Tripura High Court
Mrinal Datta vs The State Of Tripura & Others on 9 May, 2024
Page 1 of 4
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.56 of 2024
Mrinal Datta
.........Petitioner(s);
Versus
The State of Tripura & others
.........Respondent(s)
For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate,
Mr. Samarjit Bhattacharjee, Advocate,
Mr. Kawsik Nath, Advocate,
Mr. Dipjyoti Paul, Advocate.
For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, G.A.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
Order
09/05/2024
Petitioner has approached this Court with the following prayer:
"(i) Issue Rule upon the Respondents to show cause as to why a writ in
the nature of Mandamus and/or order/orders and/or direction/directions of like
nature shall not be issued whereby directing the respondents to give the benefit of
regular pay scale to the petitioner w.e.f. the date on which the petitioner
completed 5 years Govt. service including the period served by the petitioner as
Graduate Teacher w.e.f. 14.12.2016 to 05.09.2017 and thereafter w.e.f.
06.09.2017 in the post of Graduate Teacher on fixed pay basis against the fixed
pay posts created keeping in abeyance regular pay scale posts along with
ancillary and consequential, pecuniary and non-pecuniary benefits.
(ii) Make the rules absolute.
(iii) Call for records
(iv) Pass any further order/orders as this Hon'ble High Court considered
fit and proper."
2. The brief facts of the case, as pleaded by the writ petitioner, are
referred to hereinafter. Petitioner contended that he initially joined as Graduate
Teacher on 14.12.2016 under the Directorate of Elementary Education.
Thereafter, he appeared in the STGT 2016 under TRBT with No Objection
Certificate from the competent authority and got selected. The technical
registration tendered by the petitioner was accepted by the competent authority
and subsequently he joined in the post of Graduate Teacher under the
Directorate of Secondary Education on 06.09.2017. He was granted regular
scale with effect from 06.09.2022. It is submitted that the past service rendered
by the petitioner as Graduate Teacher w.e.f. 14.12.2016 to 05.09.2017 was not
taken into consideration while regularizing his service. It is also submitted that
petitioner was granted regular scale w.e.f. 06.09.2022 instead of 14.12.2021
without taking into consideration the past service rendered by him. The
Ministry of Personnel, Public Grievances and Pensions, Government of India
has also issued an office memorandum dated 17.08.2016 regarding the effect of
the technical resignation. The said memo is also adopted in the State of Tripura
and it provides that in case of Technical Resignation, the past service of an
employee is counted for all purposes. The resignation is treated as technical
resignation if the employee has applied through proper channel for a post in the
same or some other department and on selection is required to resign from the
previous post for administrative reasons. Petitioner contend that similarly
situated teachers had approached this Court by filing WP(C) No.722/2022 and
vide judgment and order dated 17.03.2023, this Court had directed the
department to consider their representations. Thereafter, vide memorandum
dated 17.12.2023, three writ petitioners have been granted the benefit of past
service. According to the petitioner, the instant case is also covered by the
judgment and order dated 06.01.2021 passed in WP(C) No.234/2020 and other
batch matters wherein this Court extended benefit of past service to persons
appointed to teaching posts from non-teaching posts. The representation made
by the petitioner on 20.12.2021 has not yet been acted upon. Therefore, he has
approached this Court.
3. Mr. Kawsik Nath, learned counsel for the petitioner, submits that
the respondents may be directed to consider the representation of the petitioner
in accordance with law and grant the aforesaid benefits. He also relies upon a
decision of this Court in the case of Tarendra Reang & others v. The State of
Tripura & others in WP(C) No.234 of 2020 and other batch matters wherein
pursuant to the order dated 06.01.2021 passed by this Court, those writ
petitioners have been granted the benefit of past service. As such, the
respondents may be directed to take a decision in accordance with law in
respect of the present petitioner also.
4. Mr. Kohinoor N. Bhattacharyya, learned Government Advocate
for the respondents-State, submits that instructions are awaited in this matter.
However, since the consideration on this issue at the first instance lies before
the competent authority under the department; in case the representation of the
petitioner has not been considered on account of enforcement of the Model
Code of Conduct, the respondent-department would consider it in accordance
with law in a suitable time as may be directed by this Court.
5. Having regard to the nature of relief sought for by the petitioner,
since the representation of the petitioner is pending before the concerned
respondent authority, this Court without expressing any opinion on the merits
of the case deems it proper to direct the competent authority/respondent No.2 to
take a decision upon his representation in accordance with law within a
reasonable period preferably within 16(sixteen) weeks from the date of receipt
of copy of this order.
6. The instant petition is disposed of with the aforesaid observations.
Pending application(s), if any, shall also stand disposed of.
(APARESH KUMAR SINGH), CJ
Pijush/
MUNNA SAHA Digitally signed by MUNNA SAHA
Date: 2024.05.15 12:01:49 +05'30'
