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Sharmila Das And Anr vs The State Of Tripura And 3 Ors
2026 Latest Caselaw 1488 Tri

Citation : 2026 Latest Caselaw 1488 Tri
Judgement Date : 12 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sharmila Das And Anr vs The State Of Tripura And 3 Ors on 12 March, 2026

                                  Page 1 of 2



                  HIGH COURT OF TRIPURA
                         AGARTALA
                      WP(C)No.163 of 2026
Sharmila Das and Anr.
                                                              ---Petitioner(s)
                                   Versus
The State of Tripura and 3 Ors.
                                                         ----Respondent(s)

For Petitioner(s) : Mr. Koomar Chakraborty, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

12/03/2026

Learned Counsel Mr. K. Chakraborty is present for the

petitioners.

Heard Learned Senior Counsel appearing for the petitioners.

It is the case of the petitioner that the petitioner No.1

Sharmila Das joined in service on 09.02.2007 and the petitioner

No.2 Manju Jamatia joined on 12.02.2007 as Post Graduate

Teacher in grant-in-aid school under Government of Tripura. But

one Pranab Bhowmik and Prasen Ghosh joined after the

petitioners in the service on 29.10.2007. But from the salary slips

of the petitioners in the month of August 2025 it appears that the

authority has shown the basic pay of the petitioners as

Rs.55,200/- whereas the authority has shown the basic pay of the

said Pranab Bhowmik and Prasen Ghosh @Rs.57,300/-. As a result

of which the present petitioners are getting lesser amount than of

those persons who joined the service later on than that of the

present petitioners. Hence this writ petition is filed for seeking

parity of pay.

Issue Notice.

Learned Sr. G.A. Mr. P. Gautam appears and accepts notice

for the respondents No.1-3, issuance of formal notice is thus

waived.

The petitioner may take steps for service of notice upon the

respondent No.4 within seven days both by normal process and

also by registered A/D post or speed post within seven days and

file proof of service.

List this matter on 06.05.2026.



                                                                JUDGE




MOUMITA                       Digitally signed by
                              MOUMITA DATTA

DATTA                         Date: 2026.03.13 13:42:16
                              +05'30'
Moumita
 

 
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