TRIPURA STATE OF COUNCIL FOR SCIENCE & TECHNOLOGY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a petition seeking review of the judgment dated 27.02.2019 delivered in WP(C) 503 of 2019 on the fundamental ground that in the reply (Annexure-3 to this petition) filed by the petitioner affirmed by it Joint Member Secretary [in-charge], the fact has been incorrectly averred in Para-8 which reads as follows:

(2.) Having referred to the said averments made in Para-8 of the reply, this court has made the following observation in the judgment and order dated 27.02.2019:

(3.) By the said judgment and order dated 27.02.2019, this court had directed the respondent No. 3, in particular, to treat the writ petitioners (the respondents No 3 & 4 herein) as regularly appointed in the post from the day when they were so appointed on the contractual basis and release their regular scale of pay from that day. However, it has been observed that the regular scale of pay shall be notional from the period of their appointment till the day of judgment and the actual pay shall be released after re-fixing their pay in terms of the said order within a period of three months.