SWAPAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These petitions arise in common background, they have been heard together and would be disposed of by this common judgment.

(2.) Facts being similar we may notice them from WP(C) No.620/2019.

(3.) The petitioner has prayed for a direction to the respondents to release the difference in pay between 1st July, 2008 to 15th January, 2016. This prayer arises in following background: