SUBRATA SINHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S Chisim, learned counsel appearing for the petitioner as well as Mr. D Sarma, learned Addl. GA appearing for the respondents.

(2.) The petitioner has been serving as Pharmacist since 7/2/1992 pursuant to the memorandum dtd. 3/9/1991 under the respondents. By operation of the memorandum dtd. 24/9/1988, the scale of pay of the Pharmacist was reduced to Rs.1300.003220, in lieu of Rs.2000.004410. Even the revised pay scale of Rs.560.001380 i.e. Rs.1450.003710 has not been given arbitrarily without assigning any reason for departing from the recommendation of the Pay Commission.

(3.) Being aggrieved, one Monoranjan Naha filed a writ petition being WP (C) No. 255 of 2014 and one Tapan Kumar Deb filed another writ petition being WP (C) No. 114 of 2016.