DIPAK DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. TD Majumder, learned Government Advocate appearing for the respondents

(2.) By means of this writ petition, the petitioner has urged this court for directing the respondents to refix his remuneration for holding the post of Accountant (contract basis) in the Directorate W.P.(C) No. 1345 of 2017 of Welfare of Minorities, Government of Tripura on the basis of his last basic pay i.e. Rs.23,140 minus EPF pension i.e. Rs.1,720/- and to pay the arrear w.e.f. 20.04.2013 when the petitioner was engaged in that capacity.

(3.) Mr. K. Nath, learned counsel appearing for the petitioner has submitted that the petitioner was working as the Accountant in the Tripura Schedule Tribe Cooperative Development limited and he had retired from that the said body corporate on superannuation w.e.f. 31.07.2011 afternoon. Thereafter, having responded to an employment notification published in a local daily on 28.04.2012, the petitioner applied for the post of Accountant on contract basis for a period of one year. There is no dispute that the petitioner was engaged in the said capacity by the order dated 19.04.2013 (Annexure 2 to the writ petition) for a period of one year w.e.f. 20.04.2013 on the following terms and conditions: