KHAGENDRA CHANDRA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY means of this writ petition filed in 1999, the petitioner has prayed for the particular pay scale with subsequent revisions with effect from 1. 4. 1961, 1. 3. 1973, 1. 1. 1982 and 1. 1. 1986. Further prayer made in the writ petition is to set aside and quash the letter dated 25. 8. 1998 (Annexure-E), by which the learned counsel for the petitioners was intimated that the petitioner was not entitled to have any pay scale benefit as was prayed for.

(2.) THE four petitioners initially entered into the services under the respondents on 1. 9. 1960, 7. 9. 1959, 9. 3. 1959 and 1. 3. 1960 respectively at a fixed pay of Rs. 90/- plus other allowances. Subsequently, the fixed pay was enhanced to Rs. 120/ -.

(3.) IN the writ petition, the petitioners have referred to the judgment and order dated 27. 1. 1989 passed by this Court in the writ petition being Civil Rule No. 48/1980. According to the petitioners, some other craft instructors working in the Education Department filed the said writ petition and this Court allowed the aforesaid pay scales to the said instructors. Thus, it is the case of the petitioners that they are entitled to the same benefits. The petitioners have also projected their case on the principles of equal pay for equal work.