AGARTALA BENCH AGHORE DEBBARMA 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 factual matrix on which the challenge is structured can be gathered from the writ petition. However, keeping in view the limited points canvassed in course of the arguments, it would be sufficient to narrate only those facts which would have a bearing on the same,