CHANDRA SEKHAR BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) All the three writ petitions are based on same set of facts involving a scheme introduced by the State Govt. extending the incentive of two advance increments to its Grde-III and IV employees for attending offices during a strike period. Thus they were heard analogously and are being dispersed of by this common judgment and onder.

(2.) The petitioners in C.R. No. 109/95 and C.R. No. 110/95 had been serving as Assistant Teacher under the Education Directorate at the relevant point of time in Charilam Higher Secondary School. The petitioner in C.R. No. 171/95 was a Grade-IV employee and had been serving as such in Higher Secondary School from where she was transferred to Tripura Govt. Museum, Agartala by an order dated 01.03.75. Thus, the first two writ petitioner were serving as Grade-III employees under the State Govt. while the third petitioner was serving as Grade-IV employee under the State Govt. at the relevant point of time. All of them have since retired from service on attaining the age of superannuation.

(3.) A general strike was called by the Tripura govt. Employees Coordination Committee to press certain demands and the strike was to commence from 19.03.75 by remaining absent from duty. The Govt. of Tripura declared the continuous strike as illegal and all out efforts were made to thwart the same.