversy which is involved in these writ petitions are exactly identical. Even the relief, as prayed, is similar.

(3.) There is no dispute that the petitioners were engaged by the High Court of Tripura as System Assistant under the ECourt Projects on diverse dates in the scale of pay of Rs.5,700.00 24,000/- (Pay Band-2) with grade pay Rs.2,200.00.