SUBIR BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition. Petitioners claim the benefit of pay scale in the post of Jr. Engineer, Grade-I after completion of eight years of service on the post of Jr. Engineer, Grade-II and consequential pay fixation in the said scale.

(2.) Brief facts are as under:

(3.) The respondents had appeared and filed affidavit-in-reply dated 29.04.2019 of one Smti. Purnima Das, Deputy Secretary, Department of Industries and Commerce in which the stand taken is as under: