STATE OF TRIPURA Vs. BISWAPATI PAL

JUDGEMENT

(1.) HEARD Mr. S. Chakraborty, learned Addl. Govt. Advocate appearing for the appellant as well as Mr. Somik Deb, learned Counsel representing the writ petitioners/respondents.

(2.) THIS appeal has been preferred by the State -respondents against the judgment and order dated 11.01.2007 passed by the learned Single Judge in the writ petition being W.P. (C) No. 145/2006.

(3.) PURSUANT to the aforesaid direction of this Court, the Government of Tripura in the Education (Higher) Department, under the signature of the Under Secretary, issued the impugned notification dated 12.01.2006, conveying the decision to grant revised pay scale of Rs. 6500 -12300/ - to the writ petitioners in their pre -revised scale of Rs. 2200 -4000/ -. Being aggrieved by the decision, the petitioners invoked the writ jurisdiction of this Court by filing the instant writ petition being W.P. (C) No. 145/2006, in which the impugned judgment and order has been passed, issuing direction to the respondents to grant the revised scale of Rs. 8000 -13500/ - to the writ petitioners.