RANJIT CHOWHAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Appellant is aggrieved by the order dated 20.5.2004 passed by a learned Single Judge in WP(C) No. 65 of 2004.

(2.) The Appellant was appointed as a Night Guard on 20.3.1990 on a fixed salary of Rs. 442.50 per month.

(3.) Subsequently, it appears that an order was issued by the State Government on 1.10.1992 placing certain categories of fixed pay employees on a regular scale of pay. The employees placed on a regular scale of pay were Class IV/Helper - Cook/Water Carrier on a fixed pay of Rs. 500 per month and they were given the regular scale of pay of Rs. 775-15-790-16-950-20-1130.