HARENDRA CHANDRA NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Some of the writ petitioners of W.P.(C) No.230/2000, namely (1) Harendra Chandra Nath and (2) Gour Binode Ghosh, since deceased, through the legal heirs, have challenged the judgment and order dated 18.07.2007 as passed by the learned Single Judge by this intra-court appeal.

(2.) The writ petitioners-appellants were appointed as the Under Graduate Teachers. Earlier the writ petitioners-appellants had approached this court praying for a direction for grant of the regular pay scale from their date of appointment. The respondent No.3 appointed some other persons along with the writ petitioners in the post of Under Graduate Teachers in the Education (School) Department by Memorandum No.1(1- 97)-DSE/90, dated 31.07.1992 (Annexure-A series to the writ petition) on a fixed pay of Rs.600/- per month. Thereafter, the respondent No.3 regularised 7 Teachers in the scale of pay of Rs.970-2400/- from the date of their joining by the order No.F.1(1-10)-DSE/92-93(L), dated 23.04.1993 (Annexure-B to the writ petition) at random.

(3.) The genesis of the previous writ petition can be located in the said deprivation. The said writ petition being Civil Rule No.87/1998 was disposed of by the judgment and order dated 20.01.1999 with an observation that the writ petitioners should file a representation to the respondent Nos. 2 and 3, canvassing their grievances and in turn, the respondent Nos. 2 and 3 should after due consideration dispose of the said representation within 45 days.