Smt. Sumana Debbarma vs The State Of Tripura
2024 Latest Caselaw 875 Tri

Tripura High Court

Smt. Sumana Debbarma vs The State Of Tripura on 28 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                    Page 1 of 4



                        HIGH COURT OF TRIPURA
                              AGARTALA
                               WP(C) No.187 of 2024

1. Smt. Sumana Debbarma, W/O- Sri Ranju Singha, R/O- South
Indranagar, Near Kalibari, P.O-Indranagar, P.S-NCC, Dist.-West Tripura,
Pin-799006, Age-38.
2. Smt. Habita Reang, W/O-Sri Joysing Reang, R/O-Shantirbazar, P.O+
P.S-Shantirbazar, Dist.-South Tripura, Pin-799144, Age-44.
3. Smt. Anjana Chakma, W/O-Sri Manoj Kumar Dewan, R/O-Vill:
Silachari, P.O- Silachari, P.S- Silachari, Dist- Gomati Tripura, Pin-799104,
Age-43.
4. Smt. Tanusree Debbarma, W/O- Sri Goutam Debbarma, R/O-
Abhoynagar, Near Newstar Club, P.O:-Abhoynagar, P.S:West Agartala,
Dist:- West Tripura, Pin- 799005, Age-44.
5. Smt. Mira Debbarma, W/O: Sri Samir Reang, R/O-Vill:New
Tuikarmaw, P.O- Purbamanu, P.S-Santirbazar, Dist.-South Tripura, Pin-
799144, Age-41.
6. Smt. Rita Reang, W/O: Sri Kishor Debbarma, R/O-Bholagiri, P.O-
Kathalbagan, P.S-NCC, Dist.-West Tripura, Pin-799006, Age-39.
                                                         ...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-799010.
3. The Principal Secretary, Finance Department, Government Of Tripura,
New Secretariat Complex, 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. P. Gautam, Advocate 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 granted the benefit of one increment under Note-2

of Rule 13(1)(v) of the TSCS(RP) Rules, 2009 along with 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 Memorandum dated 16.10.2007 issued by the Finance Department, Govt. of Tripura shall not be set aside and quashed.

(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. P. Gautam, learned counsel appearing for the respondents-State.

3. Briefly stated, the petitioners were appointed to the post of Post Graduate Teachers on fixed pay basis on different dates. Thereafter, they were to remain on fixed pay for a period of 5(five) years after joining to their service. On completion of 5(five) years on fixed pay, the petitioners were given the benefit of regular pay scale. Thereafter, all the petitioners of the instant writ petition were selected for undergoing training for Certificate course in Elementary Education(CETE) for a period of 6(six) months. Upon completion of 6(six) months training, the End Term Examination was held in the month of December, 2008 and the results were published on 15.04.2009 and all the petitioners had successfully passed the End Term Examination in one attempt.

4. It is highlighted in the writ petition by the petitioners that vide notification dated 05.05.2009, Tripura State Civil Service(Revised Pay) Rules, 2009(for short, Rules, 2009) was introduced by the Govt. of Tripura w.e.f. 01.01.2006. Under Rule 13(1)(v) of the Rules, 2009 it was provided that the existing system of granting training incentive to employees in the form of one increment is replaced with lumpsum incentive grant. In the Note to Rule 13(1)(v) it was provided that such system of providing lumpsum incentive grant will take effect from 01.01.2009 for all employees who completed training on or after 01.01.2009. Subsequently, Rules, 2009 was amended vide Notification dated 06.01.2011 providing therein that the employees who completed full training course and appeared in the End Term Examination prior to 05.05.2009 and passed the examination in all subjects in one attempt, shall be exempted from the purview of Rule 13(1)(v) and will

be entitled to training incentive in the form of one increment. Thus, by the amendment of Rules, 2009, the petitioners are entitled to one advance increment, which was denied to them. Hence, the present writ petition.

5. Mr. Bhaumik, learned counsel for the petitioners has submitted that the instant writ petition is squarely covered by the judgments and orders of the Single Bench of this Court passed in WP(C) No.626 of 2023 titled as Sri Debu Ranjan Sinha & 8 Ors. vs. The State of Tripura & 2 Ors. and WP(C) No.697 of 2023 titled as Smt. Piyashi Das & 4 Ors. vs. The State of Tripura & 2 Ors.

6. I have noticed that the respondents-State at para 5 and 6 of their counter affidavit have admitted that the petitioners are entitled to one increment. The averments made in para 5 and 6 of the counter affidavit may be reproduced here-in-below:

"5. That, with respect to paragraphs-1 to 10 of the writ petition, I humbly submit that on scrutiny of all documents annexed in file of Smt. Sumana Debbarma & Others, it appears that the petitioners were appointed as PGT on 01.08.2007 except Sl. No.1 joined on 07.08.2007 and successfully completed T.Ed/CETE certificate course in service on 15-04-2009. Hence, they are eligible for one advance increment as per Judgement & Order dated 31.07.2023 passed in Review Pet. 21 & 24/2023 in terms of provision 13(i)(v) of ROP, 2009.

Details of all the petitioners in connection with WP(C) No.187 of 2024 are as follows:

SL. No. Name of the petitioners Date of Publication date of Appointment B.Ed. training

1. Smt. Sumana Debbarma, PGT 07/08/2007 15/04/2009 K.K.S.M. HS School, Agartala

2. Smt. Habita Reang, PGT Bokafa 02/08/2007 15/04/2009 Ashram H.S. School, Santirbazar

3. Smt. Anjana Chakma, PGT 02/08/2007 15/04/2009 Abhoynagar N.S. Vidyalaya, Agartala

4. Smt. Tanusree Debbarma, PGT 02/08/2007 15/04/2009 Abhoynagar N.S. Vidyalaya, Agartala

5. Smt. Mira Debbarma, PGT Paikhola 02/08/2007 15/04/2009 H.S. School, Santirbazar

6. Smt. Rita Reang, PGT Barjala H.S. 02/08/2007 15/04/2009 School, Agartala

6. That, with respect to paragraphs-11 to 33 of the writ petition, I humbly submit that all the petitioners are eligible for one advance increment as per Judgement and order dated 31-07-2023 passed in Review Pet No. 21 & 24 of 2023 by the Hon'ble High Court of Tripura and vide Finance Department

Memo No.F.6(1)-FIN(PC)/08 dated 06.01.2011 in terms of Rule 13(1)(v) of ROP,2009."

7. In the light of clear admission made by the respondents-State as mentioned at para 5 and 6 of their counter affidavit, the instant writ petition is allowed with a direction to the respondents-State to extend the benefit of one increment to the petitioners within a period of 3(three) months from today. The said benefit may be fixed notionally for the purpose of pension and the arrears may be granted to the petitioners from the date of filing of the instant writ petition. The Service Book of the petitioners may be corrected accordingly.

Accordingly, the instant writ petition stands disposed. Pending application(s), if any, also stands disposed.

                                                                          JUDGE




Snigdha

SAIKAT    Digitally signed
          by SAIKAT KAR

KAR       Date: 2024.05.29
          19:29:49 +05'30'