S.TALAPATRA,J. - (1.)Being aggrieved by the common judgment dtd. 8/6/2016 delivered in WP (C) No.612/2015 (Kamal Datta vs. State of Tripura & Ors) by the learned Single Judge, this intra Court appeal has been preferred.
(2.)The appellant filed the said writ petition challenging the office order No.614 dtd. 3/9/2007 (Annexure-3 to the writ petition) issued by the respondent No.4 whereby the pay of the petitioner was fixed provisionally in the scale of pay of Rs.3300.00 7100/- by reducing his pay which was earlier fixed in the scale of pay of Rs.4000.007890/- on completion of 10 years of his service.
(3.)Consequentially, the writ petitioner (the appellant herein) urged for directing the respondent to restore his pay in the pay scale of Rs.4000.007890/- from the day on which he had 10 years of completed continuous and satisfactory service in the post of Junior Electrician in terms of the office order dtd. 28/3/2003 (Annexure-2 to the writ petition) and also to provide him the 2nd ACP on his completion of 17 years of service as per Rule 10 of the Tripura State Civil service (Revised Pay) Rules, 2009 (in short 'ROP Rules 2009').
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