DEEPAYAN GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. N. Choudhury, learned G.A. appearing for the respondents No.1 & 2 and Mr. B. N. Majumder, learned counsel appearing for the respondent No.3, the Tripura State Council of Science and Technology.

(2.) There is no dispute that in terms of the advertisement dtd. 21/11/2014 [Annexure-1 to the writ petition] the petitioner namely Deepayan Ghosh was appointed as the Research Officer (Engineer) Group-A under the respondent No.3 on the consolidated monthly remuneration of Rs.12,956.00 keeping in abeyance the regular scale of Pay of Rs.13575.0037000/- (Pay Band 4) with grade pay of Rs.3700.00.

(3.) In terms of the advertisement dated and 8/9/2015 [Annexure-2 to the writ petition], the petitioner No.2 namely Avisek Chaudhuri was appointed as the Research Officer (Science) Group-A under the respondent No.3 on the consolidated monthly remuneration of Rs.17,100.00 keeping in abeyance the regular scale of Rs.15,600.0039100/- (Pay Band 4) with grade pay of Rs.5400.00. When the offer of appointment was issued the condition in terms thereof was laid down. Not in dispute that the petitioners joined in the service being aware of that term.