HIMANGSHU BARMAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for the directions to the respondents to give the benefit of the scale of pay of Junior Engineer Grade-I w.e.f. 30.05.2007.

(2.) Brief facts are as under:

(3.) Learned Addl. Government Advocate Mr. Mangal Debbarma, however, submitted that the recruitment rule was amended under notification dated 07.05.2005 making a period of 8(eight) years of continuous service for a diploma holder Junior Engineer Grade-II to be designated as Junior Engineer Grade-I. He would, therefore, point out that before the petitioner completed 4(four) years of service after appointment in the cadre of Junior Engineer Grade-II the requirement of length of service for being designated as Junior Engineer Grade-I was already changed to 8(eight) years from originally prescribed 4(four) years.