SUJIT DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This group of writ petitions involve same question of fact and law and therefore, are decided by this common judgment.

(2.) The petitioners are Physical Instructors in the State of Tripura and they were appointed as Physical Instructors in different schools between the period 16.6.78 and 11.6.83. They were under graduate at the time of their entry in the service, but subsequently they have passed their Degree Examination while in service. All the petitioners acquired their B.A. degree in 1983 and thereafter. The petitioners filed these writ petitions claiming the relief that the State respondents may be directed to give them the scale of pay of Rs. 560-1300/- from the date of their passing the B.A. examination and also the revised pay scale of Rs.1450-3710 w.e.f. 1.1.86. It is further stated in the petitions that the Government has extended the higher scale of pay t the Graduate Physical Instructors w.e.f. the date they have obtained their Bachelor's degree. The petitioners have annexed the copy of the orders with the writ petitions, Annexures-F, G, H, I and J, by which the Graduate Physical Instructors were given higher scale of pay of Rs. 560-1300/-. The petitioners, therefore, claim that they are also entitled to the higher scale of pay of Rs. 560- 1300/-w.e.f. the date they have obtained their B.A. degree, [ft is also stated that the petitioners made several representations to the Government, but the State respondents have failed to give the higher pay scale to the Graduate Physical Instructors petitioners.

(3.) In response to the notice of motion issued by this Court, counter affidavit has been filed on behalf of tike State respondents wherein they have denied all the allegations made by the petitioners.