ANJAN DEB ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a second round of litigation filed by the petitioners.

(2.) The petitioners Anjan Deb Roy and Gouranga Kanti Roy Choudhury were appointed as Junior Grade Stenographers on 22- 06-1988 and 16-09-1988 respectively. The Government of Tripura issued notification on 16-09-1988 revising the pay and allowances of all Government employees of the State of Tripura w.e.f. 01-01- 1986 as per Tripura State Civil Services (Revised Pay) Rules, 1988. Another notification was issued on 13-12-1988 providing automatic movement from the lower grade to higher grade after completion of 4 years of service in respect of all cadre services except the Tripura Stenographers Service.

(3.) The members of the Tripura Stenographers Service raised this issue and the State constituted the Pay Anomaly Sub- Committee and the All Tripura Stenographers Association submitted its representation before the committee. However, the committee gave no finding and on 05-11-1996 the 4th Tripura Pay Commission was constituted and even the 4th Pay Commission in its report dated 29-06-1998 did not deal with the issues raised by the stenographers.