ARINDAM CHATTOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The question which arises for consideration in this appeal is whether the appellants, who have been working as Child Development Project Officer (CDPO) in the Integrated Child Development Services (ICDS) since July, 1999, are entitled to be paid salary in the pay scale prescribed for that post.

(3.) On being selected by the West Bengal Public Service Commission, the appellants were appointed as Assistant Child Development Project Officer (ACDPO) in 1986-87. After about 12 years, the competent authority issued order dated 7.7.1999 with the concurrence of the Finance Department of the Government whereby the petitioners were temporarily transferred to ICDS projects to act as CDPOs in their existing pay scales.