KAMANA KUMAR BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The precised controversy that callls for solution in this writ petition is whether the writ petitioner who was appointed as Head Librarian in the Tripura Engineering College is entitled to the scale of pay recommended by the All India Council for Technical Education and accepted by the Government of India.

(2.) It would be relevant to place on record that this petition was earlier allowed by a Single Bench of this court vide Judgment and order dated 27.5.1993. But the Division Bench, in appeal, set aside the said judgment and remitted back the case for decision a fresh after enabling the respondents to file counter affidavit

(3.) I have examined the pleadings of respective parties. It would appear that the petitioner was appointed as Head Librarian in Tripura Engineering College, on the recommendation of the Union Public Service Commission vide Notification dated 11.9.69 (Annexure-1 ).For a brief spell, he was posted in the Postgraduate Centre, Agartala on Foreign service terms. In the month of June, 1979 his services were withdrawn from the postgraduate Centre and consequent thereupon he was posted to his substantive post of Head Librarian, Tripura Engineering College (Vide Anx.2). In the same year, the petitioner was deputed to serve as Senior Librarian in Nigeria vide Annexure -3. On completion of the terms of deputation, he was repatriated to his substantive post as Head Librarian in Tripura Engineering College.