- (1.)The petitioner has challenged a communication dated 06.09.2016 issued by the respondents and further prayed for a direction for grant of one increment upon his promotion to the post of Bench Assistant and another increment at the time of his promotion to the post of Senior Administrative Assistant.
(2.)Brief facts are as under:
The petitioner was appointed as a Lower Division Clerk on 06.08.1997 under South Tripura District Court. He joined the service of the High Court as a Lower Division Assistant on 01.04.2002 in the pay scale of Rs.3,300 - 7,100/-. His past service in the District Court was protected. As per the Government of Tripura policy also adopted by the High Court for its employees, an employee would get the benefit of first Career Advancement Scheme-I (CAS-I) upon completion of 10 years of service without promotion. With effect from 06.08.2007, the petitioner was granted the benefit of CAS-I. His pay was fixed in the promotional grade of Rs.5,700 - 24,000/- with Grade Pay of Rs.2,400/-. Tripura Civil Service (Revision of Pay) Rules, 2009 (hereafter to be called ROP, 2009), introduced Assured Career Progression Scheme (ACP for short) contained in Rule 10 replacing the old nomenclature of CAS. As per these Rules, after getting benefit of first financial upgradation, an employee would be entitled to second ACP upon completion of 7 years of service. Accordingly, the petitioner was granted ACP-II with effect from 06.08.2014 by placing him in the next promotional Grade bearing scale of pay of Rs.5,700 - Rs.24,000/- and a Grade Pay of Rs.2,800/-.

(3.)On 11.08.2014, the petitioner received his first promotion in the High Court to the post of Bench Assistant, which carried the pay scale of Rs.5,700/- - 24,000/- and a Grade Pay of Rs.2,400/-. He got his second promotion on 01.09.2015 on the post of Senior Administrative Assistant carrying a pay scale of Rs.5,700 - 24,000/- with a Grade Pay of Rs.2,800/-.