STATE OF TRIPURA Vs. SUTAPA MAJUMDER

JUDGEMENT

(1.) In all these matters, the issue involved is very simple and that being as to whether each one of the writ petitioners would be entitled to the monetary benefits for a limited period, which this Court understands is not more than approximately Rs.60,000.00 to Rs.70,000.00 per person.

(2.) Having given our thoughtful consideration, we are of the considered view that perhaps, the Government needs to reconsider its decision of assailing the view taken by the learned Single Judge. We may not be misunderstood to have expressed any opinion on the merits or for that matters affirmed the judgment rendered and the view taken by the learned Single Judge, but considering the fact that a welfare State must not discriminate against its employees, the matter needs to be given a fresh look.

(3.) The controversy is small. From the year 1963 till the year 1988, the State had always treated the Pharmacists with Diploma(commonly termed as Diploma holders) as a separate class and granted pay scale which was slightly higher than the Pharmacists without Diploma.