HARADHAN RISHI DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The case of the Petitioner is that he was working as a Grade IV employee in Ram Thakur College at Agartala. He was sent on deputation to work as an Accompanist (in music) in the Government Music College at Agartala. According to the Petitioner, he worked as an Accompanist in the Government Music College w.e.f. 3.9.1993 to 1.1.1998, i.e., for a period of 51 months 29 days.

(2.) The Petitioner claimed he was entitled to the salary of Accompanist for the period he was asked to work in that position. However, his claim was denied and so he filed this writ petition praying for the higher pay in accordance with the provisions of Fundamental Rule 49 or the principles inherent therein.

(3.) In support of his case, the Petitioner, has filed documents to show that he was transferred on deputation to the Government Music College, Agartala by an order dated 24.8.1993. This order, however, states that the Petitioner would be paid his existing scale of pay plus other admissible allowances until further orders. But, by a Memo dated 17.12.1997 the order dated 24.8.1993 was cancelled stating that the provision regarding his scale of pay and admissible allowances was deleted.