SUKDEB ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Shri Sukdeb Roy, the petitioner herein, a Grade-I officer of Tripura Judicial Service was superannuated with effect from 30.4.11992. He was then the Registrar of the Gauhati High Court, Agartala Bench. Before his retirement in the year of 1991, the High Court, while disposing of Civil Rule No. 42 of 1981 filed by Shri B.K. Goswami, another Judicial Officer, observed as follows :

(2.) The Government in pursuance of the aforesaid judgment dated 22.11.1991 enhanced the pay scale of the Registrar of the Gauhati High Court, Agrtala Bench to the scale of Rs. 5900-200/2-6700/- vide Notification dated 15.12.1993 (Annexure-1). In this Notification, the pay scale of the Selection Grade District Judges was also stepped up. The Notification reads as follows:

(3.) Mr. B.Das, learned senior counsel appearing for the petitioner argued that the petitioner was deprived of the benefit of the enhanced scale as the Notification was issued subsequent to his retirement. According to the learned counsel, it is a case of discrimination between the petitioner and the other officers of the same rank and status and, as such, this Court should issue a writ of mandamus directing the respondents to extend the benefit of said scale to the petitioner for the period between 20.3.1990 and 30.4.1992. when he was posted as Registrar of the High Court.