ARINDAM LODH,J. - (1.)Heard Mr. D.K. Biswas, learned counsel along with Mr. G.K. Nama, learned counsel appearing for the petitioner as well as Mr. K.K. Pal, learned counsel appearing for the respondent-Agartala Municipal Corporation. None appears for the State respondent.
(2.)The question arises in this writ petition is the entitlement of the pay scale of the petitioner as Sanitary Inspector at par the pay scale of the Sanitary Inspector of Health and Family Welfare Department of the State Government as per the ROR Rule 1988.
(3.)The petitioner was first appointed as Sanitary Inspector under the Corporation in the year 1995. From the letter dated 5th August, 2015 annexed to the counter affidavit filed by the respondent-Agartala Municipal Corporation, it is revealed that the petitioner has made a correspondence with the Directorate of Urban Development Department, Government of Tripura, Agartala wherein he has stated that he had to be allowed pay scale of Rs.1450- 3710/-(Pre-revised) instead of Rs.1300-3220/- from the date of his appointment w.e.f. 05.05.1995 at par the pay scale of Sanitary Inspector of Health and Family Welfare Department.
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