STATE OF WEST BENGAL Vs. SUBAL CHANDRA DAS

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave arises from the division bench judgment dated 3/9/1993 of the Calcutta High court in Matter No. 6332 of 1988. Admitted facts are that 'moharrir' in the Collectorate of Nadia etc. was initially a feeder post for promotion to the post of Lower Division Clerk. Subsequently, due to spate of litigations Moharrirs were redesignated as Lower Division Clerks. The First Pay Commission had recommended in this behalf thus:

(3.) Acting thereon, the government issued two orders. After consideration of order dated 18/1/1988, the government decided that the pay scale of Moharrirs, working in the Regional Offices under the Irrigation and Waterways Department and in the Regional Offices of the Land and Land Reforms Department, would be revised from Rs. 180-350 to Rs. 230-425 with effect from 1/4/1970 subject to the condition that there would be no arrear adjustment of salary prior to February 1978 and that their pay in the revised scale of Rs. 230-425 would be fixed under the provisions of WBS (ROPA) Rules, 1970.