TRIPURA GOVT PRESS EMPLOYEES Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India filed by the petitioners viz. Tripura Government Press Employees Union and its Secretary, namely, Sri Kanti Bhusan Chakraborty for the issuance of a writ of mandamus directing the respondents to pay graded pay scale No.28 of the Tripura State Civil Service (RevisedPay) Rules, 1988 (for short, rules of 1988) in parity with the 'Book binders' performing the similar work in the Civil Secretariat of the Government of Tripura.

(2.) I have heard Mr B. Das, learned senior counsel appearing on behalf of the petitioners and Mr U.B. Saha, learned Government Advocate and Mr M.L. Roy, learned counsel appearing on behalf of the respondents.

(3.) The question for consideration in this writ petition is whether 'Book-binders' working in Tripura Government Press are entitled to the same pay scale as are being drawn by the book-binders in the Civil Secretariat.