NARAYAN CHANDRA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) I have heard Mr. P. Roy Barman, learned counsel for the petitioners and Mr. T. D. Majumdar, learned Additional Govt. Advocate for the State-respondents.

(2.) ALL the 8 (eight) writ petitioners, who are presently holding the post of Sr. Electricians were initially apponted to the posts of Electrician between 23. 03. 1990 and 22. 09. 1992 in the pay scale of Rs. 1300-3220/- in the department of Science, Technology and Environment. This pay scale of Rs. 1300-3220/- was the revised pay scale as per the Tripura State Civil Services (Revised Pay) Rules, 1988 (for short 'rop 1988' ). The corresponding un-revised pay scale before the said revision was Rs. 560-1300/ -. The relevant entries relating to the revised pay scale by ROP 1988 appearing at Sl. No. 8 under "36-Science, Technology and Environment Deptt. " reads as follows:-<FRM>SAURAS0_329_GAULTSUPP1_2006.HTM</FRM> All the writ petitioners having been appointed directly in the pay-scale of Rs. 1300-3220/- after ROP 1988 came into force, it would be seen that they were appointed in the highest graded scale of Graded Scale No. 28 though at the time of appointment the designation 'sr. Electrician' was not inadvertently mentioned. Later, all the petitioners appointed as Electricians were re-designated as Sr. Electricians.

(3.) THE Tripura State Civil Services (Revised Pay) Rules, 1999 (for short 'rop 1999') came in force w. e. f. 01. 01. 1996. Rule 10 of the said Rules provides for scale dvancement for all the State Government employees by way of promotion, failing which for time bound movement in higher pay scale as per Table in Annexure- 'a' after entry into the service. The relevant provision in rule 10 (a) and (b) provides as follows:-