AGHORE DEBBARMA AND ORS. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE Petitioners have, in the instant petition, questioned the constitutional validity of the Salary, Allowances and Pension of Members of the Legislative Assembly (Tripura) (Eleventh Amendment) Act, 1993 (hereinafter referred to as the Amendment Act) whereby the amount of pension payable under the Salary, Allowances and Pension of Members of Legislative Assembly (Tripura) Act, 1972, as amended from time to time, was reduced and the provision for medical facilities as introduced by the Tenth Amendment of the aforesaid Act of 1992 was done away with.

(2.) I have heard Mr. B. Das, learned senior Advocate assisted by Ms. S. Das, Advocate for the Petitioners and Mr. S. Chakraborty, learned State Counsel for the Respondents.

(3.) THE Petitioner No. 1 claimed to have been elected as Member of the Tripura Territorial Council in the year 1952 and after rendering his services as a Member of the Legislative Assembly for the full term was reelected in the subsequent election held in 1962 and was also elected as a Member of the Legislative Assembly, Tripura in the year 1967.