DIPAK CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioners, were all members of Tripura Government Stenographers' Service working in the Grade of Personal Assistant-I (for short, P.A.-I) a Group-B non-gazetted ministerial post, appointed as per the provisions of Tripura Government Stenographers' Service Rules, 1977. The Tripura State Civil Services (Revised Pay) Rules, 1999 (for short, ROP Rules, 1999), vide its 7th amendment Rules, 2001 notified on 19th May, 2001 (Annexure 2 to the Writ Petition) prescribed certain benefits, in the form of Career Advancement Scheme (for short, CAS), for the employees, who completed 17 years of continuous service in a Grade without promotion to the next higher Grade. The relevant rule prescribes thus:-

(2.) Vide a notification dated 30.10.2004 (Annexure 4 to the writ petition), the petitioners were allowed the benefit under CAS pursuant to notification dated 19.05.2001. The contents of said notification read thus:-

(3.) Vide another notification dated 28.12.2004 (Annexure 5 to the writ petition), the petitioners were allowed the Group 'B' gazetted status as attached to Private Secretary-IV (for short, PS-IV) Grade.