TRIPURA STATE COUNCIL FOR SCIENCE AND TECHNOLOGY Vs. DEEPAYAN GHOSH

JUDGEMENT

(1.) This appeal is filed by the Tripura State Council for Science and Technology (hereinafter to be referred to as the Council) to challenge the judgment of the learned Single Judge dated 15.07.2020 passed in Review Petition No.75 of 2019.

(2.) Brief facts are as under:

(3.) Based on these declarations made on behalf of the Council, the learned Single Judge disposed of the writ petitions by a common judgment dated 27.2.2019. The Council was directed to treat the petitioners as regularly appointed to the respective posts from the initial date of appointment. Their pay would be fixed in regular scale. They would get notional benefit of such pay fixation but no arrears.