STATE OF WEST BENGAL Vs. RANJIT KUMAR MONDAL

JUDGEMENT

(1.) Both the appeals have been preferred by the State of West Bengal against the judgment and order dated 11th April, 1994 passed by the learned Judge of this Court in C.R. No. 16892(W) of 1984 which also disposed of C.R. No. 12735(W) of 1984. By the impugned judgment and order the learned Judge allowed the writ application and directed the State authorities to place the writ petitioners in the scale of Rs. 425-1050/- with consequential service benefits excepting arrears with effect from 1st April, 1981 and the writ petitioners were ordered to be placed in the corresponding revised scale of pay of Rs. 1390-45-1615-55-2055-65-2445-2970/- as prescribed under West Bengal Services (Revision of Pay and Allowances) Rules, 1990 and other consequential service benefits including career advancement with a further direction to pay the arrear salaries from 1st January, 1990 in the manner indicated in the said judgment.

(2.) Previously the said two appeals preferred by the State of West Bengal were dismissed by a Division Bench of this Court on 6th April, 1998 against which the State of West Bengal filed a special leave petition to Appeal (Civil No. 12636/98) before the Hon'ble Supreme Court and the Special Leave Petitions were dismissed by the Hon'ble Supreme Court without prejudice to the writ petitioners' right to move the High Court for rehearing of the matter as indicated in the judgment. In terms of the direction of the Hon'ble Supreme Court the State of West Bengal made applications for re-hearing of the appeals which were allowed by another Division Bench of this Court on 5th April, 1999.

(3.) The writ petitioners were posted as "Medical Technologists" under the Health Directorate, Government of West Bengal and were placed in the scale of Rs. 300-685/-, Rs. 360-815/- and Rs. 425-1050/-. Originally, the writ petitioners were designated as "Laboratory Assistant", X-ray Assistant, E.C.G. Tech., E.M.G. Tech, E.E.G. Tech.