Sri Rajesh Kumar Das vs Oil And Natural Gas Corporation Ltd And 6 ...
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Tripura High Court

Sri Rajesh Kumar Das vs Oil And Natural Gas Corporation Ltd And 6 ... on 30 January, 2026

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                  HIGH COURT OF TRIPURA
                        AGARTALA
                     WP(C)No.35 of 2026
Sri Rajesh Kumar Das
                                                      ---Petitioner(s)
                                 Versus
Oil and Natural Gas Corporation Ltd and 6 Ors.
                                                   ----Respondent(s)

For Petitioner(s) : Mr. Anupam Pal, Adv. For Respondent(s) : Mr. Bidyut Majumder, D. S. G.I.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 30/01/2026 Heard Learned Counsel Mr. A. Pal appearing on behalf of the

petitioner.

The case of the petitioner in short is that the petitioner is a

Tripura Civil Service Officer(SSG) presently on deputation at

O.N.G.C., Tripura Asset in the post of Chief Manager (HR)-LAQ

Section with effect from 01.03.2024 in pursuance of the order of

the Government of Tripura. The petitioner in discharging of his

official duties prayed for salary to the deputed department in

pursuance of the memo dated 08.09.2022 [Annexure-7 to the writ

petition] wherein in clause-4.1 it is stated that in case of

appointment of government employees on deputation their pay

will be governed in terms of the orders issued by Department of

Public Enterprises vide OM dated 26.11.2008. Learned Counsel

further submitted that accordingly the petitioner submitted one

representation to the authority for fixation of his scale of pay of

deputation post in O.N.G.C. as per the applicable norms. But that

has been turned down by the authority which compelled the

present petitioner to file this writ petition.

Considered.

Issue Notice.

Learned D.S.G.I. Mr. B. Majumder appears on behalf of the

respondents No.5, 6 and 7 and accepts notice on behalf of those

respondents, so issuance of formal notice is waived.

However, the petitioner may take steps for service of notice

upon the respondents No.1-4 within seven days by normal process

and also by registered A/D post or speed post and file proof of

service.

The respondents No.5-7 are at liberty to file their counter-

affidavit, if any, on or before the next date.

List this matter on 13.03.2026.

                                                                 JUDGE




MOUMIT                   Digitally signed by
                         MOUMITA DATTA

A DATTA                  Date: 2026.01.30
                         18:01:18 +05'30'
Moumita