S.Talapatra,J. - (1.)Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned G.A. appearing for the respondents.
(2.)Even though the writ petition has been tagged with WP(C)No.518 of 2019 but on consideration of facts adverted therein, this court finds that the fact averred in this writ petition is entirely different. As consequence of this court, this court has de-tagged this matter and taken for disposal separately. The facts which are not in dispute are that the respondents initially appointed the writ petitioner as the Anganwadi worker by the memorandum dated 15.06.1977 (Annexure-1 to the writ petition). Thereafter by memorandum dated 24.03.1991 (Annexure-2 to the writ petition), the petitioner was appointed as the Supervisor (ICDS) on Adhoc basis in the scale of pay of Rs.1300-3220/- with other admissible allowances for a period of 12 months.
(3.)Later on, the petitioner was directly recruited as the Social Education Worker, re-designated subsequently as Junior Social Education Organiser by the memorandum dated 30.10.1995 (Annexure-4 to the writ petition). Pursuant to the judgment and order dated 19.07.1994 as delivered in Title Appeals No.15,16,17 of 1992 by the District Judge, North Tripura, Kailashahar, as he then was, in the said memorandum dated 30.10.1995, it has been observed that the petitioner will be entitled to get the pay scale of Rs.240-440/- (pay revised) w.e.f. 13.07.1981, the date on which her junior was appointed to the post of Social Education Worker. Thereafter, she will be entitled to the corresponding revised scale of pay of Rs.430-850/- w.e.f. 01.01.1982 and Rs.970-2400/- w.e.f. 01.01.1986 till 02.04.1991. However, it has been also clarified that the fixation benefit as Supervisor (ICDS) w.e.f. 03.04.1991 in scale of pay of Rs.1300- 3220/- as per ROP, 1988 would be entitled to the petitioner for her adhoc appointment to that post.
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