Smt. Bina Rani Das vs The State Of Tripura
2024 Latest Caselaw 871 Tri

Tripura High Court

Smt. Bina Rani Das vs The State Of Tripura on 28 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                    Page 1 of 3



                        HIGH COURT OF TRIPURA
                              AGARTALA
                              WP(C) No.7 of 2024

1. Smt. Bina Rani Das, W/O-Sri Jayanta Kumar Nath, R/O- Vill+P.O.-
   Sunararbasha, P.S.-Dharmanagar, District-North Tripura, Pin-799251.
2. Smt. Shrabani Nath, W/O-Sri Tapan Kanti Das, R/O-Rajbari, P.O.-
   Rajbari, P.S.-Dharmanagar, District-North Tripura, Pin-799253.
                                                           ....Petitioner(s)
                                Versus

1. The State of Tripura, represented by its Principal Secretary, School
   Education Department, Government of Tripura, P.O.-Secretariat, P.S.-
   New Capital Complex, District-West Tripura, Pin-799010.
2. The Director of Secondary Education, Directorate of Secondary
   Education, School Education Department, Government of Tripura, P.O.-
   Agartala, P.S.-West Agartala, District-West Tripura, Pin-799001.
3. The Principal Secretary, Finance Department, Government of Tripura,
   P.O.-Secretariat, P.S.-New Capital Complex, District-West Tripura, Pin-
   799010.
                                                           ....Respondent(s)

For the Petitioner(s) : Mr. A. Bhaumik, Advocate For the Respondent(s) : Mr. Kohinoor N. Bhattacharyya, GA HON'BLE MR. JUSTICE ARINDAM LODH Order 28/05/2024

By means of filing the present writ petition, the petitioners have prayed for following reliefs:

"(i) Issue notice upon the Respondents.

(ii) Call for the Records.

(iii) Issue rule calling upon the respondents to show cause as to why the Petitioners shall not be given the benefit of one increment as per Rule 13(1)(ii) of the Tripura States Civil Services (Revised Pay) Rules, 2009 alongwith arrears of financial benefit.

AND Issue Rule calling upon the Respondents to show cause as to why the memorandum dated 6th July, 2011 issued by the Finance Department, Government of Tripura shall not be set aside and quashed.

AND Issue Rule calling upon the Respondents to show cause as to why the Petitioners shall not be granted all financial benefits as per the Judgment and order dated 19 th March, 2021 passed in W.P.(C) No.703/2019 by this Hon'ble High Court as upheld by the Ld. Division Bench in W.A. No.207/2021 and the Judgment and order dated 31.07.2023 passed in Review Petition No.21/2023 and Review Petition No.24/2023 by the Hon'ble High Court.

(iv) And after hearing the parties, be pleased to make the rule absolute."

2. Heard Mr. A. Bhaumik, learned counsel appearing for the petitioners. Also heard Mr. Kohinoor N. Bhattacharyya, learned GA appearing for the respondents-State.

3. Briefly stated, the petitioners no.1 and 2 were appointed as Post Graduate Teachers in Bengali subject vide offer of appointment dated 30.03.2007. They were on fixed pay for a period of 5(five) years of their service. On completion of 5(five) years on fixed pay, the petitioners were given the benefit of regular pay scale. At the time of their initial appointment as Post Graduate Teacher, they had the degree of B.Ed. which was a qualification higher than the entry level qualification for the post in question. It is the grievance of the petitioners that having entered into service as Post Graduate Teachers with B.Ed. degree, their service is covered under Rule 13(1)(ii) of the Tripura States Civil Services (Revised Pay) Rules, 2009 and accordingly, they are entitled to one advance increment, which was denied to them. Hence, the present writ petition.

4. At the very outset, Mr. Bhaumik, learned counsel for the petitioners submitted that the present writ petition is well covered by the judgment and order of the learned Single Judge(A. Kureshi, CJ, as he then was) of this Court dated 19.03.2021 passed in WP(C) No.703 of 2019 titled as Sri Kamanashis Das & Ors. vs. The State of Tripura & Ors. Against the judgment and order of the learned Single Judge, the State has preferred an appeal which has been upheld by a Division Bench of this Court in WA No.207 of 2021, titled as State of Tripura & Ors. vs. Kamanashis Das & Ors. Learned counsel therefore prayed for disposing the present writ petition in terms of the directions passed in Kamanashis Das(supra).

5. This proposition has not been opposed by learned GA appearing for the respondents-State.

6. I have gone through the aforesaid judgment passed by learned Single Judge in Kamanashis Das(supra). The relevant portion of the said judgment may be reproduced here-in-below:

"16. In the result, it is provided that all the petitioners would be entitled to one advance increment in terms of Rule 13(1)(ii) of ROP 2009 from the respective dates when they were brought over to regular pay scales. This pay fixation would, however, be for notional purpose till the date of filing of the petition after which they would be entitled to arrears of salary. These directions shall be carried out within a period of 4(four) months from today.

Petition is disposed of accordingly. Pending application(s), if any, also stands disposed of."

7. Since the factual aspects of the present writ petition is similar and identical to the subject matter of the case of Kamanashis Das(supra), the present writ petition is also, therefore, allowed and disposed of in the same terms.

8. The respondents are directed to pay one advance increment and other financial benefits in line with the directions given in Kamanashis Das(supra).

9. The entire process shall be completed within a period of 4(four) months from the date of receipt of a copy of this order.

10. With the above observation and directions, the instant writ petition stands disposed of.

Pending application(s), if any, also stands disposed.

                                                                             JUDGE




Snigdha

SAIKAT Digitally signed
       by SAIKAT KAR

KAR    Date: 2024.05.29
       19:29:32 +05'30'