- (1.)Heard Ms. S Chisim, learned counsel appearing for the petitioner as well as Mr. D Sarma, learned Addl. GA appearing for the respondents.
(2.)The petitioner has been serving as Pharmacist since 1988 under the respondents. By operation of the memorandum dtd. 24/9/1988, the scale of pay of the Pharmacist was reduced to Rs.1300.003220, in lieu of Rs.2000.004410. Even the revised pay scale of Rs.560.001380 i.e. Rs.1450.003710 has not been given arbitrarily without assigning any reason for departing from the recommendation of the Pay Commission.
(3.)Being aggrieved, one Monoranjan Naha filed a writ petition being WP (C) No. 255 of 2014 and one Tapan Kumar Deb filed another writ petition being WP (C) No. 114 of 2016. Those writ petitions were disposed of by the common judgment dtd. 26/4/2017, relying on the judgment and order dtd. 15/12/2016 delivered in WP (C) No. 144/2014 [Sutapa Majumder v. State of Tripura and Ors.].
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