Tripura High Court
Sri Sanjoy Biswas And 40 Ors vs The State Of Tripura & 2 Ors on 25 July, 2018
Bench: Ajay Rastogi, Arindam Lodh
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HIGH COURT OF TRIPURA
AGARTALA
WP(C) 356/2005
Sri Sanjoy Biswas and 40 ors.
----Petitioner(s)
Versus
The State of Tripura & 2 ors.
----Respondent(s)
For Petitioner(s) : Ms. S. Debgupta, Advocate
For Respondent(s) : Mr. D. Sharma, Addl. GA
HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI
HON'BLE MR. JUSTICE ARINDAM LODH
Order
25/07/2018
In view of the common judgment and order passed in W.A. 77 of 2016, this petition is disposed of. The original judgment and order dated 25.07.2018 has been placed in the file of W.A. 77 of 2016.
The petitioner-respondents (hereinafter referred to as the writ petitioners) are also entitled to the reliefs as per the judgment passed in W.A. 77 of 2016, which is reproduced hereinbelow:
"In the light of the discussion, made above, we find no merit in the writ appeals preferred by the State-appellants, and we are in agreement with the direction of the learned Single Judge that the writ petitioners who joined the post of Sub-Inspector of police/ Supervisor, as the case may be, on or before 01.01.1986 shall be entitled to the pay-scale of Rs. 1450- 3710 w.e.f. 01.01.1986 and those who joined the said post after 01.01.1986 shall be entitled to the said pay-scale from the date of their joining to the post. It is further clarified that the writ petitioners who have completed 10 years of service in the absence of promotion shall be entitled to the pay-scale of Rs. 7450-13000 from the date of completion of 10 years of service on the same post i.e. Sub-Inspector of police / Supervisor, as the case may be.. In furtherance thereof, the writ petitioners who have completed 17 years of service in the absence of promotion shall be entitled to the graded pay-scale of Rs. 7800- 15000 with effect from the date of completion of 17 years of continuous service on the same post as per Rule 10 of the ROP Rules, 1999. It is also necessary to be clarified that the writ petitioners who have already retired in the meantime, the benefit shall be given notionally and there shall be no arrears payable for them".
Accordingly, the petitioners are entitled to the reliefs, as indicated above (ARINDAM LODH),J (AJAY RASTOGI), CJ Saikat