S. Talapatra, J. - (1.)Heard Mr. K. Nath, learned counsel appearing for the petitioners as well as Ms. M. Chakraborty, learned counsel appearing for the respondents.
(2.)All these writ petitions are consolidated for disposal by a common judgment inasmuch as there is consensus in the bar that these writ petitions are covered by a previous decision of this court in Dr. Anindita Begum (Kusari) v. State of Tripura and two others (the common judgment and order dtd. 8/3/2018 delivered in W.P. (C) No.675 of 2017). Since this court discovers a divergence in the fact a little bit, the fundamental facts would be placed in a short capsule at the beginning.
W. P. (C) No.72 of 2019

(Dr. Goutam Saha and Anr. v. State of Tripura and 2 Ors.)

(3.)The petitioners namely Dr. Goutam Saha and Dr. Sandip Chakraborty were appointed as the Assistant Professor on 21/4/2008 in the entry level. In the notification dtd. 2/2/2010 issued by the Principal Secretary, Government of Tripura, Education (Higher) Department under No.F.4 (11-4)-DHE/DGT/08 (L-III) dtd. 2/2/2010, it has been prefaced that Ministry of Human Resource Development, Department of Education, Government of Tripura by their letter dtd. 31/12/2008 had requested the State Government to adopt and implement the revised pay structure as recommended by the UGC for the teachers in colleges in the State w.e.f. 1/1/2006, following the revision of pay scale of the Central Government employees on recommendation of the 6th Central Pay Commission w.e.f. 1/1/2006 with modification, if considered necessary, to suit the local conditions.
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