S.TALAPATRA,J. - (1.)Heard Mr. D. K. Biswas, learned counsel appearing for the petitioner as well as Ms. P. Dhar, learned standing counsel appearing for the respondents No.1 & 3 and Mr. R. Datta, learned counsel appearing for the respondent No.2.
(2.)The writ petitioner who is presently serving as the Chief Librarian of the High Court of Tripura was so appointed with effect from 01.07.2014. The petitioner was initially appointed as the Assistant Librarian in the year 1989 and in the course of time he was appointed in the post of the Librarian cum Research Officer which is the Feeder post for the promotion to the post of Chief Librarian. It may not be out of place to mention that the relevant rules for recruitment to the post of Chief Librarian provide that the post of the Chief Librarian is to be filled up by promotion from the post of Librarian-cum-Research Officer on the basis of merit-cum- seniority, failing which by direct recruitment after taking competitive examination and fulfilling the eligibility criteria viz. (i) Law degree (ii) Degree in Library Science having proficiency in computer and (iii) in case of promotion, three years experience as Librarian-cum-Research Officer. As the petitioner was found suitable for the post he was appointed as the Chief Librarian on promotion with effect from 01.07.2014.
(3.)The grievance canvassed in this writ petition in short is that if the petitioner was directly appointed, his initial pay would have been fixed at Rs.29,920/-. But his pay has been fixed, for being promoted to the post, at Rs.28,030/- with effect from on 01.07.2014. Hence the petitioner by means of the writ petition has urged before this court to direct the respondents to set aside the said initial fixation of pay in the post of Chief Librarian and fix his pay what would have been in the case of the direct recruit. Consequently, the challenge has been made against the order dated 16.07.2014 by which the initial pay of the petitioner has been fixed in the post of Chief Librarian.
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