Mrs. S. Deb (Gupta) vs Mr. D. Sharma
2021 Latest Caselaw 926 Tri

                               Page 1 of 3


                        HIGH COURT OF TRIPURA
                             AGARTALA

                 REVIEW PETITION NO.16 OF 2021

           HON'BLE MR. JUSTICE ARINDAM LODH

Present:
For the Petitioner(s)           : Mrs. S. Deb (Gupta), Advocate.

For the Respondent(s)           : Mr. D. Sharma, Addl. G.A.

16.09.2021

Order

Heard Mrs. S. Deb(Gupta), learned counsel appearing

for the petitioner as well as Mr. D. Sharma, learned Addl.

G.A. appearing for the State-respondents.

By way of filing the present review petition, the

petitioner has prayed for correction of the judgment of this

Court passed in WP(C) No.604 of 2019 dated 20.11.2019

holding that at the time of appointment of the petitioner,

the pay scale of the petitioner as skilled worker was

prescribed as Rs.370-650/- under ROP Rules, 1982.

Mrs. Deb (Gupta), learned counsel appearing for the

petitioner has submitted that this finding of this Court

should be rectified on the basis of some judgments passed

by Labour Court which are confirmed by Division Bench of

this Court. The Labour Court held that skilled workers and

industrial workers are equivalent posts and for that matter,

there should be pay parity, and further held that the pay

scale of industrial workers at Rs.430-850/- should be

applied to the skilled workers also.

On the basis of this finding of the Labour Court, Mrs.

Deb(Gupta), learned counsel has urged this Court to review

its judgment passed in WP(C) No.604 of 2019 filed by the

petitioner.

I have heard Mr. D. Sharma, learned Addl. G.A.

appearing for the State-respondents. I have given my

thoughtful consideration to the submissions advanced by

the learned counsels appearing for the parties.

While deciding the case filed by the petitioner under

WP(C) No.604 of 2019, it was not the subject matter as to

whether the skilled workers and the industrial workers were

equivalent posts or not. As such, this Court held that the

pay scale given to the petitioner at the time of the initial

appointment as a skilled worker should be applicable to the

petitioner which was also reflected in his appointment letter.

The petitioner has prayed for granting a corresponding

revised pay scale under subsequent ROP Rules. Needless to

say, the petitioner will definitely entitle to get corresponding

revised pay scales of Rs.370-650/- prescribed under

subsequent ROP Rules.

With the above observations, the instant review

petition stands dismissed.

JUDGE

suhanjit