BIPUL KANTI SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution. The petitioners, lecturers in the Basic Training Colleges of Tripura, have prayed for issuance of an appropriate Writ directing the State-Respondents to grant University Grant Commission scale of pay (UGC pay scale for short) to them.

(2.) I have heard Mr. S. Talapatra, learned counsel for the petitioners as well as learned Advocate General Tripura appearing for the State-Respondents. I have also considered the records of the case.

(3.) The number of petitioners in this Civil Rule is seven. Their case is briefly stated hereunder.