DWIJEN SINHA Vs. TRIPURA JUTE MILLS LTD

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioners, eleven in numbers, who are holding the post of Charge Hand under the Respondent No. 1, Tripura Jute Mills Ltd., an undertaking under the Respondent No. 3, the Department of Industries & Commerce, Government of Tripura, for a direction to provide them the revised pay scale of Rs. 4200 -8650/ - instead of revised pay scale of Rs. 3300 -7100/ - with effect from the date on which the Revision of Pay Scales, 1999 of Tripura Jute Mills was effected with all other consequential benefits and also for further direction to revise the existing pay scale of Rs. 700 -21 with modified pay scale of Rs. 1300 -3200/ - in lieu of the pay scale of Rs. 1020 -2620/ -and also for quashing the provisions of Tripura Jute Mills Employees (Revised Pay) Rules, 1999 so far as the petitioners are concerned.

(2.) HEARD Mr. C. S. Sinha, learned Counsel for the petitioners as well as Mr. D. P. Kundu, learned Advocate General, Tripura assisted by Mr. S. Chakraborty, learned Additional Govt. Advocate appearing for the State. None appears for the respondent - Tripura Jute Mills.

(3.) THE brief facts needed to be discussed for disposal of the writ petition are as follows :