(1.) These petitions arise in common background. They have been heard together and would be disposed of by this common judgment. Relevant facts being similar we may notice those arising in WP(C) No.992019 which is treated as a lead matter.
(2.) The petitioner herein has challenged an office order dated 28.11.2013 granting the benefit of Assured Career Progression (ACP)I to the petitioner on completion of 10 years of service as per the provisions of Rule 10 of Tripura State Civil Services (Revised Pay) Rules, 2009 (hereinafter to be referred to as ROP, 2009). Under the said pay fixation order the Government has fixed the pay of the petitioner at Rs.9,660 (which would comprise of Pay Band of Rs.7,380 + increment of Rs.280 + Grade Pay of Rs.2,000) w.e.f. 19.11.2013. The petitioner is not satisfied with this pay fixation and claims higher pay fixation primarily on the ground that the same is not in consonance with the Tripura State Civil Services (Revised Pay) Rules, 1999 (hereinafter to be referred to as ROP, 1999).
(3.) The petitioner was appointed as a Lower Division Clerk (LDC, for short) in the Police Department of the State of Tripura on 19.11.2003 in the pay scale of Rs.3,3007,100. The petitioner would point out that under the then prevailing ROP of 1999, the Government had framed Career Advancement Scheme which would be applicable from 01.01.1999. As per this scheme upon completion of 10 years of service by an employee without promotion he would be granted higher gradation or advancement to the higher pay scale. According to the petitioner, such benefit was not granted upon completion of 10 years of service and instead the petitioner 's pay fixation was regulated by the ROP of 2009. Even with this pay fixation, the petitioner has a dispute.